LAVKUSH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, this case is being decided at the admission stage itself.

(2.) The petitioner's grievance is that despite the fact that he has continuously been representing the respondent No.1, the Secretary (Higher Education), his representations are not being considered by the respondent No.1.

(3.) The petitioner is aggrieved by the fact that his date of regularization is not being considered as 3/7/2003, instead it is being considered as 3/10/2011.