Arun Tandon, J. - (1.) Heard Sri P. S. Baghel, Advocate, Sri Ramendra Asthana Advocate, Sri Irshad Ali, Advocate and Sri Dinesh Mishra, Advocate on behalf of the petitioners, Sri Sudhir Agarwal Additional Advocate General on behalf of State of Uttar Pradesh and Sri Govind Saran, Advocate on behalf of M.J.P. Rohilkhand University, Bareilly, in all the aforesaid writ petitions.
(2.) At the very outset this Court records its satisfaction for the valuable assistance rendered in the matter by Sri Gajendra Pratap Singh, Advocate, as Amicus curiae.
(3.) All these writ petitions have been filed by the management/principal of various degree colleges affiliated to M.J.P. Rohilkhand University, Bareilly for the following reliefs : (a) Issue a writ, order or direction in the nature of mandamus commanding the respondents not to compel the petitioners to hold the students union election for the academic Sessions 2004-05 and onwards. (b) Issue a writ order or direction in the nature of mandamus directing Clause (v) of the Ordinance of the University as illegal and ultra vires in view of the judgment of this Court dated 30-9-2003 in Writ Petition No. 43465 of 2003 (reported in 2003 (53) All LR 351).;