AKASHDEEP SINGH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Ashish Joshi, Advocate for the petitioner.

(2.) Mr. Gajendra Tripathi, Brief Holder for State/respondent no. 1.

(3.) The petitioner has wrongly impleaded Technical Education Board instead of Uttarakhand Technical University as respondent no. 2 in the array of parties. The petitioner is permitted to delete the name of respondent no. 2 i.e. Technical Education Board and to substitute Uttarakhand Technical University as respondent no. 2. Let necessary amendment be incorporated in the memo of parties during the course of the day.