Vineet Saran, J. - (1.) Heard Sri Raj Kumar Ojha, learned Counsel for the petitioners as well as learned Standing Counsel appearing for the respondent No. 1, Sri Neeraj Tripathi, learned Counsel appearing for the respondent No. 2 (Chancellor) and Sri B.D. Pandey, learned Counsel appearing for the respondents No. 3 to 5 (University). Sri B.D. Pandey, Advocate has also been arrayed as respondent No. 6/7 and thus he appears in person also. This writ petition has been filed with the following prayers : "(a) issue writ, order or direction in the nature of Certiorari quashing the Order dated 07/12/06 passed by the respondent No. 3 (Annexure 1) and consequential orders passed thereof and Legal Advise/Order dated 07/12/06 tendered by the respondent No. 6 (7) (Annexure 2) (b) issue writ, order or direction in the nature of mandamus commanding and directing the respondent No. 3 and 6 not to give effect to the legal advise (Annexure 2) so tendered by the respondent No. 6 (7), during the pendency of the unit petition. (c) issue writ, order or direction in the nature of mandamus, in the light of Citation (2006) 8 SCC 304, University of Kerala v. Councils Principal College and others , as the same is binding upon the Subordinate Courts under Article 141 of the Constitution of India and the Judgment and Order dated 15/12/06 passed by the Single Judge of this Hon'ble Court in CMWP No. 67893/06, Sri Kant Mishra and others v. State of U.P. and others District Gorakhpur is not binding upon this Court comprising of Hon'ble Single Judge and the Hon'ble Court in the interest of justice and to meet the ends of justice, interpret the law (Citation 2006 (8) SCC 304 in accordance with law). (d) issue any other writ, order or direction as this Hon'ble Court deems fit and proper in the circumstances of the case. (e) award cost of the Petition to the Petitioner."
(2.) Brief facts of this case are that an election of the Students' Union of Deen Dayal Upadhyay Gorakhpur University has been notified on 20-12-2006. (Earlier also the elections were notified on 28-11-2006 but had been postponed). The petitioner No. 1 wishes to contest the election of the Students' Union. He, however, does not dispute that there are several criminal cases pending against him. It is also not disputed that he has been charge-sheeted in some criminal cases in which criminal trials are going on. It is also a fact that the petitioner No. 1 is already behind bars under the National Security Act. However, he contends that he has not been convicted by any Court of law and thus would be entitled to contest the Students' Union election.
(3.) Regarding this, it may be mentioned that paragraph 6.5.7 of the judgment of the Apex Court in the case of University of Kerala v. Council, Principals' Colleges, Kerala, (2006) 8 SCC 304 , provides for a bar on a candidate, who has previous criminal record, from contesting the election. The relevant paragraph 6.5.7 of the judgment is reproduced below : "6.5.7. The candidate shall not have a previous criminal record, that is to say he should not have been tried and/or convicted of any criminal offence or misdemeanour. The candidate shall also not have been subject to any disciplinary action by the University authorities.";