- (1.) Heard counsel for the petitioners, learned standing counsel for respondent Nos. 1, 2 & 5, Sri Neeraj Tiwari for respondent Nos. 3 & 4 and Sri G.K. Singh, learned senior counsel assisted by Sri P.K. Pandey on behalf of respondent No. 6.
(2.) Sri G.K. Singh, learned senior counsel appearing on behalf of the sixth respondent raised a preliminary objection in relation to the maintainability of the instant writ petition. It is urged that the petitioners have an alternative remedy of filing reference under section 68 of the U.P. State Universities Act, 1973 and in such view of the matter, this writ petition be dismissed on the ground of availability of alternative remedy.
(3.) By the impugned order dated 6 February 2016, the Vice Chancellor in exercise of power under section 2(13) of the Act has accorded approval to an election held on 4 March 2014, in which the sixth respondent was elected.;