VIKAS SINGH Vs. BANARAS HINDU UNIVERSITY

JUDGEMENT

(1.) These two writ petitions raise a challenge to the Ordinances of the Banaras Hindu University Students' Council framed by the University pursuant to the directions issued by the Apex Court in the case of University of Kerala Vs. Council and others, 2007 15 SCC 95. It is to be noted that the matter has been referred to a larger Bench vide? orders of the Supreme Court UNIVERSITY OF KERALA v. COUNCIL, PRINCIPALS COLLEGES, KERALA, 2010 1 SCC 353. However, again on an interim application further directions modifying the earlier directions have been issued by the Apex Court on 8.12.2011 which order has also been brought on record.

(2.) The petitioner, Vikas Singh, is a Ph.D. Student of the respondent University doing his research in Hindi from the Arts Faculty and is a student on the rolls of the respondent University.

(3.) Praveen Kumar Singh who is the petitioner in the second writ petition is also a research student of the same university.