Anuj Kumar Dubey vs State Of U.P. And 2 Others
2013 Latest Caselaw 6973 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 62024 of 2013
 

 
Petitioner :- Anuj Kumar Dubey
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Jitendra Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

The petitioner, who claims to be a student of B.A. Part-III in G.D. Binani Post Graduate College, Mirzapur, has filed this petition for quashing the notification dated 9th November, 2013 issued for holding of Students Union Election.

The notification mentions that the nomination can be filed on 13th November, 2013 and the election would be held on 22nd November, 2013.

It is the contention of learned counsel for the petitioner that the College cannot conduct the Students Union Election after more than four months from the Academic Session since the Rules provide that election should be held within six to eight weeks from the commencement of the Academic Session and in the supplementary affidavit filed by the petitioner, it is stated that the Academic Session started from 9th July, 2013.

The petitioner has not explained what injury would be caused to him if the Students Union Election is held in November 2013 and nor has he stated that he intends to contest the said election. In any case, it is for the petitioner to raise his grievance before the appropriate authority in accordance with the Rules framed by the University for conduct of Students Union Election.

The writ petition is, accordingly, dismissed.

Order Date :- 13.11.2013

SK