Virender Singh And Another vs University Of Jammu And on 17 February, 2021

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Jammu & Kashmir High Court

Virender Singh And Another vs University Of Jammu And on 17 February, 2021

Bench: Sindhu Sharma

                                                             Sr. No.288




     HIGH COURT OF JAMMU AND KASHMIR AT JAMMU


                                             OWP No. 1781/2014
                                             IA No. 2293/2014



Virender Singh and another                       .... Petitioner/Appellant(s)

                                  Through:- None

                            V/s

University of Jammu and                                  .....Respondent(s)
others

                                  Through:- Mr. W. S. Nargal, Sr.
                                            Advocate with Mr. Rajat
                                            Jamwal, Advocate

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                   ORDER

1. The present petition has been filed by the petitioners seeking following prayers;

" (a) Certiorari quashing impugned notification bearing No. JU/DSW/14/6014-53 dated 7.11.2014 forming annexure D to the writ petition

(b) Mandamus commanding the respondents to conduct the elections of students strictly in accordance with the Resolution of the University Council dated 09.02.2010 (Annexure C), recommendations of the Lyngdoh Committee and the judgment of the Hon'ble Supreme Court of India and also direct the respondents to frame statutes governing students representation strictly in accordance with Lyngdoh Committee recommendations before conducing any student's elections."

2 OWP No. 1781/2014

2. Respondents have filed their objections stating that they have already constituted a committee and recommendation for students elections was placed before the 71st University Council at its meeting held on 09.09.2011, and it was resolved as under;

"RESOLVED that recommendations of the Committee constituted for suggesting modalities for the students election in the University of Jammu on the basis of Lyngdoh Committee Report, as given in the Annexure-XII, be approved and the same be included in the Statutes of the University.

RESOLVED further that the University shall very early notify the schedule for holding ensuing student elections and take appropriate measures for ensuring fair and successful conduct of the same.

3. This apart it is also stated that this petition has been rendered infructuous in view of the fact that the elections for the office bearer of Jammu University Research Scholars Executive Association already over and elections were held on 17.11.2014 and students' representative bodies were constituted pursuant to the issue of notification.

4. In view of the above, this petition is dismissed as having been rendered infructuous alongwith connected application(s). Interim direction, if any, shall stand vacated.

(Sindhu Sharma) Judge JAMMU 17.02.2021 SUNIL-II Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No

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