Satya Poot Mehrotra, J. - (1.) THE present Writ Petition has been filed, under Article 226 of the Constitution of India, by the petitioner making the following prayers: (i) to issue a writ order or direction in the nature of certiorari to quash the Clause (Ga) of guidelines mentioned in Government Order dated 11.8.2000. (ii) to issue a writ order or direction in the nature of mandamus commanding the respondents to accept the petitioner nomination and permit the petitioner to contest the election of Student Union for the post of President. (iii) Any other writ order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. (iv) Award cost of the Writ Petition to the petitioner. By an Amendment Application, namely, Civil Misc. Amendment Application No. ....... of 2002 (dated 27th September, 2002), the petitioner sought various amendments in the Writ Petition. The said Amendment Application was allowed by the order dated 27th September, 2002.
(2.) BY the said Amendment Application, the petitioner was permitted to amend the Prayer Clause of the writ petition by making the prayer for quashing Clause (Ga) of the Guidelines mentioned in the Government Order dated 21st January, 2000 also. Further, the petitioner was permitted to add Bundelkhand University as the respondent No. 5, as also add paragraph 7 -A in the Writ Petition.
(3.) A perusal of the averments made in the writ petition and the aforementioned Amendment Application shows that the present Writ Petition pertains to the election of the Student's Union in Pt. Jawahar Lal Nehru Post Graduate College, Banda held on 30th September, 2002.;