ANIL RAJAWAT Vs. DASHRATH SINGH GURJAR

JUDGEMENT

(1.) Appellant has filed this appeal against the order dated 21-7-2011 passed by learned Single Judge of this Court in Writ Petition No. 3578/11.

(2.) Appellant is a registered graduate of the University, respondent No. 4, and eligible to contest election of Executive Council amongst the registered graduates to the University Court. The appellant further pleaded that he contested the previous election, however, he lost the election with narrow margin. The appellant is aggrieved by the order passed by the learned Single Judge of this Court because the learned Single Judge has held that respondents No. 1 to 3 are eligible to continue as Members of the University Court up to August, 2012. Being aggrieved by the aforesaid order the appellant has filed this appeal, although the appellant was not made respondent before the writ Court by the original petitioners (herein respondents No. 1 to 3).

(3.) The University, respondent No. 4, issued notification in June, 2008 under section 20(l)(c)(XIX) of the Madhya. Pradesh Vishwavidyalaya Adhiniyam, 1973, hereinafter referred to as the 'Act of 1973', for the purpose of election amongst registered graduates. Respondents No. 1 to 3 were elected as members of the Court of University and a notification has been issued by the Election Officer to this effect under section 20(l)(c)(XIX) of the Act of 1973 on 16th July, 2008.