Himachal Pradesh High Court
Himachal Pradesh B.Ed. College'S ... vs State Of Himachal Pradesh And Another on 30 November, 2018
Bench: Surya Kant, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 2887 of 2016 .
Decided on: 30.11.2018 Himachal Pradesh B.Ed. College's Association ...Petitioner Versus State of Himachal Pradesh and another ...Respondents Coram The Hon'ble Mr. Justice Surya Kant, Chief Justice.
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting?1 For the petitioner: Mr. Suneet Goel, Advocate.
For the respondents: Mr. Ashok Sharma, Advocate General, with Mr. Ashwani K. Sharma, Additional Advocate General, for respondent No. 1.
Mr. Neel Kamal Sharma, Advocate, for respondent No. 2.
Surya Kant, Chief Justice. (Oral) The issue of levy of administrative charges by the University, as raised in the instant writ petition, can also be effectively addressed by the Committee to whom 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 01/12/2018 22:57:10 :::HCHP 2appropriate directions have been issued by a separate order of even date passed in CWP No. 1167 of 2017 (Himachal .
Pradesh B.Ed. College's Association versus State of Himachal Pradesh and others).
2. Let the grievance raised in the instant writ petition be also considered and decided by the said Committee within the same time frame, however, the representative of the University shall be heard before taking any decision.
3. The writ petition is disposed of in above terms.
Pending miscellaneous applications, if any, also stand disposed of.
(Surya Kant) Chief Justice (Dharam Chand Chaudhary) Judge November 30, 2018 ( rajni ) ::: Downloaded on - 01/12/2018 22:57:10 :::HCHP