R RAJASEKARAN Vs. UNIVERSITY OF MADRAS

JUDGEMENT

(1.) :-

(2.) THE petitioner in W. P. No. 2474 of 1985 is the appellant in this writ appeal. THE respondents in the writ petition are the respondents in this writ appeal. Convenience suggests that we should refer to the parties as per their nomenclature in the writ petition. THE petitioner came to this Court by way of the writ petition, projecting the following prayer :