BAJRANGI SINGH Vs. PRINCIPAL

JUDGEMENT

(1.) This Special Appeal arises in respect of a judgment and order dated 27th September, 2019 passed by a learned Single Judge in Writ A No. 14046 of 2019 (Bajrangi Singh Vs. Principal and Superintendent Government Ayurvedit Post Graduate College and 2 Others). By the impugned judgment and order, the learned Single Judge proceeded to dismiss the writ petition for reasons stated therein.

(2.) This Special Appeal has been preferred by the writ petitioner.

(3.) For convenience, the impugned judgment and order is reproduced hereinbelow in its entirety: