DR. RAJESH GANESAN Vs. TRIPURA UNIVERSITY

JUDGEMENT

(1.) The instant writ petition is filed by the petitioner for quashing the resolution of the Dean's Committee, Tripura University dated 03.12.2015 (Annexure P/18), whereby and whereunder, the Dean's Committee rejected the prayer of the petitioner to forward the Proforma and Certificates regarding his guide -ship in Bhartiar University, Coimbatore for guiding Part - Time Ph. D. work and the resolution dated 09.03.2016 (Annexure P/20) and also for a direction to the Dean Commmittee of the respondent Tripura University i.e. the respondent No. 5 herein, to forward the Proforma and Certificates regarding his guide -ship in Bhartiar University, Coimbatore for guiding Part -Time Ph. D. work.

(2.) Heard Mr. P. Roy Barman, learned counsel appearing for the petitioner as well as Mr. S. M. Chakraborty learned senior counsel assisted by Ms. P. Sen, learned counsel for the University i.e. respondents No. 1 -5.

(3.) The learned counsel appearing for the parties have submitted that the instant writ petition can be disposed of at the admission stage itself as the learned counsel appearing for the respondents have obtained instructions.