D M RUDRIAH Vs. REGR UNIVERSITY OF MYSORE

JUDGEMENT

(1.) In this writ petition under Arts. 226 and 227 of the Constitution, the petitioner has challenged the validity of the order dated 21-7-1980 passed by the Registrar of the University of Mysore, rejecting the nomination paper filed by the petitioner for election to the Senate of the University of Mysore, from the constituency of the Registered Graduates in Law. Registrar is also the Returning Officer for the conduct of Elections.

(2.) The nomination paper of the petitioner has been rejected on the ground that it was not dated as per Statute 13(1) of the University of Mysore Statutes Relating to Elections to the Authorities of the University (hereinafter referred to as 'the Statute').

(3.) It is not in dispute that the nomination paper in question was filed by the petitioner within the date and time fixed by the calendar of events for receipt of the nominations. It is also not in dispute that it satisfies all other requirements except the date Under these circumstances, the only question that arises for consideration is as to whether the rejection of the nomination paper on the ground that it did not contain the date can be said to be valid or in other words, whether the nomination, paper presented in time satisfying all the requirements except the date, can be said to be invalid,