Dr. Ekta Tamrakar vs Indira Gandhi Krishi Vishwavidyalaya
2025 Latest Caselaw 48 Chatt

Chattisgarh High Court

Dr. Ekta Tamrakar vs Indira Gandhi Krishi Vishwavidyalaya on 1 May, 2025

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                           HIGH COURT OF CHHATTISGARH AT BILASPUR

                                               WPS No. 727 of 2021

                          DR. EKTA TAMRAKAR versus INDIRA GANDHI KRISHI
                                    VISHWAVIDYALAYA & OTHERS


                                               WPS No. 5374/2024

                                                  Order Sheet



                    01.05.2025         Mr.     Harshmander   Rastogi,   counsel   for   the

                                 petitioner.

                                       Ms. Hamida Siddiqui, Ms. Priyanka Rai, Advocate

                                 on behalf of Mr. Shashank Thakur, Mr. Aniruddh Singh,

                                 Advocate on behalf of Mr. Dhiraj Kumar Wankhede,

                                 counsel for respective respondents.

Mr. Kishan Lal Sahu, Dy. Government Advocate for

the State.

Learned counsel for the petitioner is directed to go

through the provisions of Ph.D Regulations 2009 and the

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.05.01 18:25:25 +0530

judgment of Hon'ble the Supreme Court in case of P.

Suseela & Others vs. University Grants Commission

& Others reported in 2015 (8) SCC 125 wherein Ph.D.

Regulations 2009 and 2010 has come up for

consideration before the Hon'ble the Supreme Court.

Petitioner is also directed to file an affidavit indicating the

Ph.D done by her fulfilling the criteria laid down under the

Ph.D. Regulations 2009 and 2010.

List this case on 10th June, 2025.

Sd/-

(Narendra Kumar Vyas) Judge

Manish