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Dinesh Kumar vs Cskhpkvv Palampur
2024 Latest Caselaw 13770 HP

Citation : 2024 Latest Caselaw 13770 HP
Judgement Date : 12 September, 2024

Himachal Pradesh High Court

Dinesh Kumar vs Cskhpkvv Palampur on 12 September, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.10060/2024.

Date of Decision: 12th September, 2024.

.

     Dinesh Kumar                                                     .....Petitioner.





                                           Versus

      CSKHPKVV Palampur.                                             .....Respondent.





      Coram

The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Radhey Shyam Gautam, Advocate.

For the Respondent:

Mr. Janesh Mahajan, Advocate.

Bipin Chander Negi, Judge (oral).

Notice.

rMr. Janesh Mahajan, Advocate, appears and

waives service of notice on behalf of the respondent.

2. Learned counsel for the petitioner submits that w.r.t.

the grievances being raised in the present petition, same are

squarely covered by the judgment passed by this Court in

CWPOA No.208 of 2020, titled Durga Ram Vs. HPU & Anr.

a/w connected matters, decided on 18.10.2022.

3. Learned counsel for the petitioner further submits that

w.r.t. the grievances being raised in the present petition,

representation dated 20.05.2024 stands made to the concerned

authorities. The same is appended with the present petition as

Annexure P-6. It be ensured that the said representation is

placed before the concerned appropriate authority in the

University, who has to decide the said issue.

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

4. Learned counsel for the respondent/University submits

that the representation so made by the petitioner, shall be

decided within a period of eight weeks from today.

.

5. In view thereof, present petition is disposed of, so also

the pending application(s), if any.

(Bipin Chander Negi) Judge

12th September, 2024

(Gaurav Rawat)

 
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