GAURAV PRAMOD NEMADE Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ petition under Article 226 of the Constitution of India, the petitioner prays for the following reliefs:-

(2.) This writ petition is ample demonstration of the fact that a student is now conveniently projecting himself as a victim and totally innocent, but is a party to the acts of omission and commission on the part of an institution, namely, respondent no.3.

(3.) At the outset, we must indicate that a writ petition was filed by respondent no. 3 being Writ Petition No. 5632 of 2012 claiming similar reliefs, but that has been withdrawn and dismissed as such.