LAWS(DLH)-1999-5-44

SURENDER K DHAWAN Vs. UNIVERSITY OF DELHI

Decided On May 03, 1999
SURENDER K.DHAWAN Appellant
V/S
UNIVERSITY OF DELHI Respondents

JUDGEMENT

(1.) The short point necessary for the appreciation of the question raised by the petitioner can be recounted in the following terms:-

(2.) The petitioner was asked for his explanation on the representation made by the 3rd respondent and on 18.11.1997 the petitioner sent his representation and the same reads as follows:-

(3.) The Principal forwarded the matter to the University on 24th December, 1997. The University wrote to the Principal and the same is as under:-