Kirandeep Singh vs Panjab University And Ors
2022 Latest Caselaw 16636 P&H

RAJ KUMAR
2022.12.15 10:46

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
115
CWP No.28658 of 2022
DATE OF DECISION : 13" DECEMBER, 2022

Dr. Kirandeep Singh
...- Petitioner
Versus

Panjab University, Sector 14, Chandigarh through its Registrar &
Others.
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

3 Ok Ok OK

Present: | Mr. Sameer Sachdeva, Advocate for the petitioner.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

The petitioner has filed this petition under Articles 226/227 of the Constitution of India, for issuance of an appropriate writ, order or direction to the respondents to allow the petitioner to continue in service up to the age of 65 years with all consequential benefits at par with teachers in LPA No.1505 of 2016, in view of the Panjab University's own decision to adopt and implement the UGC Regulations, 2010 and as per the amendment initiated in Clause 17.3 of Chapter VI(A) of University Calendar at the specific instance of Central Government; along with certain other prayers.

The prayer in the present petition is that the petitioner should not be retired from service; in the Panjab University, till he attain the age of 65 years.

This Court finds that the identical issue has already been considered and decided by a Coordinate Bench by a detailed judgment

running into 114 pages rendered in CWP No. 11988 of 2014, decided on

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CWP No.28658 of 2022 (O&M)

16.8.2016 titled as Dr. Bhura Singh Ghuman v. Panjab University, Chandigarh and others, after considering all the issues sought to be addressed before that Bench. Hence, this Court is of the considered view that the claim raised by the petitioner in the present petition is squarely covered by the said judgment.

Although, counsel for the petitioner has relied upon the judgment rendered by a Division Bench of this Court in CWP No. 20447 of 2020 titled as Dr. Jogender Pal Singh and others v. Union of India and others decided on 1.3.2021, however, that judgment is not relevant for the purpose of cases relating to the Panjab University and affiliated private colleges because that case is exclusively relating to the Govt. College of Arts and Govt. College of Architecture, Chandigarh, which is, statedly, established and controlled by the Union Territory, Chandigarh.

Accordingly, the present petition is dismissed in terms of the judgment rendered in case of CWP No. 11988 of 2014, decided on

16.8.2016 titled as Dr. Bhura Singh Ghuman v. Panjab University,

Chandigarh and others.

13 DECEMBER, 2022 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2022.12.15 10:46

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