Sangeeta Chandra, J. - (1.) Heard learned counsel for petitioner, Mr. Hemant Kumar and Mr. Neeraj Tripathi, Additional Advocate General assisted by Shri Shashank Shekhar Singh for Aligarh Muslim University, Aligarh.
(2.) In pursuance of the earlier order passed by this Court on 18.11.2018 the respondent No. 2 i.e. Registrar, Aligarh Muslim University, Aligarh and respondent No. 4 i.e. Principal of the Dental College, Aligarh Muslim University, Aligarh are both present in person.
(3.) On merits of the case, this Court has been apprised of the background of the order passed by this Court earlier dated 15.11.2018. It has been submitted that counsel for University at that time was suffering from dengue and therefore, was not in a position to argue the matter when the case was earlier taken up. A request has been made by learned Additional Advocate General for condoning the lapse, if any, on the part of the counsel to assist this Court and a request has been made that the order having been complied with in letter and spirit, this Court may exempt further appearance of the respondents No. 2 and 4 in person.;