Narendra Kumar Jain, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner, in this writ petition, has challenged the validity of Clause 8(vi) of the Guidelines/Circular dated 25th June, 2010 (Annex.3) issued by Education (Group-4), Department, Government of Rajasthan, imposing restriction on a student not to contest election of Student's Union more than once on the post of Office Bearer.
(3.) Brief facts of the case are that petitioner has taken admission in the course of M.A. (Previous) in Public Administration subject for the academic session 2011-12. He intends to contest the Student Union Elections for the post of President in the upcoming Student Union Elections, which is going to be held on 20th August, 2011. Petitioner contested the election for the post of General Secretary in previous year i.e. 2010-11, the State Government has issued a circular prescribing eligibility criteria for candidates to contest elections under Clause 8, petitioner is not eligible to contest the forthcoming election of Student's Union in view of Clause 8(vi) of the Guidelines/Circular dated 25th June, 2010, therefore, petitioner has filed this writ petition challenging the said eligibility criteria by way of Clause 8(vi) in the Circular, being arbitrary and discriminatory.;