SATBIR SHARMA Vs. JAWAHARLAL NEHRU KRISHI VISHWAVIDYALAYA

JUDGEMENT

(1.) THIS order be read in continuation of the order passed by this Court on September 13, 1995.

(2.) AFTER the aforementioned decision was given a Letters Patent Appeal was preferred by the Jawaharlal Nehru Krishi Vishwavidyalaya, Jabalpur. This appeal was allowed as the Division Bench was of the view that instead of relegating the petitioner to the onerous litigation in a civil Court, the matter should be decided in the writ jurisdiction itself. The case was remanded with following observations :

(3.) A few further facts for disposal of this petition on merits be also noticed.