K. RAGUPATHI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The appellant­K. Ragupathi has approached this Court being aggrieved by the impugned order dtd. 23/5/2018 passed by the High Court of Judicature at Allahabad, thereby dismissing the writ petition being Writ­A No. 51962 of 2014 filed by the appellant, thereby challenging the communication of the respondent No.3 ­ Registrar, Gautam Buddha University, Greater Noida, Uttar Pradesh (hereinafter referred to as the "said University") dtd. 12/8/2014 informing the appellant that his services stands discontinued.