HUKUM CHAND Vs. BHIM RAO AMBEDKER

JUDGEMENT

(1.) Heard Sri R.K. Srivastava, learned counsel for the petitioner and Sri S.K. Singh for the respondent-University. The dates and facts relating to the submission of Thesis of the petitioner do not appear to be disputed and, as such, there is no necessity to grant time to the respondent-University to file a counter-affidavit in this regard.

(2.) This petition has been filed for quashing of the order dated 30.8.2012 (Annexure-1 to the writ petition) passed by the respondent No. 2 intimating the petitioner that since the extended period, during which the petitioner was required to submit his Thesis, has expired and, therefore, he is not entitled now to seek any extension or submit his Ph.D. Thesis for examination.

(3.) The background of the case is that the petitioner was registered as a Ph.D. Scholar in the University and the Research Degree Committee of the University in a meeting vide a resolution dated 22.3.2006 accepted the said request of the petitioner for pursuing his Ph.D. in the University.