ANUMON E S Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) PETITIONER is a Final Year BA Political Science student. He has approached this Court seeking to quash Ext.P1 and for a direction to the respondents to accept his nomination for the College Union Election for the year 2010-11. It is stated that his age is 24 years and that his nomination is not accepted on the ground that he is over aged. It is in the above background, the writ petition is filed.

(2.) HOWEVER, a reading of Clause 6.5.1. of Ext.P1, the notification issued by the University based on the Lyngdoh Committee Report accepted by the Apex Court in its order in University of Kerala v. Council Principal's Colleges Kerala and others (2006(8) SCC 304) shows that Under graduate students between the ages of 17 and 22 may contest the election. Therefore, it is obvious that students like the petitioner can contest the election provided he is within the age group of 17 to 22. Admittedly, petitioner is aged 24 years and therefore is ineligible. If that be so, going by the Lyngdoh Committee Report which is accepted by the Apex Court, I see no reason to interfere with Ext.P1 or to pass any order as prayed for. Writ petition fails and is dismissed.