TAJINDER PAL SINGH Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE petition has been filed claiming the following reliefs:

(2.) THE petitioner has, as respondents to the petition, impleaded only the Delhi University and Bhim Rao Ambedkar College of the University of Delhi.

(3.) ON request of the counsel for the petitioner, the matter was passed over and has been taken up after lunch.