RAM CHANDRA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri R.K. Ojha, Senior Advocate on behalf of the petitioner, Standing Counsel on behalf of respondent no.1, Sri Neeraj Tripathi, advocate on behalf of respondent no.2, Sri U.N. Sharma, Senior Counsel assisted by Sri Neeraj Tiwari, advocate on behalf of respondents no.3 and 4.

(2.) The petitioner before this Court seek quashing of the order dated 03.03.2014 passed by the Chancellor, Bundelkhand University, Jhansi i.e. the Governor of the State of Uttar Pradesh as well as the consequential order dated 07.03.2014 issued by Registrar, Bundelkhand University, Jhansi in compliance thereof (annexure nos.10 & 11 to the writ petition respectively).

(3.) The facts in short giving rise to the present writ petition are as follows: