Himachal Pradesh High Court
Dr. Yashwant Singh Harta vs . H.P. University & Ors. on 18 October, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Dr. Yashwant Singh Harta Vs. H.P. University & Ors.
CWP No.7229 of 2022 .
18.10.2022 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Surender Verma, Advocate, for respondent Nos.1, 2 and 5.
CWP No.7229 of 2022 & CMP No.14445 of 2022 Notice. Mr. Surender Verma, learned Standing Counsel, waives service of notice on behalf of respondent Nos.1, 2 and 5. r It is an admitted position that in the advertisement, there is no subject specialization despite the decision of the Executive Council of the University. It is pointed out that on an earlier occasion, such subject specialization was advertised in the year 2014 based on the decision of the Executive Council.
Respondents to file reply.
Stand over for three weeks.
Until the next date of hearing, the interviews for the post in question shall not be held unless leave of the Court is obtained.
(A.A. Sayed)
Chief Justice
(Jyotsna Rewal Dua)
October 18, 2022 Judge
Mukesh
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