A AMRENDER REDDY Vs. INDIAN AGRICULTURAL RESEARCH INSTITUTE

JUDGEMENT

(1.) Rule.

(2.) With consent of learned counsel for the parties. the petition is taken up for final disposal.

(3.) The petitioner did his B.Sc in agriculture in 1993 and M.Sc. in the year 1996. The petitioner stood first in All India Entrance Examination for the Ph.D in the respondent institution held in September 1996. and pursued his research from September 199 6/06/2000. The petitioner initially started his research under the supervision of the Chairman Dr.Selvarajan who left the respondent organisation and thereafter Dr. Chotan Singh was made the Chairman. The petitioner apparently requested for the change of the Chairman. At the request of the petitioner Dr.R.K. Pandey was appointed