SUPREME COURT OF INDIA

Before:- D.P. Wadhwa and A.P. Misra, JJ.

Petition(s) for Special Leave to Appeal (Civil) No. 4146 of 2000. D/d. 13.3.2000

N.D. Univ. of Agrl and Technology, UP - Petitioner

Versus

R.P. Singh - Respondent

For the Petitioners :- Ms. Shobha Dikshit, Senior Advocate with Ms. Niti Dikshit and Mr. Pardeep Misra, Advocates.

For the Respondents :- Mr. Rakesh Dwivedi, Senior Advocate with Mr. Vishwajit Singh, Mr. N.S. Gahlot, Mr. Ravi Verma and Mr. S.D. Mishra, Advocates.

Constitution of India, Article 136 - Part-heard matter - Matter is part-heard before High Court Bench which may or may not assemble to dispose of the matter as no date is fixed - Senior Judge of High Court requested to constitute the Bench to hear the matter - In case for some reason or other that Bench is not available, to constitute another Bench and to dispose of the matter within eight weeks - Director of Extension guiding some students in research may continue - It will however be open to university to take or not to take any other work from Respondent.

[Para 1]

ORDER

D.P. Wadhwa, J. - After hearing learned Counsel for the parties, we are of the view that the matter should have been disposed of finally at threshold by the High Court. It is stated that the matter is now part heard before the Bench which may or may not assemble to dispose of the matter as no date has been fixed. In the circumstances, we will request the Senior Judge of the Allahabad High Court (Lucknow Bench) to constitute the Bench to hear the matter. In case for some reason or the other that Bench is not available to constitute another Bench, we request the High Court to dispose of the matter within eight weeks. Let the matter be placed before the Senior Judge of the Allahabad High Court, Lucknow Bench within one week from today. It is stated that the Director of Extension is guiding some students in the research. That he may continue to do so. It will however be open to the University to take or not to take any other work from the Respondent. The Special Leave Petition stands disposed of.

Order accordingly.