- (1.) Heard Sri Dinesh Chandra Mishra learned counsel for the petitioner, Sri Vivek Varma on behalf of the University, learned Standing Counsel on behalf of the State respondent. All these writ petitions have been filed by the Committee of Management of Degree Colleges which are affiliated to Jyotiba Phule Ruhelkhand University, Bareilly. The grievance of all the institutions is that under the recommendations of Lygdon Committee as approved to be enforced by the Apex Court in the case of University of Kerala v. Council, Principals', Colleges, Kerala and Others, three modes for holding of the elections of student union have been noticed as per clauses 6.21, 6.22, 6.23 and 6.24. of the report.
(2.) The Apex Court has directed that the recommendations made be accepted and adopted as an interim measure by all Colleges/University. The Petitioner submit that the State and the University are illegally insisting on elections of the students union in the colleges by secret ballot.
(3.) According to the petitioner, no Ordinances have been framed by the University in the matter of holding of students union election in affiliated degree colleges. The Government Order which is being relied upon by the University is in respect of the students union elections of the University only and not in respect of affiliated degree colleges.;