Anil Kumar vs Registrar
2025 Latest Caselaw 9059 HP

Himachal Pradesh High Court

Anil Kumar vs Registrar on 17 September, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                  CWP No.14431 of 2025
                                           Date of Decision: 17.09.2025
    _____________________________________________________________________




                                                               .
    Anil Kumar                                                     .........Petitioner





                                       Versus
    Registrar, Dr. Y.S. Parmar University & Anr.
                                                                  .......Respondents





    Coram
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?
    For the Petitioner:       Mr. Rahul Mahajan, Advocate.





    For the respondents: Mr. Ramesh Sharma, Advocate.
    ___________________________________________________________________________
    Sandeep Sharma, J. (Oral)

Learned counsel representing the petitioner, on

instructions, states that the petitioner's case is squarely covered by

the judgment dated 25.09.2023 passed by this Court in CWP No. 4469

of 2022, titled Mr. Ishwar Dyal vs. Dr. Y.S.Parmar University of

Horticulture and Forestry Nauni alongwith connected matters

and order dated 22.04.2024 passed by Registrar, Dr. Y.S.Parmar

University of Horticulture and Forestry, Nauni, Himachal Pradesh and

as such, he would be content and satisfied in case directions are

issued to the respondents to consider and decide the representation

(Annexure P-5) having been filed by the petitioner in terms of aforesaid

judgment and order, in a time bound manner.

2. Mr. Ramesh Sharma, Advocate, while putting appearance

on behalf of the respondents, fairly states that he is not averse to

aforesaid innocuous prayer made on behalf of the petitioner with

regard to disposal of his representation.

3. Consequently, in view of the above, this Court without

.

going into the merits of the case deems it fit to dispose of the present

petition with a direction to the respondents to consider and decide the

pending representation (Annexure P-4) of the petitioner expeditiously,

preferably within a period of six weeks in light of Ishwar Dyal (supra)

as well as order dated 22.04.2024 passed by the Registrar of the

University concerned. Ordered accordingly. Needless to say, authority

concerned, while doing the needful in terms of instant order, shall

afford an opportunity of hearing to the petitioner and pass a speaking

order thereupon. Liberty is reserved to the petitioner to file appropriate

proceedings in appropriate court of law, if he still remains aggrieved.

Pending applications, if any, also stand disposed of.

    September 17, 2025                                (Sandeep Sharma),





         (sunil)                                           Judge