- (1.) Heard Sri Anil Kumar Mishra, learned counsel for the petitioner, learned standing counsel appearing for the State-respondents, Sri Neeraj Tiwari, learned counsel for respondent No. 2 and Sri R.S. Ram, learned counsel for the respondent No. 4. Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 26.12.2014 passed by the respondent No. 2, by which the candidature of the petitioner for the post of President of the Students' Union has been declared invalid.
(2.) The facts giving rise to this case are that there happens to be a College, known as Sri Agrasen Post Graduate College, Mauranipur, Jhansi. The petitioner, who is a student of M.A. (Sociology) has contested the election for the post of President, Students' Union of the aforesaid College and was declared successful on 27.9.2014.
(3.) Aggrieved by the election of the petitioner, the respondent No. 5, who has also contested the election for the post of President, has filed Writ C No. 58995 of 2014, Sarvesh Rai v. State of U.P. and others, with the following prayer: "Issue writ, order or direction in the nature of certiorari calling for the records of the case and set aside the election of the respondent No. 5 as President of the Students' Union 2014-15 of the college (Annexure-2 to the writ petition)";