Himachal Pradesh High Court
_____________________________________________________________________ vs Cskhpkv And Anr on 31 July, 2025
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.3629 of 2024
.
Date of Decision: 31.7.2025
_____________________________________________________________________
Lalita Devi
.........Petitioner
Versus
CSKHPKV and Anr.
.......Respondents
Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?
For the Petitioner: Mr. Arun Raj, Advocate.
For the Respondents: Mr. Janesh Mahajan, Advocate.
___________________________________________________________________________
Sandeep Sharma, J. (Oral)
Learned counsel for the parties are ad-idem that issue sought to be decided in the instant proceedings already stands adjudicated by this Court bunch of petitions, lead case whereof is CWPOA No. 6113 of 2020, titled Dr. Suresh Chander Negi and Ors. v. Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishvavidyalaya (alongwith connected matters), which has been further upheld by Hon'ble Division Bench in LPA No. 46 of 2023 titled as Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishvavidyalaya Palampur and Anr. v. Vipan Kumar Gupta and as such, case at hand can be disposed of making direction passed in afore case mutatis mutandis applicable in the case at hand also.
::: Downloaded on - 04/08/2025 21:16:39 :::CIS 22. Since it is not in dispute that issue raised in the instant .
petition already stands adjudicated vide aforesaid judgment, this court sees no impediment in disposing of the present petition by making aforesaid judgment mutatis mutandis applicable in the present case for all intents and purposes. In the aforesaid terms, present petition is disposed of alongwith pending application(s), if any.
July 31, 2025
(manjit)
r to (Sandeep Sharma),
Judge
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