Lalita vs Chaudhary Bansi Lal University ...
2023 Latest Caselaw 15068 P&H

2023:PHHC:116884
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.265 CWP-8549-2023 (O&M)
Date of Decision: 04.09.2023

Lalita .... Petitioner
Versus

Chaudhary Bansi Lal University and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Sajjan Singh, Advocate for the petitioner.

Mr. Naman Jain, Advocate and

Mr. Jai Godara, Advocate for the respondents.
3 2k 3

TRIBHUVAN DAHIYA, J. (ORAL)

Learned counsel for the respondents submits that the petitioner's termination letter, dated 05.04.2023, has been withdrawn, and he has been reinstated as Guest Faculty purely on lecture basis with effect from 05.04.2023. The order to that effect, dated 06.05.2023, has been passed by the Registrar.

Learned counsel for the petitioner does not dispute the fact, and

submits that the petition may be disposed of as having been rendered

infructuous.

Ordered accordingly.

(TRIBHUVAN DAHTYA) JUDGE 04.09.2023 Maninder Whether speaking/reasoned__:: Yes/No

MANINDER

2023.09.05 19:18 .

I attest to the accuracy and Whether reportable . Yes/ No authenticity of this

order/judgment.