MUHAMMED ARSHAD S. Vs. REGISTRAR, UNIVERSITY OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

(2.) Petitioner is a student in the 2 nd respondent college, i.e., College of Applied Science, managed by IHRD, which is affiliated to the University of Kerala. The 3rd respondent is the Principal of the College. The 1st respondent notified and scheduled the college union election of the affiliated colleges to commence on 27.09.2019. According to the petitioner, the 2nd respondent failed to commence the election on 27.09.2019 and rescheduled to 10.12.2019.

(3.) Petitioner submitted his nomination as a student's representative for the 1st year, however, according to the petitioner, the 2 nd respondent and other college authorities violated the rules published by the 1st respondent along with Ext.P1 notification. Basically it is pointed out that, the college authorities allowed some student political parties to submit their nomination after the last date and hour for receipt of the nomination. Even though petitioner and other students raised their objections with regard to the said illegal actions of the 2nd and 3rd respondents, it was not taken into consideration.