PRASANNA Vs. CHAIRMAN UNIVERSITY GRANTS COMMISSION NEW DELHI

JUDGEMENT

(1.) RULE. Rule heard forthwith. Heard learned counsel for the rival parties.

(2.) WITH a short preface, we make the following order.

(3.) PRIMA facie, we find considerable force in these averments looking to the conduct of Nagpur University and State Government in giving stepmotherly treatment to such a old and prime institute in Vidarbha region; as there is no explanation muchless satisfactory from the respondents in defence. This Court will not be a mute spectator to all these happenings.