SHIV MANDAL Vs. RAJENDRA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) This Letters Patent Appeal has been filed only by one amongst those who had filed the writ petition. Yet the cause in the petition is such that this is not the matter of personal lis between the two parties. In fact, this is a matter which should be taken up as an affirmative action on behalf of the class of people who brought the controversy to the High Court.

(2.) Those who brought the writ petition were five (Shiv Mandal, Lakhan Ram, Md. Alim, Jagdish Gope and Chunchun Pandit).

(3.) Perhaps, Shiv Mandal could only send instructions to file a Letters Patent Appeal. The cause cannot die for the others and yet others those who never approached the High Court.