- (1.) D. K. Seth, J. Mr. D. S. M. Tripathi, learned counsel for the petitioners sub mits that the notice for holding election in terms of the judgment and order dated 8th February, 1999 in CMWP No. 12008 of 1997 was published in the newspaper on 13th January, 2000. It appears from the said notice that the date of publication of the members list was 12th January, 2000. According to him, the notice having been published on 13th January, 2000, there cannot be any publication of members list on 10th January, 2000. He further con tends that objections were invited to the members list within 17th January, 2000 and the objections were to be determined on 18th January, 2000. According to him, from 14th January, 2000 to 16th January, 2000 being holidays the petitioners could not effectively object to the members list. Therefore, the election cannot be held since in the absence of any copy of the members' list, it Was not possible for the petitioners to raise proper objections. At the same time, the petitioners are not being permitted to participate in the elec tion on the ground that they are not mem bers. However, Mr. D. S. M. Tripathi has not answered the question as to whether the petitioners has filed their objection or not. There is nothing in the writ petition that the petitioners had objected to the members' list Mr. Tripathi contends that he had prepared the writ petition on 16th January, 2000 there fore, there is no scope for mentioning the said fact. In the amendment filed today Mr. Tripathi contends that he has pointed out that the petitioners had applied for supplying the members' list but that has not been supplied. On these grounds, he prays that the election should be postponed and be held after giving opportunity to the petitioners to file their objections and after deciding the same.
(2.) MR. VK. Shukla, learned counsel for the respondents on the other points out from copies of certain papers that at least two petitioners namely. Shri Binod Pandey and Shri Dina Nath Misra had filed their objections. He had submitted a copy of the objection filed by Shri Binod Pandey on 13th January, 2000 which is being con tended by MR. Tripathi to have been filed on 17th January, 2000. He also filed two orders by which the objection of Shri Dina Nath Misra and MR. Binod Pandey has since been rejected. MR. Shukla contends that all the petitioners had filed their ob jection which has since been decided by the authority concerned. But he could ob tain only two orders out of the four orders passed. Apparently on the face of the material which was permitted to be produced by MR. Shukla, it appears that the objection was filed at least on 17th January, 2000 if not on 13th January, 2000 and that there are two orders refusing two such objections. In the amendment ap plication, the petitioner has not categori cally disclosed the said fact. There may be some substance in the contention of MR. Tripathi to the extent that the members' list was not published but the fact remains that the members' list was published in the notice board on 10th January, 2000 though the notice was issued in the newspaper on 13th January, 2000. On these grounds MR. Shukla contends that the writ petition can not be maintained since necessary facts have not been disclosed and that objec tions were filed and considered. I have heard both the learned counsel at length. Apparently, it appears that certain objections were filed and were disposed of. Whether there is any truth or genuine ness in the filing of the objection and the disposal thereof or not is a question which cannot be gone into at this stage by this Court since the election is scheduled to be held on 29th January, 2000. Since the elec tion process has started, I do not think that it would be wise to interfere with the said process at this stage particularly, when Mr. Shukla had pointed out that objections were filed and considered. In that view of the matter without entering into the merits of the case, I feel that I should not decide any question relating to the merit of the respec tive cases. Whether objections were really filed or not, whether these were decided or not, such question shall remain open for fresh decision at appropriate stage. How ever, at the moment this writ petition is disposed of with the observation that the election as scheduled be held in accordance with law. The result may also be published but the petitioners shall be at liberty to file their objection before the Vice-Chancellor within three days after the declaration of the result of the election. The Vice-Chan cellor shall recognize or approve the result of the election under Section 2 (13) of the U. P. State Universities Act only after dis posing of such objections giving oppor tunity to both the parties. The question of grant of approval to the result of the election by the Vice-Chancellor shall be subject to decision of the Vice-Chancedor on such objec tion. The decision of the Vice-Chancellor may also be communicated to both the parties within three days from the dateof his decision.
(3.) WITH these observations, this writ petition is disposed of. However, there will be no order as to costs. Let it be noted that I have not entered into the merit of the case and none of the observation made in this order shall influence to the Vice-Chancellor while deciding the objection raised by the petitioners.;