Himachal Pradesh High Court
_______________________________________________________ vs Chaudhary Sarwan Kumar Himachal ... on 18 June, 2025
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.2589 of 2024 Date of Decision: 18.06.2025 _______________________________________________________ Smt. Kesri Devi .......Petitioner Versus Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishvavidyalaya Palampur and another ... Respondents _______________________________________________________ Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioner: Mr. Arun Rana, Advocate. For the Respondents: Mr. Janesh Mahajan, Advocate. ____________________________________________________ Sandeep Sharma, Judge(oral):
Learned counsel for the parties are ad-idem that issue in question is no longer res integra and same is squarely covered by the judgment rendered by this Court in batch of petitions lead case being CWPOA No.6113 of 2020, titled as Dr. Suresh Chander Negi & others vs. Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishwavidyalaya, Palampur, decided on 02.09.2022, which judgment, in turn, has now been affirmed by learned Division Bench in LPA No.46 of 2023 alongwith connected maters, lead case being LPA No.46 of 2023, titled as Chaudhary Sarwan Kumar Himachal 1 Whether the reporters of the local papers may be allowed to see the judgment? 2 Pradesh Krishi Vishwavidyalaya, Palampur vs. Vipin Kumar Gupta, decided on 17.04.2023.
2. In view of the above, there appears to be no impediment in issuing direction to the respondents to consider and decide the case of the petitioner in light of aforesaid judgments and, in case, the case of the petitioner is found to be covered, then, same and similar benefits, be extended to her. The entire exercise be completed within a period of eight weeks.
The petitions stands disposed of in the aforesaid terms, so also pending applications, if any.
(Sandeep Sharma), Judge June 18,2025 (shankar)