INDU SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) Pleadings have been exchanged. We have heard Mr. Vikas Bahuguna, learned counsel for the petitioner; Mr. Pradeep Joshi, learned Standing Counsel for the State of Uttarakhand; Mr. Paresh Tripathi, learned counsel appearing for respondent No. 3 University; and Mr. Neeraj Garg, learned counsel for the party respondents. It be noted that Mr. Neeraj Garg appears for respondent Nos. 4 & 5. The fifth respondent is the Committee of Management of the respondent College, which, it appears, has been taken over by the authorised controller, namely, respondent No. 2.