PROF. MARUTI Vs. COMMISSIONER OF COLLEGIATE EDUCATION

JUDGEMENT

(1.) The petitioner aggrieved by the order dtd. 15/12/221 passed on I.A.No.19 in EAT Appeal No.5/2013 o the file of the IX Additional District and Sessions Judge, Belagavi has filed this writ petition.

(2.) The brief facts leading to the filing of this writ petition are as under:

(3.) Heard the learned counsel for the petitioner and also learned HCGP for respondent Nos.1 and 2. Though notice was served to respondent Nos.3 and 4, none appears for respondent Nos.3 and 4.