PRANJAL PRASAD BARUAH Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) WE have heard Mr. S. C. Biswas, learned counsel, for the appellant, and Mr. L. P. Sharma, learned Standing Counsel, appearing on behalf of the respondent university.

(2.) THE facts, giving rise to the present appeal, as available on record, may, in brief, be set out as under:

(3.) WHILE considering the present appeal, it is necessary that Regulation 15 of the respondent university be read. We, therefore, extract hereinbelow Regulation 15: