SHUBHAM KUMAR Vs. VICE-CHANCELLOR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the State and learned counsel for the respondents.

(2.) The Interlocutory Application No.01 of 2024 has been filed on behalf of the petitioners to add some more reliefs in para-1 of the main writ petition.

(3.) Having heard learned counsel for the parties and for the reasons stated in the interlocutory application, the interlocutory application no. 01 of 2024 is allowed and the reliefs prayed in this interlocutory application shall also be treated as a part of the relief prayed in the main writ petition.