Supreme Court of The United States

Supreme Court of The United States (SCOTUS): In a major setback to the Republican Party’s attempts to invalidate the results of recent Presidential Elections, Full Bench of the SCOTUS in a “one sentence” Order, refused a request from Pennsylvania Republicans to overturn Joseph R. Biden Jr.’s victory in the state of Pennsylvania. The results of the Election have already been certified and submitted.

Dismayed by the defeat of the “Grand Old Party” (GOP) in the 2020 Elections, incumbent President, Mr. Donald Trump has been raising qualms over the process involved vis-à-vis the mail-in ballots and absentee ballots on mainstream and social media.

However, this is not the first instance thwarting the efforts of the Republican Party to challenge the legitimacy of the Election results. The Republicans have lost about 50 challenges to the presidential election, as Judges in at least eight states have repeatedly rejected a litany of unproven claims — that mail-in ballots were improperly sent out, that absentee ballots were counted wrongly, that poll observers were not given proper access to the vote count and that foreign powers hacked into and manipulated voting machines.

The emergency petition from the Republicans was addressed to Samuel Alito, J., who has jurisdiction over the Pennsylvania courts. He referred it to the whole court, which issued the order. The one-sentence order was issued with no noted dissents or comment from any of the nine Judges.[Kelly, Mike et al. v. Pennsylvania, decided on 08-12-2020]


Source: New York Times and CNN


Sucheta Sarkar, Editorial Assistant has put this story together

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