- (1.) Highly agitated and extremely hurt young Law Graduate petitioner has approached the court with multiple prayers. Appearing in person, the petitioner has pleaded for setting-aside enquiry reports conducted by the Registrar of the respondent University and another one by a retired District & Sessions Judge on a complaint filed by him. Besides praying for fresh enquiry, the petitioner has also pleaded for action against the erring officials.
(2.) Any person litigating his cause in person would hardly be able to present his perceived or real grievances without being involved and so may not be able to present the case in a balanced manner as an advocate can. An advocate presenting a case of litigant would always be conscious of his tripartite duties towards his client, court and the society. The petitioner's feeling of hurt and his agitation, which is quite apparent, can be understood in this background.
(3.) Having completed his Law degree, the petitioner presently is practicing lawyer in the Supreme Court. His trouble relates to the period when he was studying law at Ch.Devi Lal University, Sirsa. His grievance is against two enquiries conducted by the Registrar of the University and the other by Mr.Hari Ram, retired District & Sessions Judge on two complaints filed by the petitioner before the Chancellor of the University, who is Governor of Haryana.;