SHIPRA SHIVKUMAR YADAV Vs. RASHTRASANT TUKDOJI MAHARAJ

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(2.) The petitioner was registered for Ph.D. on 23.08.2013 in accordance with Direction No. 10 of 2011, brought into force on 17.06.2011 by the Vice-Chancellor. Clause No. 14 which deals with the 'Tenure of Registration' under the said direction being relevant for the purposes of the present case, is reproduced below.

(3.) In terms of the aforesaid provision, the Tenure of Registration of five years granted to the petitioner commenced on 23.08.2013 and came to an end on 22.08.2018. The petitioner claims to have applied for extension by further period of 12 months on 01.05.2018 i.e. within a period of 3 months before expiry of the tenure and the application was forwarded by the private courier service.