JUDGEMENT
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(1.) Election of Rajasthan University Student Union has already been held. Requisite directions for holding peaceful elections were issued by this Court vide order dated 17.08.2012, which read thus:-
(2.) "Petition has been filed by Retired Professor for quashment of the Rajasthan University Student Union Election till the complete implementation of the recommendation of Lyngdoh Committee in its letter and spirit and further direction has been sought to implement the code of conduct in its letter and spirit. Prayer has also been made to direct the respondents to prohibit and debar the candidates from participating in election who have violated the recommendation of the Lyngdoh Committee and the code of conduct. Further prayer has been made to ensure that no road/route is being blocked by the candidates or their supporters.
(3.) It is averred in the petition that elections have been notified on 09.08.2012 by the Chief Election Officer, exercising the power under Section 25(a)(b)(c) of the Rajasthan University Student Union Constitution, 2010 (hereinafter referred to as 'RUSU Constitution'). The election is proposed to be held tomorrow i.e. 18.08.2012.;
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