BABUL BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M Deuri, learned counsel for the petitioners; Ms. M Bhattacharjee, learned Government Advocate, Assam for respondent Nos.1, 2 and 3; and Ms. P Baruah, learned counsel for respondent Nos.4, 5, 6 and 7. Also heard Mr. PK Bora, learned counsel for respondent Nos.8 and 9.

(2.) Two petitioners have joined together and have filed the present petition under Article 226 of the Constitution of India for quashing of the election of Moran College Students Union for the year 2018-19 held on 12.09.2018 and seeking a direction to the respondents for conducting election afresh.

(3.) The two petitioners are students of Moran College. It is stated that they are regular students of Degree 3rd Semester. Election Committee of Moran College had issued notification on 01.09.2018 calling upon interested and eligible candidates to submit nominations for election to Moran College Students Union for the year 2018-19. In the said notification, schedule of election was mentioned. As per the notification, voting was to take place between 9 am to 12 noon on 10.09.2018 whereafter counting of ballots was to commence from 1 pm of the same date.