MEYYAPPAN SUBRAMANIAN Vs. SRI RAMACHANDRA UNIVERSITY

JUDGEMENT

(1.) This Writ Appeal has been filed aggrieved by the order of the learned Single Judge, dated 30.06.2017 passed in W.P.No.10584 of 2017.

(2.) The brief facts leading to filing of this Writ Appeal are as follows:

(3.) Heard Mr.Subramanian Meyyappan, party-in person representing the Appellant and Mr.Abishek Jenasenan, learned Counsel for the respondent.