- (1.) Heard learned counsel for the petitioner and learned counsel for the University.
(2.) Counsel for the University, on the basis of instructions, states that proposal in regard to amendment is pending before the Chancellor as directed by means of G.O. dated 17.06.2004 and 27.09.2017. By means of the Government Order dated 27.09.2017, Rule 15.24 and 16.15 of First Statute of the University had been directed to be amended within a period of 15 days.
(3.) Both the Government Orders and the instructions of the University go to show that the amendment has not been incorporated up till now in the aforesaid Statutes.;