MADAN LAL TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter is listed on various applications which are being dealt with separately.

(2.) By virtue of Intervention Application No. 15589 of 2018, the interveners seeking themselves to be impleaded as party to the writ petition. The same would stand allowed. The petitioners will make the necessary amendment(s) in the cause title of the writ petition within a period of 48 hours.

(3.) The Miscellaneous Application No. 1667 of 2019 is filed along with Counter Affidavit on behalf of respondent No. 3. In the counter affidavit, the respondent No. 3 has placed on record a judgment as rendered by the Hon'ble Apex Court as passed in Writ Petition (Civil) No. 905 of 2018, Jai Singh and others Vs. University Grants Commission and others which has recorded the following findings.