RAJINDER GILL Vs. DEV SAMAJ COUNCIL SOCIETY, CHANDIGARH

JUDGEMENT

(1.) This order may be read in continuation of our judgment dated September 13, 1990 rendered in C.W.P. No. 99/1985.

(2.) The petitioner has sought review of our judgment dated September 13, 1990 in CWP No. 99/1985 on the ground that we did not examine the second submission of the writ petitioner that the resignation in question was not valid in view of statute 11(1) of the Panjab University Calendar, Volume I, 1981 for the reason that no such plea was taken in the writ Petition.

(3.) We find that this plea has been taken in the writ petition. Para Nos. 27 and 28 thereof read thus :-