GOPAL SINGH BISHT Vs. KUMAUN UNIVERSITY

JUDGEMENT

(1.) Petitioner is a resident of Nainital, who claims to be a public spirited person.

(2.) This writ petition has been filed in public interest highlighting the financial irregularities committed by authorities of Kumaon University while making arrangements for 16th Convocation ceremony, held on 7/3/2020. According to petitioner, excess payment was made to respondent nos. 6, 7 & 8 for water proof tent, without inviting bids.

(3.) The relief sought in the writ petition are as follows:-