GURU GHASIDAS UNIVERSITY BILASPUR Vs. PRAGYA PAWAR

JUDGEMENT

(1.) THIS writ appeal has been filed by Guru Ghasidas University, Bilaspur (for short 'the University') against the impugned order dated 8th August, 2011, passed by the learned single Judge in W.P. (C) No. 1568/2011 (Pragya Pawar v. State of Chhattisgarh) and other connected matters (Writ Petition (C) Nos. 1580, 1581, 1626 and 1673 of 2011).

(2.) FOR the purpose of brevity, the appellants would be referred to as 'the University', the respondents No. 1 to 33 would be referred to as 'the petitioners', respondent No. 34 would be referred to as 'the State', respondent No. 35 Shaskiya Mata Shabri Naveen Kanya Mahavidyalaya would be referred to as 'the college' and the respondent No. 36 (Smt. Sunanda Maravi) would be referred to as Assistant Lecturer'.

(3.) BEING aggrieved, the petitioners filed the writ petition on 18 -3 -2010 for setting aside of the impugned orders dated 7 -3 -2011, 8 -3 -2011, 15 -3 -2011 and further sought a direction to the authorities to allow the petitioners to appear in the annual examination of their respective classes in the academic session 2010 -11.