NAND KISHORE AGARWAL Vs. B N RAI

JUDGEMENT

(1.) In this case the petitioner Nand-kishore Agarwal has moved the High Court for grant of a writ in the nature of certiorari under Article. 226 of the Constitution for the purpose of calling up and quashing the order of the Vice-Chancellor of the Patna University, dated the 17th January, 1962, which is annexure A to the writ application and which reads as follows: -

(2.) Cause has been shown by learned counsel on behalf of the respondents Nos. 2 to 5 to whom notice of the rule was ordered to be given.

(3.) On behalf of respondent No. 1 Mr. Ramanand Sinha appeared and said that he would not oppose the writ application.