Rajesh Kumar vs H.P University & Anr
2024 Latest Caselaw 286 HP

Himachal Pradesh High Court

Rajesh Kumar vs H.P University & Anr on 4 January, 2024

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                      Ex. Pet. No. 526 of 2023 to
                                      Ex.Pet. No.528 to 2023




                                                                .

                                 Decided on: 4.1.2024
    _______________________________________________________
     1. Ex.Pet. No.526 of 2023





     Rajesh Kumar                               ....Petitioner




                                        of
                             Versus


     H.P University & anr.
                   rt                          ...Respondents

    2. Ex.Pet. No.527 of 2023

     Yashwant Dev Bhardwaj                      ....Petitioner

                             Versus



     H.P University & anr.                     ...Respondents

    3. Ex.Pet. No.528 of 2023




     Raj Kumari Chhiber                         .... Petitioner





                             Versus





     H.P University & anr.                     ...Respondents


     Coram
     The Hon'ble Mr. Justice Ranjan Sharma, Judge.




                                               ::: Downloaded on - 08/01/2024 20:36:09 :::CIS
                                       2




    Whether approved for reporting?1
    For the petitioner           :        Mr. Arun Rana, Advocate
                                          vice Mr. Radhey Shyam




                                                                     .
                                          Gautam, Advocate in all





                                          the petitions.

    For the respondents          :        Ms. Archana Dutt, Advocate





                                          with Ms. Ranjana Pathania,
                                          Advocate, for respondent
                                          No.1-University.




                                             of
                                          Mr. Vishal Panwar, Additional
                                          Advocate General, for
                                          respondent No.2-State.
                     rt
    Ranjan Sharma, Judge (oral)

All these petitions are being disposed of by

this common order as the similar issue is involved in all

these petitions.

2. The petitioner(s) is seeking the execution of

judgment(s) passed by a Co-ordinate Bench of this

Court in CWP No.4918 of 2023, 4619 of 2023 and 4919 of

2023 respectively, Annexure E-1, wherein this Court had

passed the following directions:-

"In this view of the matter, the writ petition is disposed of by directing the

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

respondents/competent authority to consider and decide the case of the petitioner in light of the aforesaid

.

judgment and in case, the petitioner is

found to be similarly situated then the benefit extended to the petitioners in the

aforesaid judgment, shall also be extended to the petitioner in the instant

of cases also. The entire exercise be completed within six weeks from today."

2. rt Learned counsel for the petitioner submits

that despite the mandate of this Court, respondents

have neither considered nor extended the benefits in

terms of the judgment in case of Durga Ram versus

Himachal Pradesh University & another alongwith

connected matters (CWPOA No.208/2020), despite the

fact that the stipulated period granted for compliance

has also elapsed.

3. In view of this, Ms. Archana Dutt, learned

counsel for respondent No.1-University submits that in

case the requisite consideration orders have not been

passed, then the needful shall be done within a period

of six weeks from today.

.

In aforesaid terms, the writ petition as well

as the pending miscellaneous application(s), if any,

shall also stand disposed of, accordingly.

                                   of
                                       ( Ranjan Sharma)
    January 4, 2024                       Judge
    (mamta)      rt