Dhiraj Kumar Chaturvedi Alias Dr D K ... vs State Of Haryana And Others
2024 Latest Caselaw 20259 P&H

Punjab-Haryana High Court

Dhiraj Kumar Chaturvedi Alias Dr D K ... vs State Of Haryana And Others on 14 November, 2024

                                Neutral Citation No:=2024:PHHC:148828




129   IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

                                        CWP-30780-2024
                                        Date of Decision: 14.11.2024

DHIRAJ KUMAR CHATURVEDI @ DR. D. K. CHATURVEDI AND
OTHERS
                            ... PETITIONERS

                                  VS.

STATE OF HARYANA AND OTHERS                   .. RESPONDENTS


CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present:    Mr.Ravinder Malik (Ravi), Advoate
            for the petitioners.

            Ms. Tanushree Gupta, DAG, Haryana.

                          *****

TRIBHUVAN DAHIYA , J.(ORAL)

The petition has been filed, inter-alia, seeking a writ of

mandamus directing the respondents to extend the benefits of the judgment

dated 19.07.2024 passed by this Court in CWP-17310-2015.

2. Learned counsel for the petitioner submits that grievance raised

herein is pending for appropriate decision before respondents. At this stage,

the petitioners will be satisfied in case respondents are directed to decide

their pending representations, dated 01.08.2024 and 02.09.2024, Annexures

P-5 and P-6, respectively in a specified period.

3. Notice of motion.

4. Mr. A.S.Virk, Advocate accepts notice on behalf of respondent

No.4/University. He submits that the pending representations, dated

1 of 2

Neutral Citation No:=2024:PHHC:148828

01.08.2024 and 02.09.2024, will be decided by respondent No.4/Registrar

of the University in the light of the Full Bench judgment rendered in CWP-

17310-2015 titled as Shamsher Singh and others v. State of Haryana and

others pronounced on 19.07.2024, by passing speaking order in accordance

with law within a period of three months.

5. In view of statement made, learned counsel for the petitioners

has no objection to the petition being disposed of in terms thereof.

6. Ordered accordingly.

7. In case the order is not passed within the stipulated period, the

officer concerned shall pay costs of `50,000 to the petitioners.

14.11.2024                                  (TRIBHUVAN DAHIYA)
smriti                                           JUDGE


             Whether speaking/reasoned         : Yes/No
             Whether Reportable                : Yes/No




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