WPSB/262/2021
2021 Latest Caselaw 2623 UK

           IN THE HIGH COURT OF UTTARAKHAND
                              AT NAINITAL
       THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN

                                     AND

                 THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

           WRIT PETITION (S/B) NO. 262 OF 2021

                             26TH JULY, 2021

BETWEEN:

Pramod Kumar Mishra                                      .....Petitioner.


And

The Chancellor Kumaun University & others

                                                          ....Respondents.

Counsel for the Petitioner : Mr. Siddharth Jain.

Counsel for the respondents : Mr. B.D. Upadhyaya, learned Senior Counsel assisted by Ms. Mamta Bisht, learned counsel for respondent nos.1 to 3.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)

Mr. Siddharth Jain, the learned counsel for the

petitioner submits that the petitioner would like to confine his

prayer only to Prayer No.3, which is for seeking a mandamus

directing the respondent No.1 to decide the representation of

the petitioner dated 22.12.2018, after giving an opportunity

of hearing to the petitioner.

2. Mr. B.D. Upadhyaya, the learned Senior Counsel

appearing for respondent Nos.1 to 3 submits that he has no

objection if such a direction were to be issued to respondent

No.2.

3. Therefore, the respondent No.2, the Vice

Chancellor, is directed to decide the petitioner's

representation dated 22.12.2018, within a period of three

weeks, after giving an opportunity of hearing to the

petitioner.

4. With these directions, the writ petition is disposed

of.

(RAGHVENDRA SINGH CHAUHAN, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 26th July, 2021 NISHANT