UNIVERSITY OF DELHI Vs. RAMESH CHANDER JHAAND

JUDGEMENT

(1.) VIDE the present petition, the petitioner prays for setting aside the impugned order dated 30.09.2013 passed by the Controlling Authority/Respondent No.2 in ALC -I/36/221/2013 titled as Ramesh Chander Jha vs. The Registrar, University of Delhi and order dated 02.04.2014 passed in Appeal No. ND.36(69)/2013 -P.A. titled as The Registrar, University of Delhi vs. Sh.Ramesh Chander Jha passed by respondent No.3 i.e. Appellate Authority.

(2.) THE issue raised in this petition has already been decided by this Court in batch matters with lead petition bearing W.P.(C) No. 5138/2014 on 13.08.2014, whereby, held as under: -

(3.) ADMITTEDLY , the issue raised in the present petition is same as was in the petition noted in Para 2 above.