GUNJAN KUMAR SINHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ petition has been filed calling in question the order dated 22.08.2017 directing all the Universities to constitute Students' Union by way of nomination.

(2.) Mr. Anis Tiwari, learned counsel for the petitioner, would submit that the nomination procedure adopted for constitution of Students' Union is contrary to the recommendation of Lyngdoh Committee which has been accepted by the Supreme Court on 22.09.2006 in case of University of Kerala (1) v. Council, Principal', Colleges, Kerala and others 1 (2006) 8 SCC 304. Therefore, the order of the State Government deserves to be set aside.

(3.) On the other hand, Mr. Dheeraj Wankhede, learned counsel for the State, would support the impugned order and submit that order of the State Government dated 22.08.2017 is strictly in accordance with the decision of the Supreme Court in University of Kerala (supra).