LAWS(KER)-2017-10-375

CHRIST COLLEGE Vs. VICE CHANCELLOR

Decided On October 20, 2017
Christ College Appellant
V/S
VICE CHANCELLOR Respondents

JUDGEMENT

(1.) This writ petition is filed by the petitioners seeking the following reliefs:-

(2.) Material facts for the disposal of the writ petition are as follows:-

(3.) I have heard learned counsel for the petitioners, learned standing counsel for the University and perused the pleadings and documents on record.