SUBHAS CHANDRA KARMAKAR Vs. APEX PROFESSIONAL UNIVERSITY

JUDGEMENT

(1.) Heard Mr. M. Mili, learned counsel for the petitioner and Ms. J. Zongluju, learned counsel appearing for the respondents.

(2.) This is an application under Article 226 of the Constitution of India for writ in nature of certiorari and/or mandamus and/or any other writs, orders or directions.

(3.) This application has been filed challenging the order of termination, dtd. 22/12/2018, issued by the respondent No. 1/ the Apex Professional University (APU in short).