- (1.) Heard Shri Kumar Anish/Shri Satish Mandhyan, learned counsel for the petitioners and Shri Ikram Ahmad, learned counsel appearing for the respondent nos. 2 to 5.
(2.) The controversy involved in this writ petition is purely legal and very short for which no counter affidavit is necessary as the facts are not disputed, though previously time for counter affidavit was granted twice but in vain.
(3.) Initially the petition was preferred by four students jointly but later vide order of the court dated 1.5.2015 petitioners no. 2 to 4 got their names deleted. Therefore, now the petition is only on behalf one petitioner i.e. petitioner no. 1.;