Central University Of Punjab vs Davinder Singh And Another
2024 Latest Caselaw 8699 P&H

Punjab-Haryana High Court

Central University Of Punjab vs Davinder Singh And Another on 24 April, 2024

Author: G.S. Sandhawalia

Bench: G.S. Sandhawalia

                               Neutral Citation No:=2024:PHHC:055272-DB



                                            Neutral Citation No. 2024:PHHC:055272 -DB

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

(107)                                              LPA-277-2024 (O&M)
                                                   Decided on : 24.04.2024

Central University of Punjab                                     ......Appellant(s)
                                          Versus

Davinder Singh & another                                         ......Respondent(s)

CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA,
        ACTING CHIEF JUSTICE
        HON'BLE MS.JUSTICE LAPITA BANERJI

Present:     Mr.Vipul Aggarwal, Sr.Panel Counsel, for the appellant (s).

             Mr.R.K.Malik, Sr.Advocate
             with Mr.Sandeep Dhull, Advocate, for respondent No.1.

                *****

G.S. Sandhawalia, Acting Chief Justice (Oral)

CM-636-LPA-2024

1. Exemption application is allowed, as prayed for.

2. CM stands disposed of.

CM-633-LPA-2024

3. Application for condoning the delay of 43 days in filing the

appeal is allowed, in view of the averments made in the application, duly

supported by affidavit of the official. Delay of 43 days in filing the present

appeal is hereby condoned.

4. CM stands disposed of.

LPA-277-2024 (O&M)

5. Consideration in the present appeal is to the judgment dated

02.11.2023 passed by the Learned Single Judge in CWP-23334-2016 whereby

the writ petition was disposed of on account of the fact that the writ petitioner

had filed application for withdrawal of the writ petition in the light of decision

taken by the Executive Council in its 35th Meeting held on 11.11.2020.

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Neutral Citation No:=2024:PHHC:055272-DB

(107) LPA-277-2024 (O&M) -2-

6. The Learned Single Judge noticed that colleague of the writ

petitioner had been offered appointment w.e.f. 10.06.2022 and since the writ

petitioner had been seeking the benefit of appointment as Senior Technical

Assistant (Computer) on regular basis having been appointed on contractual

basis, the writ petition was disposed of. Counsel for the appellant herein had

also made a statement that the case of the writ petitioner would be considered

in the light of the case of Yadwinder Singh. An application thereafter came to

be filed for modification of the order dated 02.11.2023 bearing CM-20314-

CWP-2023 in CWP-23334-2016 which was dismissed on 05.12.2023 by

noticing that the applicant was virtually seeking recalling of the order and

there was no such reason to recall the order which was passed in presence of

the counsel and with consent of the appellant herein.

7. Resultantly, we see no valid reason to interfere in the said order

which is innocuous by nature as only consideration is to be done and thus no

case is made out to entertain the present appeal. Accordingly, the same is

hereby dismissed. All pending application(s) also stand dismissed.

(G.S. SANDHAWALIA) ACTING CHIEF JUSTICE

(LAPITA BANERJI) 24.04.2024 JUDGE Sailesh

Whether speaking/reasoned : Yes Whether Reportable : No

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