PROF. SHREEKANT GUPTA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The appeal has been listed before this Bench by the Registry in view of the urgency expressed therein.

(2.) The same has been heard by way of video conferencing.

(3.) Present letters patent appeal has been filed challenging the order dated 12th May, 2020 passed by learned Single Judge of this Court in W.P.(C) 3103/2020 whereby appellant's writ petition challenging the deduction of one day salary by the respondent-University for contributing to the PM CARES Fund to combat COVID-19 pandemic was dismissed.