NAYYAR P SIDDIQUI Vs. SANT GADGEBABA AMRAVATI UNIVERSITY

JUDGEMENT

(1.) Rule is made returnable forthwith by consent of Parties.

(2.) Heard Mr. Haq, the learned counsel for the petitioner and Mrs. Khade, the learned counsel for the University.

(3.) This writ petition is directed against the communication dated 22-9-2005 issued by the Deputy Registrar, (Ph. D. Cell) , sant Gadgebaba Amravati University, amravati whereby the petitioner was communicated that the treatise for the Degree of Doctor of Letters in the faculty of Arts was disapproved.