Amreshwar Pratap Sahi, J. - (1.) HEARD learned Counsel for the petitioner and Sri Vivek Verma for the respondent - Mahatma Gandhi Kashi Vidyapeeth University, Varanasi. The petitioner admittedly entered on the rolls of the College Kunwar Singh Post Graduate College, Ballia, in M.A. Political Science course after having deposited his fee on 24.9.2012.
(2.) THE Students Union Elections have been notified and one of the ineligibility conditions imposed by the University, which has been incorporated in the Notification, is that a student of any course under the Self -Financed Scheme shall be ineligible to contest the elections. The petitioner is a student of such a course and he has come up questioning the correctness of the Ordinances framed by the University namely Ordinance 3.1 of Chapter XIII as well as the condition No. 2 of the Notification dated 1.10.2012 on the ground that there is no rational basis for eliminating a student under the Self -financed Scheme, who is also pursuing a regular course. Learned Counsel for the petitioner contends that the course of M.A. in Political Science is a full regular course of 2 years and, therefore, in the absence of any such prohibition either in the report and recommendations of Lyngdoh Committee or in the order passed by the Apex Court in reference thereto, the University cannot on its own impose such an irrational condition. He submits that the petitioner is also pursuing a regular course may be under the self -financing Scheme, which is for more than a year and in the aforesaid circumstances, the total exclusion or prohibition of such students is arbitrary and is violative of Articles 14 and 19 of the Constitution of India.
(3.) SRI Vivek Verma replying to the said submissions, contends that the right to contest a Students Union Election is a legal right under the Ordinance, and is not a fundamental right. He, therefore, submits that unless the petitioner himself is eligible, he cannot be heard to say that the Ordinances are ultra vires to Part -III of the Constitution of the India or for that matter any other provision that might be applicable to the controversy.;