MOIN Vs. HEMWATI NANDAN BAHUGUNA GARHWAL CENTRAL UNIVERSITY

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers: -

(2.) Heard Mr. Shivam Sharma, learned counsel with Mr. Pawan Mishra, learned counsel for the petitioners, Dr. Kartikey Hari Gupta, learned counsel for the respondent nos.1 to 3 and Mr. Sandeep Tiwari, learned counsel for the respondent no.5.

(3.) Mr. Shivam Sharm a, Advocate, on instructions from the petitioners, has requested to decide the present writ petition directing the respondent no.1 to decide the representation of the petitioners as expeditiously as possible and for this purpose, the petitioners shall move their representations within one week from today.