RAJKUMAR RANGI Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) The petitioner has preferred this writ petition for the following reliefs :-

(2.) Learned counsel for the parties states that the controversy is squarely covered by judgment of Lalit Kumar Vs. University Grants Commission, New Delhi & Anr. (S.B. Civil Writ Petition No.7545/2017, decided on 28.11.2017) . In the said case, the interim order was in currency.

(3.) The order dated 28.11.2017 passed by this Court in Lalit Kumar Vs. The University the judgment reads as under :-