Kailash Chandra Kuri S/O Shri Sedu ... vs University Of Rajasthan
2022 Latest Caselaw 5757 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                  D.B. Special Appeal Writ No. 1008/2022

                                            In

                  S.B. Civil Writ Petition No. 12092/2022

   Kailash Chandra Kuri S/o Shri Sedu Ram Kuri, Aged About 24
   Years, R/o Guhala, Neem Ka Thana, District- Sikar, Rajasthan.
                                                                          ----Appellant
                                        Versus
   1.     University Of Rajasthan, Through Its Registrar, J.L.N.
          Marg, Jaipur (Raj.)
   2.     State     Of     Rajasthan          Through         Principal     Secretary,
          Department Of Higher Education, Govt. Of Rajasthan Of
          Jaipur (Raj.)
                                                                     ----Respondents

For Appellant(s) : Mr. Satish Kumar Khandelwal, Advocate with Mr. D.D. Khandelwal, Advocate For Respondent(s) : Mr. A.K. Sharma, Sr. Advocate with Mr. Rachit Sharma, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

23/08/2022

Heard on admission.

Mr. A.K. Sharma, Sr. Advocate with Mr. Rachit Sharma,

Advocate appears on advance copy on behalf of the respondents.

Though, learned counsel for the appellant would submit that

the appellant having already appeared in the examination and

result awaited, he ought not be denied the status of a student

entitled to contest the election and that in one of such cases, an

interim order has already been passed on 18.08.2022 in S.B. Civil

(2 of 2) [SAW-1008/2022]

Writ Petition No. 12092/2022, on the face of Clause 20(c) of the

Constitution of the Rajasthan University Students' Union 2017

which provides that a failed student is disqualified to contest the

election, the aforesaid submission of learned counsel for the

appellant cannot be accepted.

On that ground alone, we are not inclined to interfere with

the order passed by learned Single Judge, though prayer for stay

has been rejected on other grounds.

Accordingly, this appeal is dismissed.

(ANOOP KUMAR DHAND),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /142

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