- (1.) Leave granted in both matters.
(2.) K. R. Srinivas, the appellant in Civil arising out of Special Leave Petition (C) No. 2828 of 1994 is aggrieved against the order of a division bench of the A. P. High court dated 17/12/1993 passed in Writ Appeal No. 53 of 1993 whereby the Writ Petition No. 2082 of 1991, preferred by Dr R. M. Prernchand the first respondent under Article 226 of the Constitution, was allowed in public interest. Since certain adverse remarks came to be made by the division bench against the father of K. R, Srinivas i. e. Professor K. V. Ramana, the then Vice-Chancellor of the Andhra University, the other appeal arising out of Special Leave Petition (C) No. 2392 of 1994 seeks the limited relief of expunction of all those remarks.
(3.) We are refraining from giving herein the facts elaborately, for we have felt a sense of discomfort and uneasiness in which the High court's jurisdiction in public interest was invoked at a point of time when the appellant stood cornered and cross-checking became impossible by the court.;