- (1.) Vijay Pal Singh, petitioner has filed this petition under Article 226, Constitution of India, praying a writ of mandamus commanding Vice-Chancellor to release his marks sheet of B.A. Part I - 1997 Examination; photostat of which has been filed as Annexure-1 to the Writ Petition.
(2.) . At the outset, I would like to record that writ petition does not explain laches. The petitioner alleges that he filed certain representations before Respondent No. 1. These averments do not inspire confidence.
(3.) . A counsel is under professional obligation both to the client and to the Court. Since counsel for the petitioner is relatively a junior advocate, I restrict myself by observing that he did not appear before Court either on 30-8-99 or 31-8-99.;