- (1.) Heard learned counsel for the petitioner Sri V.D. Dubey and Sri V.K. Singh, learned Senior Counsel for the respondent University.
(2.) This petition was filed today itself and on a mention made by Sri Dubey, the same was summoned keeping in view the claim of urgency by the petitioner. The petitioner seeks declaration of his rights to participate in the elections by filing his nomination for the post of Vice President in the Students' Union Elections of the University. The last date for filing of nomination was 24th September, 2012 and the withdrawal was permitted till today.
(3.) The contention of Sri Dubey is that the petitioner was deliberately not allowed to file his nominations and he was running from pillar to post whereafter he has rushed up to this court for a direction that he may be permitted to contest the elections. Sri Dubey contends that the petitioner is fully eligible and qualified, inasmuch as, he has already appeared in the 4th semester of the M.A. Mass Communication Final Examinations. He therefore contends that in such circumstances, the petitioner does not loose his eligibility to contest the elections.;