NATIONAL INSTITUTE OF TECHNOLOGY Vs. CHANDRA SHEKHAR CHAUDHARY

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment rendered by a Division Bench of the Jharkhand High Court dismissing the Letters Patent Appeal filed by the appellant against the judgment of the learned Single Judge in a writ petition. The respondent filed a writ petition for a direction to the appellant to relieve him so that he would be in a position to pursue his Ph.D course in Indian Institute of Technology, Madras (in short 'IIT').

(3.) The background facts in a nutshell are as follows: