MOHAN LAL SHARMA Vs. Y S PARMAR UNIVERSITY

JUDGEMENT

(1.) THE petition has been filed for the grant of the following substantive reliefs vide para 7 (1) to (4) of the petition:-

(2.) IN the reply filed on behalf of respondent No.1- University, the following averments have been set up, vide para 6 (vi), (viii), (xi) and (xii):-

(3.) IN view of the above, the unamended rules though, lateron amended, were discriminatory vis-?-vis the petitioner and private respondents No. 2 to 4 and thus, ultra virus of the Constitution.