MUKAT LAL MATHUR Vs. JAL NARAYAN VYAS UNIVERSITY

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) This appeal is directed against the judgment of the learned single Judge dated 4-1-2001 dismissing the writ petition filed by the appellant.

(3.) The appellant-petitioner was employed in National Institute for the Visually Handicapped, Dehradun from 1982 until filing of the writ petition. During the period of his aforesaid employment at Dehradun, the petitioner-appellant with the permission of his employer got himself registered as a Research Scholar for doing his Ph.D. with the University of Jodhpur. His registration was under Dr. Gopal Bhardawaj, Research Supervisor, Department of Sociology. His registration was up to 10th December, 1990. On October 11, 1990, the petitioner-appellant had submitted an application through his Research Supervisor to the respondent-University for seeking permission to submit his Ph.D. Thesis for examination i.e. before two months of expiry of registration period.