KOTURI MANAVATHA ROY Vs. VICE-CHANCELLOR, OSMANIA UNIVERSITY

JUDGEMENT

(1.) This writ petition is filed questioning the order dtd. 30/4/2022 passed by the 2nd respondent - Osmania University represented by its Registrar, whereunder the request of the petitioners for conducting meeting and face-to-face interactive session of students with Mr. Rahul Gandhi, Member of Parliament, was declined.

(2.) The reasons cited in the impugned order refusing permission to the petitioners are as under:

(3.) Mr. Karunakar Reddy, learned counsel for the petitioners, submitted that the impugned order is passed for extraneous considerations. Face-to-face interaction of Mr. Rahul Gandhi with students of Osmania University is arranged at Tagore Auditorium. It is not a political meeting. Mr. Rahul Gandhi will be interacting with unemployed youth and it will be a closed door meeting. The interaction is only for nation building and it is not a political event. The same was clarified in the application of the petitioners dtd. 22/4/2022. As per resolution of 159th meeting of the Executive Council of the University held on 22/6/2021, there is no complete ban of meetings and gatherings in the University campus. The learned counsel has drawn attention of this Court to resolution No.6 of the meeting, which reads as under: