Rajasthan High Court - Jodhpur
Surendra Bhakal vs State & Ors on 17 August, 2016
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
--------------------------------------------------------
CIVIL WRIT (CW) No. 9388 of 2016
SURENDRA BHAKAL
VS
STATE & ORS
Date of Order : 17.08.2016
HON'BLE MR. VIJAY BISHNOI, J.
MR. Tanwar Singh Rathore, for the Petitioner.
ORDER
-----
This writ petition has been filed by the petitioner with the following prayers:-
"A. By an appropriate writ order or direction, any order passed by the respondents for not allowing the petitioner to contest the student election for the year 2016-17 may kindly be quashed and set aside.
B By an appropriate writ, order or direction, the respondents may kindly be directed to allow the petitioner to participate in the student election for the year 2016-17.
C Any other appropriate writ, order or direction which this Hon'ble Court may deems just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner.
D Writ petition filed by the petitioners may kindly be allowed with costs."
This writ petition has been filed by the petitioner essentially seeking a direction be issued to the respondent-authorities to give him relaxation in age for the purpose of contesting election for the post of President of Law College, Nagaur.
Learned counsel for the petitioner has failed to point out that under the Rules or Guidelines governing the process of election of student union there is any provision which enables the respondent college to give relaxation in maximum age for the purpose of contesting election of the students union of college. In view of the absence of any provision for granting relaxation in the maximum age for the purpose of contesting election of student union, no relief can be granted to the petitioner.
Hence, this writ petition is dismissed. Stay petition also stands dismissed.
(VIJAY BISHNOI), J.
Taruna