Tiwari Saurabh Premchand vs State Of H.P. & Ors
2023 Latest Caselaw 199 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                              CWP No.8960 of 2022
                              Decided on: 4th January, 2023
    ______________________________________________________




                                                                         .
    Tiwari Saurabh Premchand                    .....Petitioner





                                      Versus
    State of H.P. & Ors.                  ...Respondents





    _______________________________________________________
    Coram
    The Hon'ble Mr. Justice A. A. Sayed, Chief Justice





    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    1
     Whether approved for reporting?
    _____________________________________________________
    For the petitioner:         Mr. Rishi Tandon, Advocate.

    For the respondents:                  Mr. Anup Rattan, Advocate General, with

                                          Mr. Rakesh Dhaulta, Additional Advocate
                                          General, for respondent Nos.1 to 3.
                                          Mr. Naresh Kaul, Advocate, for respondent
                                          No.4.



                                          Ms. Kanta Devi, Advocate, for respondent
                                          Nos. 5 and 6.




    A. A. Sayed, Chief Justice (Oral)

Learned Additional Advocate General states that the

petitioner, who is stated to be student of respondent No.5-Manav

Bharati University, has not made any application or representation for

verification of his academic records. Learned counsel for the petitioner

states that the petitioner would make a representation to the

respondent No.2- Superintendent of Police, Solan, who is the

Chairman of the Committee.

Whether reporters of Local Papers may be allowed to see the judgment?

2. In view of the above, we permit the petitioner to

make such representation. If such representation is made within

four working days from today, the same shall be decided by the

.

Committee within three weeks from the date of receipt of the

representation.

3. The writ petition to stand disposed of in the above terms,

so also the pending miscellaneous application(s), if any.

                     r         to                    (A.A. Sayed)
                                                     Chief Justice

                                                (Jyotsna Rewal Dua)
    January 4, 2023                                    Judge
         R.Atal