NATIONAL TESTING AGENCY Vs. K. S. MANOJ

JUDGEMENT

(1.) Challenge in this appeal is made to the order dtd. 1/3/2021 recorded on W.P.No.15959 of 2020. This appeal is by the National Testing Agency - the second respondent.

(2.) Heard Mr.G.Rajagopalan, learned Senior Advocate and Mr.M.Ravi, learned advocate for the first respondent - the writ petitioner.

(3.) It is noted that both the learned advocates have taken this Court extensively through the material on record and have made submissions on merits. Authorities are also relied by both the sides. The same is not noted in detail in this order, in view of the final order which we intend to pass.