GURU RAM RAI UNIVERSITY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties on impleadment application (I.A. No.8828 of 2023).

(2.) Having regard to the relief sought in the writ petition, applicants cannot be said to be necessary or proper party, therefore, their application for impleadment cannot be allowed, however, in the interest of justice, they shall be given right of hearing while deciding the writ petition, by treating their application as intervention application. Accordingly, IA No. 8828 of 2023 is disposed of.

(3.) Also heard on Intervention Application Nos. 8827 of 2023 and 8829 of 2023. For the reasons indicated in the said applications, intervention applications stand allowed.