VARGHESE Vs. KERALA UNIVERSITY

JUDGEMENT

(1.) It would appear that 211 students were elected to the General Council of the Kerala University Union for students, and out of them 116 are now students in Colleges affiliated to the Gandhiji University, which came into effect from 2nd October, 1983, under the Ordinance No. 34 of 1983. The point for decision raised in the writ petition, and repeated in the writ appeal, is whether the appellant petitioner who was thus elected on 16-9-1983 to the General Council of the Kerala University Union for students is entitled to continue to be a member of that Council in spite of the fact that the College in which he was pursuing his studies has been affiliated to the Gandhiji University. Clause.95(1) of Ordinance No. 34 of 1983 reads as follows:

(2.) The Counsel for the appellant petitioner also placed reliance on sub-s.(2) of S.99, which reads as follows:

(3.) The learned Judge has correctly held that the appellant petitioner was not entitled to claim to continue to be a Member of the General Council of the Kerala University, after his having ceased to be a student of that University. We find no reason to interfere with that decision. Accordingly, the writ appeal is dismissed.