SACHIN LUTHRA Vs. HEMWATI NANDAN BAHUGUNA, GARHWAL UNIVERSITY, SRI NAGAR GARHWAL UTTARANCHAL THROUGH ITS VICE CHANCELL

JUDGEMENT

(1.) ALL the aforementioned three writ petitions in. volve 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.P. Naithani, 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.934 (MIS) of 2003 has been filed by the petitioner seeking writ, order or direction in the nature of mandamus commanding the respondents to grant admission to the petitioner and to attend the classes as he has already deposited the fees for the 5th Semester.