Punjab-Haryana High Court
Shree Lakshmi Narayan Ayurvedic ... vs The Union Of India & Others on 15 October, 2013
Author: Jaspal Singh
Bench: Jaspal Singh
CWP No. 22994 of 2013 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 22994 of 2013
Date of decision: 15.10.2013
Shree Lakshmi Narayan Ayurvedic College
.... Petitioner
Versus
The Union of India & others
.... Respondents
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Arjun Pratap Atma Ram, Advocate for the
petitioner.
Mr. Sukhdeep S. Sandhu, Senior counsel
for Union of India.
Jaspal Singh, J.(Oral)
The present petition has been preferred under Article 226 of the Constitution of India seeking issuance of writ in the nature of mandamus directing respondent No.3 - University to include the name of the petitioner college in the counselling for BAMS course to be conducted on 14 to 16.10.2013.
A writ petition bearing CWP No. 22820 of 2013 was finally disposed of by this Court vide order dated 11.10.2013 vide Annexure P-12 with the following orders:-
"After hearing learned counsel for the parties and keeping in view the facts and circumstances of the case, I feel that respondent No.1 is obliged to take a decision forthwith on the recommendation of the Sumit Kumar 2013.10.15 16:48 I attest to the accuracy and integrity of this document CWP No. 22994 of 2013 -2- Committee. In view thereof, respondent No.1/Competent Authority is directed to take a decision on the recommendation of the Committee by 14.10.2013 and communicate the same to the petitioner on the same day, by way of fax or e-mail.
With these directions, the present petition is disposed of.
A copy of this order be given to learned counsel for the parties under signatures of the Special Secretary attached to this Bench."
But prior to passing of the aforesaid order by this Court, the Government of India passed an order dated 09.10.2013, a photocopy of which has been placed on record by learned counsel for the Union of India. However, at this juncture, it has been stated by learned counsel for the petitioner that the photocopy of the order which has been placed on record today by learned counsel for the Union of India has been furnished to him only today itself.
In view of the changed circumstance, the learned counsel for the petitioner does not want to pursue with the present writ petition and intends to withdraw the same with liberty to file a fresh one challenging the order dated 09.10.2013; the photocopy of which has been provided today to him, by way of separate writ petition or to have recourse to other remedies available to him.
15.10.2013 (JASPAL SINGH)
sumit.k JUDGE
Sumit Kumar
2013.10.15 16:48
I attest to the accuracy and
integrity of this document