Dr Amitabh Shukla vs Rani Durgawati Vishwavidyalaya
2021 Latest Caselaw 2709 MP

                                                         1                              WP-20517-2020
                              The High Court Of Madhya Pradesh
                                         WP-20517-2020
                                     (DR AMITABH SHUKLA Vs RANI DURGAWATI VISHWAVIDYALAYA)


                      Jabalpur, Dated : 25-06-2021
                             Heard through Video Conferencing.

                             Petitioner Dr. Amitabh Shukla is present in person.
                             Shri Shreyash Pandit, learned counsel for respondent.

Petitioner has filed the present writ petition challenging his order of termination.

Counsel appearing for respondent submitted that petitioner has already preferred an appeal before Chancellor under Section 12 of Vishwavidyalaya Adhiniyam.

As petitioner has approached the Appellate Authority, therefore, writ petition filed by petitioner is not maintainable in view of the judgment rendered by Apex Court reported in (2009) 16 SCC 766, Delhi Gate Auto Service Station and others vs Bharat Petroleum Corporation Limited, Agra through Senior Divisional Manager and others, two parallel remedies could not have been pursued at one and the same time.

In view of the aforesaid judgment of the Apex Court, writ petition filed by the petitioner is not maintainable, hence, same is dismissed as petitioner has already availed the remedy of appeal. He is at liberty to pursue his appeal which is pending before Chancellor.

(VISHAL DHAGAT) JUDGE

sp/-

Signature
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Digitally signed by
SUNIL KUMAR
PATEL
Date: 2021.06.25
17:07:59 IST