Rakesh Tiwari, J. - (1.) Re: CAN 3492 of 2017 Heard the learned Counsel appearing for the appellant.
(2.) Appellant/Applicant was not the party in the writ proceedings. Since he has been facing civil consequences as he has been restraining from functioning in the post of Principal in the concerned Institute and since he has already joined the said post pursuant to the letter of appointment, leave is granted to move before this Court by filing the application being CAN 3492 of 2017.
(3.) Accordingly, the application being CAN 3492 of 2017 is allowed. Re: CAN 3491 of 2017;