Date Of Decision: 6 Th September vs Chaudhary Sarwan Kumar
2023 Latest Caselaw 13124 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWPOA No.5192/2020 Date of Decision: 6 th September, 2023. Madhu Jaswal .....Petitioner.

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Versus

Chaudhary Sarwan Kumar, Himachal Pradesh, Krishi Vishvavidyalaya, Palampur.

.....Respondent.

Coram The Hon'ble Mr. Justice Vivek Singh Thakur, Judge. The Hon'ble Mr. Justice Bipin Chander Negi, Judge. Whether approved for reporting?1

For the Petitioner: Mr. Sanjeev Bhushan, Sr. Advocate with

Mr. Rajesh Kumar, Advocate.

       For the Respondent:               Ms. Shubh Mahajan, Advocate vice Ms. Aruna
                           r             Chauhan, Advocate.

Vivek Singh Thakur, Judge (oral).

Learned counsel for the petitioner submits that as the

process has not been completed and concluded by the

respondent/University in furtherance to advertisement No.1 of 2018,

present petition has become infructuous. Petition is disposed of

accordingly, so also pending application(s), if any.

Needless to say, petitioner has always a right to avail

appropriate remedy for redressal of her grievance, if occasion arises to

do so.

(Vivek Singh Thakur) Judge

(Bipin Chander Negi) Judge

6th September, 2023 (CS)

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