THE SECRETARY Vs. UNIVERSITY OF CALICUT,

JUDGEMENT

(1.) ADMIT . Issue urgent notice.

(2.) THE Secretary of N.S.S. Colleges' Central Committee has filed these cases praying for quashing Ext.P1 communication issued by the Kerala and Calicut Universities, to the extent it directs that in the election to the College Council, Article 6.2.2 of the Lyngdoh Committee Recommendations shall be followed. The petitioner also seeks a direction permitting it to follow Article 6.2.4 of the Lyngdoh Committee Recommendations. An interim direction is sought for conducting election following Article 6.2.4. Petitioner submits that they are a Corporate Educational Agency having 6 Colleges affiliated to Calicut University and 9 Colleges affiliated to Kerala University. This year, these Universities have issued Exts.P1 communications requiring them to conduct election to the College Council, following Article 6.2.2 of the Lyngdoh Committee Recommendations, which is extracted below for reference:

(3.) PETITIONERS submit that it is essentially for the Principal concerned to decide on the Mode of Election and that in order to maintain discipline in the campus, it is necessary to follow the mode of election as provided in Article 6.2.4. They contend that, today campus elections have been hijacked by politicians, as a result of which discipline has become a causality and violence has become the order of the day. They point out the recent gruesome murder of an Assistant Sub Inspector of Police in one of the colleges under their own management, on eruption of violence following college union election. According to them, it is their right to choose the mode of election and as Calicut and Kerala are large universities, with large number of affiliated colleges, Article 6.2.4 is what is to be followed as per Ext.P3 interim order passed by the Apex Court.