Himachal Pradesh High Court
Navneet Kumar Gupta vs Chaudhary Servan Kumar Himachal ... on 28 September, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.6953 of 2023 Date of Decision: 28.09.2023 .
______________________________________________________ Navneet Kumar Gupta .......Petitioner Versus Chaudhary Servan Kumar Himachal Pradesh Krishi Vishvavidalaya Palampur & another ... Respondent _______________________________________________________ of Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioner:
rt Mr. Naresh Kaul, Advocate.
For the Respondent: Mr. Janesh Mahajan, Advocate. _______________________________________________________ Sandeep Sharma, Judge(oral):
Learned counsel representing the petitioner states that his clients would be content and satisfied in case his representation dated 4.08.2023 (Annexure P-9) is considered and decided by the competent authority in terms of the judgment dated 2.09.2022 passed by this Court in CWPOA No.6113 of 2020, titled as Dr. Suresh Chander Negi and others vs. Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishvavidyalaya and another alongwith connected matter, which has been further upheld by Division Bench of this Court vide judgment dated 17.04.2023 passed in LPA No.46 of 2023, titled as Chaudhary Sarwan Kumar Himachal Pradesh 1 Whether the reporters of the local papers may be allowed to see the judgment?::: Downloaded on - 28/09/2023 20:41:37 :::CIS 2
Krishi Vishvavidyalaya and another vs. Vipan Kumar Gupta, alongwith other connected matters, expeditiously, in a time bound manner. Mr. Janesh Mahajan, learned counsel representing the .
respondents is not averse to aforesaid innocuous prayer made on behalf of the petitioner.
2. Consequently, in view of the above, the present petition is disposed of with a direction to the respondents to consider and of decide the representation dated 4.08.2023 (Annexure P-9) of the petitioner expeditiously, in terms of the judgment dated 2.09.2022 rt passed by this Court in CWPOA No.6113 of 2020, titled as Dr. Suresh Chander Negi and others vs. Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishvavidyalaya and another, which has been further upheld by Division Bench of this Court vide judgment dated 17.04.2023 passed in LPA No.46 of 2023, titled as Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishvavidyalaya and another vs. Vipan Kumar Gupta, alongwith other connected matters, preferably within a period of two weeks. In case, petitioner is found to be similarly situate to the petitioners in the aforesaid judgments, he would be extended similar benefits. Needless to say, authority concerned while doing the needful in terms of instant order shall afford an opportunity of being heard to the petitioner and pass detailed speaking order thereupon. Liberty is reserved to the ::: Downloaded on - 28/09/2023 20:41:37 :::CIS 3 petitioner to file appropriate proceedings in appropriate court of law, if he still remains aggrieved.
(Sandeep Sharma), .
Judge September 28, 2023 (shankar) of rt ::: Downloaded on - 28/09/2023 20:41:37 :::CIS