SANJAY MISHRA Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2007-8-319
HIGH COURT OF ALLAHABAD
Decided on August 31,2007

SANJAY MISHRA Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

V.K.Shukla, J. - (1.) Sanjay Mishra, petitioner has approached this Court requesting therein that entire election process of Student Union of Janta College, Bakewar, District Etawah be quashed and further for issuance of direction in the nature of mandamus commanding respondent No. 4 not to hold the election on 1.9.2007 for the post of President and to reject the candidature of respondent Nos. 5 and 6 Himanshu Dixit and Akhilesh Upadhyay.
(2.) Brief background of the case as disclosed by the petitioner in the present writ petition is that Janta College, Bakewar, District Etawah is affiliated college of Chhatrapati Sahu Ji Maharaj University, Kanpur. Petitioner submits that according to the Bye-law the election of Student Union is a mandatory provision, as such for constitution of Student Union election has been notified on 24.8.2007. Petitioner submits that he as well as Himanshu Dixit and Akhilesh Upadhyay have filed their nomination papers for the post of President. Petitioner submits that thereafter his nomination has been cancelled on 29.8.2007. It has been contended that elections are being held in manipulated manner as such entire election are liable to be quashed.
(3.) Sri A.K. Dixit, learned Counsel for the petitioner has contended with vehemence that in the present case nomination paper of the petitioner has been illegally rejected and entire election process is farce and as such election process is liable to be quashed.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.