Punjab-Haryana High Court
Ms. Shruti vs Union Of India And Others on 5 February, 2014
Bench: Jasbir Singh, Harinder Singh Sidhu
In the High Court of Punjab and Haryana, at Chandigarh
1. Civil Writ Petition No. 7101 of 2013 (O&M)
Ms. Shruti
... Petitioner
Versus
Union of India and Others
... Respondents
2. Civil Writ Petition No. 14485 of 2010 Ravinder Pawar and Others ... Petitioners Versus Union of India and Others ... Respondents
3. Civil Writ Petition No. 10862 of 2011 Pankaj Verma and Others ... Petitioners Versus Union of India and Others ... Respondents
4. Civil Writ Petition No. 13457 of 2011 Devinder Singh and Others ... Petitioners Versus Union of India and Others ... Respondents AND
5. Civil Writ Petition No. 11934 of 2013 Deepak Kumar ... Petitioner Versus State of Haryana and Others ... Respondents Bhardwaj Deepak Kumar 2014.02.13 16:54 I attest to the accuracy and integrity of this document Civil Writ Petition No. 7101 of 2013 (O&M) 2 And Other connected Writ Petitions Date of Decision: 5.2.2014 CORAM: Hon'ble Mr. Justice Jasbir Singh..
Hon'ble Mr. Justice Harinder Singh Sidhu. Present: Mr. Brijender Kaushik, Advocate for the petitioners (In CWP No. 14485 of 2010).
Mr. Sorabh Goel, Advocate for the petitioners (In CWP No. 13457 of 2011). Mrs. Kamla Malik, Advocate for Union of India (In CWP No. 14485 of 2010). Mr. S.K.Sharma, Advocate for Kurukshetra University, Kurukshetra and Guru Jhambheshwar University, Hisar (In CWP No. 14485 of 2010).
Mr. Saurabh Garg, Advocate for Haryana College of Technology & Management and Haryana Institute of Engineering & Technology (In CWP Nos. 14485 of 2010 & 10862 of 2011). Ms. Puneeta Sethi, Senior Panel Counsel for Union of India (In CWP No. 13457 of 2011). Mr. N.R.Dahiya, Advocate for University Grants Commission (In CWP No. 14485 of 2010) and All India Council for Technical Education (In CWP No. 13457 of 2011). Ms. Ramandeep Kaur, Advocate for Mr. A.S.Virk, Advocate for Kurukshetra University, Kurukshetra and National Institute of Technology, Kurukshetra (In CWP No. 13457 of 2011) and Kurukshetra University, Kurukshetra (In CWP No. 7101 of 2013) . Mr. G.S.Sidhu, Advocate for Kurukshetra University (In CWP No. 11934 of 2013).
Mr. Ramesh Hooda, Advocate for Guru Jambheshwar University, Hisar (In CWP No. 13457 of 2011).
Bhardwaj Deepak Kumar 2014.02.13 16:54 I attest to the accuracy and integrity of this document Civil Writ Petition No. 7101 of 2013 (O&M) 3 And Other connected Writ Petitions Mr. Tribhuwan Singla, Advocate for Punjab Technical University, Jalandhar (In CWP No. 13457 of 2011).
Mr. S.S.Pattar, Senior Deputy Advocate General, Haryana, for State of Haryana (In CWP No. 11934 of 2013).
Jasbir Singh, Judge (Oral) Civil Misc. No. 278-CWP of 2014 In Civil Writ Petition No. 7101 of 2013 Civil Misc. Application is allowed. Document annexed with the application are taken on record. Civil Writ Petition No. 7101 of 2013 And Connected Petitions This order will dispose of five writ petitions viz. Civil Writ Petition Nos. 7101 of 2013 titled as "Ms. Shruti v. Union of India and Others", No. 14485 of 2010 titled as "Ravinder Pawar and Others v. Union of India and Others", No. 10862 of 2011 titled as "Pankaj Verma and Others v. Union of India and Others", No. 13457 of 2011 titled as "Devinder Singh and Others v. Union of India and Others" and No. 11934 of 2013 titled as "Deepak Kumar v. State of Haryana and Others", as the common questions of law and facts are involved therein. To dictate order, facts are being taken from Civil Writ Petition No. 7101 of 2013.
In this writ Petition, dispute is as to whether the petitioner is eligible for the post of Lecturer/Assistant Professor in Engineering Technology Colleges.
It was brought to our notice that in terms of judgment passed by the Supreme Court in the case of Association of Management of Private Colleges v. All India Council for Technical Education and Bhardwaj Deepak Kumar 2014.02.13 16:54 I attest to the accuracy and integrity of this document Civil Writ Petition No. 7101 of 2013 (O&M) 4 And Other connected Writ Petitions Others 2013(6) JT 277, the University Grants Commission has issued a letter/public notice on 3.12.2013. In view of that, the petitioners shall represent the Universities for fresh decision qua their eligibility in terms of the ratio of judgment and public notice issued by the University Grants Commission on 3.12.2013. To the prayer made, possibly, counsel for the Universities cannot raise any objection.
Under the circumstances, we dispose of all these writ petitions as having been withdrawn. Liberty shall remain with the petitioners to make a detailed representation to the respective universities. If such a representation is made within 15 days from today, the Vice Chancellor of the respective universities shall decide their representations within 15 days thereafter by passing a speaking order and making reference to the above said judgment and documents.
(Jasbir Singh) Judge (Harinder Singh Sidhu) Judge February 5, 2014 "DK"
Bhardwaj Deepak Kumar 2014.02.13 16:54 I attest to the accuracy and integrity of this document