JYOTHI KUMAR Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) Election to the Syndicate of the Kerala University, pursuant to Ext. P1 notification dated 07.02.2011 is under dispute. With the same intent, the University had issued a notification earlier, which however was challenged for not notifying the Election in respect of the vacancy of student's representative in the Syndicate coming under Section 21 (b) (other member) of the Kerala University Act, by filing W.P.(C) No. 1641 of 2011. During the pendency of the said proceedings, the University withdrew the notification, based on which, the said writ petition was closed, leaving open all the issues concerned, vide Ext P2 judgment dated 21.01.2011.

(2.) Thereafter, the University published Ext. P2 Electoral roll on 31.01.2011, followed by Ext. P1 Election notification dated 07.02.2011, notifying the various steps in connection with the date of Election and the relevant dates, including the date of counting to be conducted on 05.03.2011. The said notification is sought to be set aside by the petitioners in the instant writ petition, raising many a ground, referring to non-compliance of the mandate under Clauses 12, 13, 14, 28 and 34 of the Kerala University (Conduct of Election to various Authorities or Bodies) First Statutes, 1974.

(3.) When the matter came up for consideration before this Court on 22.02.2011, though the writ petition was admitted, interim order of stay was declined, but for making it clear that, the election pursuant to Ext. P1 shall be subject to the result of the writ petition and that all the contesting candidates shall be put on alert as to the proceedings pending before this Court.