S.ROGER SUJITH Vs. VICE CHANCELLOR

JUDGEMENT

(1.) In this petition, petitioner has sought for the following reliefs:

(2.) Heard learned counsel for the petitioner and learned counsel for the respondents and perused the material on record.

(3.) Though several contentions have been urged by both sides in support of their respective claims, without expressing any opinion on the merits / demerits of the rival contentions, I deem it just and appropriate to dispose of this petition directing the petitioner to submit a fresh representation along with all necessary applications, documents, fees, etc., in this regard to respondent No.2 within a period of two weeks from today.