- (1.) The petitioner, who claims to be a student of B.A. Part-III in G.D. Binani Post Graduate College, Mirzapur, has filed this petition for quashing the notification dated 9th November, 2013 issued for holding of Students Union Election.
(2.) The notification mentions that the nomination can be filed on 13th November, 2013 and the election would be held on 22nd November, 2013.
(3.) It is the contention of learned counsel for the petitioner that the College cannot conduct the Students Union Election after more than four months from the Academic Session since the Rules provide that election should be held within six to eight weeks from the commencement of the Academic Session and in the supplementary affidavit filed by the petitioner, it is stated that the Academic Session started from 9th July, 2013.;