REGISTRAR J N T UNIVERSITY Vs. G LAKSHMINARAYANA

JUDGEMENT

(1.) This petition coming on for hearing upon perusing the petition affidavit filed in support thereof and upon perusing the order of the High Court dt. 6-7-1989 and passed in M.P. No. 1324/88 and upon hearing the arguments of Mr. I. Venkatanarayan the advocate for the petitioner, the court made the following order :

(2.) Crl. P. No. 1324 of 1988 filed by the then Vice-Chancellor of J.N.T. University was allowed by this court by its order dt. 6-7-1989. The present petition is filed to set aside the order on the ground that there are some factual errors in the said order. The office has taken an objection that there is no provision to set aside that order.

(3.) The learned counsel for the petitioner contends that though the University is not interested in the result of the petition it is pertinent that the records should be set right and facts should be correctly stated and therefore this petition is filed under Section 482 of Cr. P.C. The earlier petition was filed under Section 482 Cr. P.C. and it was allowed. This petition is in the nature of a petition to reconsider that order or review that order for which there is no provision in the Cr. P.C. as pointed out by this office. The office objection is upheld and the petition is rejected. Petition dismissed.