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[Cites 1, Cited by 2]

Himachal Pradesh High Court

Parkash Chand Chandel vs . H.P. University & on 27 April, 2022

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Parkash Chand Chandel vs. H.P. University & .

another CWP No.2068 of 2020 27.04.2022 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.

Mr. Surender Verma, Advocate, for the respondents.

In present case, reply was filed in November, 2020 wherein it is stated that respondent­University has constituted a Review Committee regarding issue of granting promotion from due date in respect of teachers eligible under Career Advancement Scheme (CAS) and case of the petitioner was also under consideration together with other similar cases before the said Committee and final recommendations of the Committee were awaited at that time.

Learned counsel for the petitioner submits that till date recommendations of Committee referred in the reply are awaited.

Learned counsel for the respondent­University seeks time to have instructions in this regard.

In the aforesaid facts and circumstances, respondent­University is directed to inform about the status of final recommendations of the Committee referred in the reply and in case, Committee has not taken final call, it shall do it at the earliest well before next date of hearing.

List on 27.5.2022.

(Vivek Singh Thakur) Judge April 27, 2022 (veena) ::: Downloaded on - 29/04/2022 20:05:20 :::CIS