DINANANTH SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Appellant filed Writ Petition (M/S) No. 1167 of 2025, seeking following reliefs:-

(2.) Appellant also filed an Interim Relief Application before learned Writ Court, in which he prayed that effect and operation of the impugned letter dtd. 3/3/2025 issued by Government of India, Ministry of Education (Department of Higher Education) be stayed during pendency of the writ petition.

(3.) Learned Single Judge granted four weeks' time to respondents to the writ petition for filing counter affidavit, vide order dtd. 8/5/2025 and passed the following order on the Interim Relief Application: