ANNU KUMAR Vs. MAHARSHI DAYANAND UNIVERSITY ROHTAK

JUDGEMENT

(1.) Leave granted.

(2.) A petition [Civil W.P. No. 34925/2019] under Article 226 of the Constitution seeking a writ of quo warranto, instituted by the appellants, failed before a Single Judge of the High Court of Punjab and Haryana at Chandigarh [High Court]. Upon dismissal of the writ petition by a judgment and order dtd. 18/11/2022 of a Single Judge, an intra-court appeal [L.P.A. No. 143/2023 (OM)] carried by the appellants before a Division Bench met the same fate. Aggrieved by dismissal of their appeal vide the judgment and order dtd. 28/2/2023 [impugned judgment], the appellants applied for a review [RA-LP-17-2023] together with an application for condonation of delay [CM-1967-LPA-2023]. By an order dtd. 21/7/2023, both the review petition and the application for condonation of delay stood dismissed. The judgment and order dtd. 28/2/2023 and the order dtd. 21/7/2023 were subjected to challenge in special leave petitions, out of which these appeals arise.

(3.) The controversy pertains to the Ph. D. degree allegedly awarded to the sixth respondent by Bundelkhand University, Jhansi, Uttar Pradesh [Respondent No. 4].