Anil Kumar Singh vs Hidayatullah National Law ...
2021 Latest Caselaw 1017 Chatt

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                                                                              NAFR
               HIGH COURT OF CHHATTISGARH AT BILASPUR
                        Writ Petition (S) No. 3391 of 2021

   1. Anil Kumar Singh S/o Shri G.N. Singh Aged About 44 Years R/o HIG
      II/757, Sector 29, C.G.H.B. Colony Atal Nagar Raipur District Raipur
      Chhattisgarh.
                                                                  ---Petitioner(s)
                                      Versus
   1. Hidayatullah National Law University Trough Its Registrar Hidayatullah
      National Law University , Atal Nagar Raipur , District Raipur Chhattisgarh.
   2. The Vice Chancellor Hidayatullah National Law University , Atal Nagar
      Raipur , District Raipur Chhattisgarh.
   3. The Registrar Hidayatullah National Law University , Atal Nagar Raipur ,
      District Raipur Chhattisgarh.
                                                                ---Respondents

For Petitioner : Shri Shashank Thakur, Advocate. For Respondents : Shri Amrito Das, Advocate, enters appearance under instructions.

Hon'ble Shri Justice P. Sam Koshy Order on Board

09.07.2021

1. The present writ petition has been filed only seeking for a limited relief of

reconsidering the request of the petitioner for revocation of the suspension

which was issued as early as on 11.11.2020.

2. according to the petitioner, since the period has exceeded more than 90

days, in the light of judgment of Supreme Court in case of Ajay Kumar

Choudhary Vs. Union of India, through its Secretary & Another,

2015(7)SCC291, the authorities need to reconsider whether they intend to

continue suspension of the petitioner or they would like to revoke the order

of suspension.

3. At this juncture the counsel for the respondents submits that in terms of

order of this court in WPS No.5169 of 2020 whereby liberty was granted to

the petitioner to represent before the higher authorities, the petitioner has

made representation which is under process of consideration and an early

decision shall be taken on the said representation.

4. Given the said submission by the counsel for the respondents, the writ

petition at this juncture stands disposed of directing the respondents to

consider and decide the representation of the petitioner keeping in view

the judgment of Supreme Court in case of Ajay Kumar (Supra). It is

expected that the respondents shall take a prompt decision preferably

within a period of 30 days from the date of receipt of copy of this order.

5. The writ petition accordingly stands disposed of.

Sd-

(P. Sam Koshy) Judge inder