RAMESH CHAND YADUWANSHI Vs. BOARD OF GOVERNORS, GOVT POLYTECHNIC EDUCATION SOCIETY, UTTAWAR, DISTRICT PALWAL

JUDGEMENT

(1.) Applicant seeks the disposal of the writ petition in view of the peculiar facts and circumstances of the case.

(2.) Notice of the application to non-applicant-respondent. On the asking of Court, Mr.Sunil Nehra, Sr. DAG, Haryana, accepts notice on behalf of the respondent.

(3.) Learned counsel for the respondent submits that in view of the fact situation of the present case coupled with the stand taken in the written statement filed by the State, he is not averse to the final disposal of the writ petition.