CHIRAG KOTHARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this petition, the petitioner has questioned legality of the action of the Chief Election Officer, Students Union Election, Mohanlal Sukhadia University, Udaipur, in accepting the nomination form of the respondent no.5 for the post of President, Students' Union.

(2.) The nomination of the respondent no.5 is challenged by the petitioner on two grounds : firstly, he has got academic arrears and secondly, a criminal case is registered against him for offences under Sections 327, 380 IPC at the Police Station, Pratap Nagar, Udaipur.

(3.) Regarding academic arrears, it is submitted that the respondent no.5 is declared fail in LLM First Semester Examination 2017-18. In this regard, the statement of marks issued by the Controller of Examination of the respondent University is placed on record showing that the respondent has been declared fail in the subject Legal Education and Research Methodology.