RAGHUNATH DWIVEDI Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard Shri Shailendra, learned counsel for the petitioner and Shri P.S. Baghel for the University of Allahabad. The Addl. Solicitor General of India, High Court, Allahabad has accepted notice on behalf of Union of India, respondent No. 1. Shri Neeraj Tripathi appears for Chancellor, University of Allahabad, respondent No. 2, Shri Ram Gopal Tripathi has accepted notice on behalf of Vice Chancellor, University of Allahabad and the University, respondent Nos. 3 and 4.

(2.) By this writ petition the petitioner seeks direction of this Court to quash the order dated 6.12.2006 passed by the Vice-Chancellor, University of Allahabad, Allahabad (Annex. 15 to the writ petition) and to issue writ of mandamus directing the Vice-Chancellor as patron of the Students Union to decide the issue within 14.12.2006 in accordance with the direction issued by this Court in the judgment dated 30.11.2006 in review petition No. 250427 of 2006 and also on the basis of finding recorded in the judgment dated 22.11.2006 in writ petition No. 29077 of 2006, relying upon the authorities of different Universities/decision of the Vice-Chancellor on the similarly situate of Lucknow University, Kanpur University and Banaras Hindu University as mentioned by the Court in its earlier judgment.

(3.) This writ petition is sequel to the writ petition No. 29077 of 2006 filed by the petitioner challenging the decision of the Election Tribunal, which had dismissed the election petition filed by the petitioner challenging the election of Shri Ajit Kumar Yadav as President in the Students Union, of the academic year 2005-06 held on 24.11.2005. The result was declared on 9.12.2005. The office bearers took oath on office on 14.12.2005.