- (1.) Heard Sri Rahul Sripat on behalf of the petitioner and Sri S. K. Chaubey on behalf of respondent No. 2, Sri Anil Tiwari on behalf of respondent No. 3
(2.) Petitioner Sunil Kumar Dubey. who was admitted as regular student in two years degree Course in K. B. Post Graduate Degree College, Mussafarganj, Mirzapur, has approached this Court by means of the present writ petition for quashing the election program, as has been notified by the Principal of the K. B. Post Graduate College for the academic year 2004-2005. According to schedule so notified, which has been enclosed as Annexure-2 to the writ petition, process of the elections has commenced from 7th October, 2004 and the polling as well as declaration of result has to take place on 29th October, 2004.
(3.) According to petitioner, he has appeared in the M. A. previous year examination conducted by the University in the year 2004. However, the result of the said examination has yet not been declared. Because of non-declaration of the result of M. A. previous year examination, the petitioner is not being treated as regular student of the institution and has, therefore, been declared ineligible for contesting the election of the Union.;