SACHIN LUTHRA Vs. HEMWATI NANDAN BAHUGUNA,GARHWAL UNIVERSITY,SRINAGAR GARHWAL TECHNOLOGY,DEHRADUN THROUGH ITS CHAIRMAN,JASKIRAT SINGH

JUDGEMENT

(1.) ALL the aforementioned three writ petitions in­volve common question of law, hence they are taken up together and disposed of by a common order.

(2.) HEARD Sri M.S.Pal and Sri S.K.Posti, learned counsel for the peti­tioners as well as Sri L.PNaithani, learned counsel for the H.N.B.Garhwal University and Sri Alok Singh, learned counsel for the respondent No.2-Graphic Era Institute of Technology.

(3.) WRIT Petition No.83.4(M/S) of 2003 has been filed by the petitioner seeking writ, order or direction in the nature of mandamus restraining the re­spondent No.2 not to enterfere in the study and examination of the petitioner of Classes of 3rd Semester of B.Tech.Degree Course for the batch 2002-2003.