DR. GIRJA SHANKAR Vs. CHANCELLOR OF CH. CHARAN SINGH UNIVERSITY, MEERUT AND GOVERNOR OF U.P. LUCKNOW AND OTHERS

JUDGEMENT

(1.) The petitioner, who appears from the record to be a retired teacher, has argued this case in person.

(2.) During the arguments, we tried to point out to the petitioner the law and the limitations of writ jurisdiction, requesting him to confine his argument to issues which could be legally examined under Art. 226 of the Constitution of India. But unmindful of our suggestions, the petitioner insisted that we should hear him out. This case has been transferred by at least two Benches, which declined to hear the matter because of which it has come up before this Bench, by nomination. We have therefore heard the petitioner at great length. Considering the obvious handicap of the petitioner, who seems to be ignorant of the law, we have examined the facts carefully.

(3.) We have tried to keep this judgment as simple as possible.