ANURAG A NAIR Vs. THE PRINCIPAL

JUDGEMENT

(1.) The prayers in this writ petition are as follows:-

(2.) Heard learned counsel for the petitioners and learned Standing Counsel appearing for the respondent University.

(3.) It is submitted by the learned Standing Counsel, on instructions, that Ext.P11 representation along with a letter from the principal have been forwarded to the Vice Chancellor of the University and that the same can be considered and disposed of without further delay, in view of the urgency of the situation.