PRINCIPAL, ST. PIUS X COLLEGE Vs. KANNUR UNIVERSITY

JUDGEMENT

(1.) The Principal of St. Pius X College has filed this writ petition pointing out the difficulties involved in conducting the election to the College Union as directed by the 1st respondent University.

(2.) The 1st respondent University issued Ext. P9 notification on 07.08.2019 by which the election to the College Union was directed to be held as scheduled therein as provided. The University has also issued Ext. P16 letter to all the Principals directing that the election should be held in presidential mode. Petitioner challenges the same. The petitioner has explained the circumstances under which the election cannot be held in a peaceful manner in petitioner College.

(3.) According to the petitioner, if election is conducted in their College simultaneously as in all other Colleges, it will create very serious problems which will affect the peaceful and conducive atmosphere in the College. Producing various reports in respect of the incidents which occurred in the College campus on account of the activities at the instigation of various political parties, students organizations, trespass by outsiders, dharnas, strikes, boycotts, clashes, destructions etc., creating total unrest and chaos in the campus, resulting in loss of classes, the petitioners have stated that they wanted to conduct the election on a date which is convenient to them. It is stated that they have banned all political as well as organizational activities inside the campus, in order to ensure discipline and quality education.