- (1.) The respondent no.1, being the writ petitioner before the court below, approached the learned Single Judge by filing a writ petition challenging the election process in Abhedananda Mahavidyalaya, Sainthia, Birbhum, where he is undergoing study in 3rd year B.A. Pass Course. According to him, he was not allowed to contest the said election on flimsy ground. The learned Judge upon considering his prayer stalled the entire election process. The College authority has now come up in appeal through the Teacher-in-Charge.
(2.) Mr. Arunava Ghosh, learned Counsel appearing for the College authority submits that the College is prepared to wait for a decision in the writ petition in respect of the grievance of the respondent no.1. However, the College may be permitted to conduct the rest of the election process, where the respondent/writ petitioner is not interested. His submission is not disputed by the learned Counsel appearing for the respondent no.1/writ petitioner.
(3.) The order of the learned Judge is modified to the extent that the College authority would be free to continue the election process, barring the post for which the respondent no.1 intends to contest, being the Class representative in 3rd year B.A. Pass Course.;