ISMAIL.K Vs. SREE SANKARACHARYA UNIVERSITY OF SANSKRIT

JUDGEMENT

(1.) Petitioner has approached this Court inter alia seeking for the following reliefs:

(2.) The main contention urged by the petitioner is that the students in the Arabic Department requires to be represented by separate University Union Councilor. According to the petitioner, the said Arabic Department has been clubbed with the Department of English for the purpose of conducting elections to the University Union. Though Ext.P2 representation was submitted to ventilate the aforesaid infirmity, no action has been taken and therefore the petitioner has approached this Court for the aforesaid relief.

(3.) It is submitted that as per Ext.P1, since there are different Departments in the University, University Union elections are to be conducted in all these Departments with reference to the dates shown against them and Arabic has been shown along with Comparative Literature and General Studies. In fact, Comparative Literature and General Studies is part of English Department, even otherwise, there is no reason to include Arabic along with the same.