CHHOTE LAL MEENA Vs. BHIMRAO AMBEDKAR LAW UNIVERSITY

JUDGEMENT

(1.) The instant D.B. Special Appeal (Writ) is filed by the appellant-petitioner aggrieved and dissatisfied from the order dtd. 30/5/2025 in S.B Civil Writ Petition No. 3221/2025 passed by the learned Single Judge of this Court.

(2.) Learned counsel for the appellant-petitioner while relying upon grounds of writ appeal submits that the learned Single Judge without considering the matter on merits has dismissed the writ petition only on preliminary objection. He further submits that by dismissal of writ petition, the petitioner has lost a very important right to redress his grievance from this Hon'ble Court. He also submits that this petitioner has also filed a S.B. Civil Writ Petition No.7243/2025 but the cause of action and relief are different in both the petitions. He submitted that learned Single Judge under the impression that S.B. Civil Writ Petition No.7243/2025 and present S.B. Civil Writ Petition No.3221/2023 were filed with identical and similar prayer has dismissed the instant writ petition observing that the petitioner has played game of hide and seek. He also submitted that the last date for filling examination form is today and after late fee it is going upto 11/6/2025. He also submits that if the order of learned Single Judge continued then it would ruin the future of the appellant-petitioner. He also submits that to redress the grievance, the petitioner has a constitutional right to invoke jurisdiction of this Hon'ble Court under Article 226 of the Constitution of India but learned Single Judge has failed to appreciate the facts narrated by the petitioner and rather dismissed the petition on technical ground. At last, he submits that his petition be decided today only.

(3.) Having considering the submissions of learned counsel for the appellant-petitioner, we are considering this Special Appeal (Writ) on merits at the stage of admission and also for an interim relief.