RINKA AGGARWAL Vs. UNIVERSITY OF DELHI AND ORS

JUDGEMENT

(1.) By way of present petition under Article 226/227 of the Constitution of India, the petitioner seeks directions to the respondents to consider the case of the petitioner and accept his nomination for the post of President of Ram Lal Anand College (hereinafter referred to as 'RLA College'), New Delhi.

(2.) The brief facts as set out in the present case are that the petitioner is a student of III year of BA Hindi (Hons.), RLA College, University of Delhi. The petitioner filed the nomination for contesting the Student Union Election 2015-2016 in RLA College to be held on 11.09.2015. The candidature of the petitioner was rejected on the ground of shortage of attendance.

(3.) Counter affidavit of respondent No.2 has been placed on record.