ABHISHEK RAJ BISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed with the following prayers:-

(3.) Learned counsel for the petitioner submits that the petitioner is a Post Graduate Student and pursuing his studies in the Master of Engineering from MBM University, Jodhpur. Learned counsel for the petitioner further submits that since the graduation in the engineering is a five years course, therefore, fixing the maximum age limit for contesting the election for the students who are pursuing the Post Graduate course in the engineering wing of 25 years is erroneous. He submits that similarly situated persons who are pursuing the LLM course have been extended the benefit of the maximum age limit of 28 years. He, therefore, prays that the MBM University has committed an error while allowing only the students of the maximum age of 25 years who are pursuing Post Graduate studies to contest the elections.