- (1.) Heard Sri Shailendra, Advocate on behalf of the petitioner, Sri A.B.L. Gaur, Senior Advocate on behalf of the Vice Chancellor and other University Authorities and Sri N.K. Pandey, Advocate on behalf of respondent no. 5. It is very unfortunate that the University, which is a temple of learning is faced with allegations of decision being taken on considerations other than that statutorily provided, by non other than Professors and Teachers of the University itself. Because of such attitude the University is losing its credential and credibility. Records of this petition reflect that when there was an occasion for the Professors of the University to take strict and correct decision in the mater in accordance with the statutory provisions applicable, they have found a way to hoodwink the provisions, so as to confer an illegal benefit upon the chosen one. This petition is an example as to how the University authorities permit illegalities to perpetuate in the campus.
(2.) Under challenge in the present writ petition is the election to the office of President of the Students Union of the Allahabad University for the academic session 2012-13. In the said elections respondent no. 5 Dinesh Singh Yadav was one of the candidates. He has been declared elected in a multi corner contest.
(3.) The petitioner had contested the election for the same office but has lost. It is his case that a protest was lodged at the time of acceptance of nomination of respondent no. 5 qua his being disqualified to contest the Union Elections in terms of the provisions of the University of Allahabad Students' Union (Code of Election) Regulations, 2012 (hereinafter referred to as "Regulations, 2012"). But such objection has been rejected without even referring to the clauses, whereunder respondent no. 5 stood disqualified. On the recommendation of a Scrutiny Committee comprises of as many as 16 Faculty Member of the University of Allahabad. The decision of the Scrutiny Committee is on record of this petition as Annexure-2 to the supplementary counter affidavit filed by respondent no. 5, which shall be dealt with at the appropriate stage.;