AKHILA FATHIMA Vs. ASHWIN E

JUDGEMENT

(1.) The issue involved in these appeals is the interpretation of Clause 15 of Ext.P1 Kannur University, Byelaws of the Affiliated College/University Campus Students' Union. It would be apposite to refer to Clauses 6, 7 and 15 of Ext.P1 which reads thus -

(2.) The parties and the documents will be referred to as described in the writ petition. The word used in Clause 15 is 'decisions'. According to the learned counsel for the appellants, who are respondents 3 to 8 in the writ, the term 'decisions' means and includes matters relating to 'election' too and so the Chairman does have a casting vote, when a tie occurs in an election.

(3.) As per Black's Law Dictionary 8th Edition, the terms 'decision' and 'election' means -