PARVEZ RAJA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. H. Gupta counsel for the petitioner. Also heard Mr. M. K. Misra counsel for the respondent Nos. 1, 2 and 3 and Mr. L. P. Sarma counsel for the respondent No. 4.

(2.) THE petitioner's case is that Clause 6.1.8. of the Lyngdoh Committee report, framing guidelines on Student's Union Elections in colleges/universities has been given force as per the order dated 22.09.2006 issued by the Apex Court in University of Kerala (1) Vs. Council, Principals', Colleges, Kerala and Ors., reported in (2006) 8 SCC 304, Clause 6.1.8. of the Lyngdoh Committee report is as follows:

(3.) THE petitioner's counsel, thus, submits that the Gauhati Commerce Colleges Students' Union Election for the year 2013-14 held on 21.09.2013 should be set aside in view of the fact that the post of President of the Students' Union Representative Body is being held by the Principal of the college without any election and nomination. The petitioner's counsel also prays for fresh election for the Colleges Students' Union Election for the year 2013-14. He also prays that a direction should be issued to all the colleges and universities of Assam to conduct elections keeping in view the Lyngdoh Committee report on student's election and which has been given effect to as an interim measure by the Supreme Court.