PROFESSOR H B TRIPATHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THERE were five petitioners in the writ petition. It is reported that petitioner nos.2 and 5 have died and no steps have been taken to bring their legal representatives as party array. It is also submitted that the petitioner no.3 is not to be found. In fact, the learned Standing Counsel would point out that once the writ petition was dismissed for non -prosecution and it was restored only in respect of petitioner nos.1 and 4.

(2.) PETITIONERS have approached this Court seeking the following reliefs:

(3.) PETITIONERS are Professors, working in various departments in the respondent University. What is pressed before us are only prayer nos. a, c and d.