PRASHANT Vs. RASHTRASANT TUKDOJI MAHARAJ

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) The Petitioners have put forth the following substantive prayers :-

(3.) It is the case of the Petitioners that the Petitioner Nos.1 and 2 were elected as Members of the Senate from the Graduate Constituency of the Respondent No.1-University. All the Petitioners are aspiring to contest the forthcoming Senate elections from Graduate Constituency. The Respondent No.1 has issued a notification dtd. 20/10/2022 declaring the election programme with respect to elections of the Senate from the registered Graduate Constituency of the Respondent No.1-University.