Supreme Court: The Supreme Court has agreed to hear the plea of 21 opposition leaders, led by Andhra Pradesh Chief Minister N Chandrababu Naidu, seeking that VVPAT slips of at least 50 per cent of voting machines in each assembly constituency be checked randomly in the Lok Sabha elections. The leaders from six national and 15 regional parties, claiming to represent 70-75 per cent of the population, have also sought the setting aside of the Election Commission of India (EC) guideline on random verification of one assembly seat.

The 3-judge bench of Ranjan Gogoi, CJ and Deepak Dupta and Sanjiv Khanna, JJ said that notice be issued to the EC, and the Chief Election Commissioner (CEC) should depute an officer to assist the court in the matter.

The parties include the Congress, Nationalist Congress Party, Aam Aadmi Party, CPI (Marxist), CPI, Trinamool Congress, Samajwadi Party, Bahujan Samaj Party, Rashtriya Lok Dal, Loktantrik Janata Dal and the Dravida Munnetra Kazhagam (DMK). The petition has sought quashing of the EC guideline which provides that random verification of Voter Verifiable Paper Audit Trail (VVPAT) slips shall be conducted in one polling stations in case of assembly election and in each assembly segment in case of Lok Sabha election. It also sought a further direction to the election commission for random verification of at least 50 per cent electronic voting machines (EVM) using the VVPAT per assembly segment/ assembly constituency.

The Court will next hear the matter on March 25, 2019.

(Source: PTI)

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