Pavnendra Nath Tiwari vs Vikram University Through Its ...
2023 Latest Caselaw 165 MP

                                                     1
                  IN      THE       HIGH COURT OF MADHYA PRADESH
                                          AT INDORE
                                              BEFORE
                                  HON'BLE SHRI JUSTICE VIVEK RUSIA
                                       ON THE 3 rd OF JANUARY, 2023
                                     WRIT PETITION No. 29568 of 2022

                BETWEEN:-
                PAVNENDRA NATH TIWARI S/O DR. R.N. TIWARI, AGED
                ABOUT 43 YEARS, OCCUPATION: SERVICE 20, MAKSI
                ROAD, KALIDAS MARG, FREEGANJ, UJJAIN (MADHYA
                PRADESH)

                                                                                 .....PETITIONER
                (SHRI VIVEK PHADKE, ADVOCATE)

                AND
                1.       VIKRAM UNIVERSITY THROUGH ITS VICE
                         CHAN CELLOR UNIVERSITY ROAD, MADHAV
                         BHAWAN, NEAR VIKRAM VATIKA, UJJAIN
                         (MADHYA PRADESH)

                2.       KULSACHIV/ REGISTRAR VIKRAM UNIVERSITY,
                         UNIVERSITY ROAD, MADHAV BHAWAN, NEAR
                         VIKRAM VATIKA, UJJAIN (MADHYA PRADESH)

                                                                              .....RESPONDENTS
                (SHRI KULDEEP BHARGAVA, ADVOCATE)

                         T h is petition coming on for orders this day, t h e cou rt passed the
               following:
                                                      ORDER

Before approaching this Court, the petitioner submitted a representation to the respondents seeking benefit of the judgment passed by this Court vide order dated 04.10.2018 in the case of Dr.Darshana Dubey Vs. State of M.P (W.P.No.5801/2016).

Signature Not Verified Signed by: REENA PARTHO SARKAR At the very outset, Shri Bhargava, learned counsel appearing on behalf of Signing time: 1/4/2023 12:41:59 PM respondents submits that the respondents are ready to decide the representation

filed by the petitioner within a period of one month in the light of the judgment earlier passed by this Court.

In view of above, the present petition is disposed of with a direction to the respondents to decide the representation filed by the petitioner within a period of one month by passing a speaking order in accordance with law and the decision shall be supplied to the petitioner forthwith.

It is made clear that if it is found the petitioner is entitled to get the benefit of judgment passed in case of Dr.Darshana Dubey Vs. State of M.P (W.P.No.5801/2016), the benefit be given to petitioner.

With the aforesaid, the writ petition stands disposed of.

(VIVEK RUSIA) JUDGE das

Signature Not Verified Signed by: REENA PARTHO SARKAR Signing time: 1/4/2023 12:41:59 PM