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Allahabad High Court

Sanjay Kumar vs Dr. Shakuntala Misra National ... on 23 December, 2022

Author: Abdul Moin

Bench: Abdul Moin





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 9651 of 2022
 

 
Petitioner :- Sanjay Kumar
 
Respondent :- Dr. Shakuntala Misra National Rehabilitation University,Lko. Thru. Registrar And 4 Others
 
Counsel for Petitioner :- Dhirendra Singh,Kumar Ayush
 
Counsel for Respondent :- Atul Kumar Dwivedi
 

 
Hon'ble Abdul Moin,J.
 

Heard learned counsel for the petitioner and Sri Sudeep Seth, learned Senior Advocate assisted by Sri Atul Kumar Dwivedi, learned counsel appearing for the respondents.

With the consent of learned counsel appearing for the contesting parties, the instant writ petition is being finally decided at this stage.

Learned counsel for the petitioner after arguing at some length submits that with regard to the relief sought in the writ petition, the petitioner may be permitted to submit a fresh representation to the respondent no. 2 i.e competent authority/ Vice Chancellor, Dr. Shakuntala Misra National Rehabilitation University, Mohan Road, Lucknow and the respondent no. 2 be directed to decide the same in accordance with law within a specified time. Learned counsel for the petitioner also contends that the last date of submission of Ph.D thesis is 31.12.2022 On the other hand, Sri Sudeep Seth, learned Senior Advocate on the basis of instructions states that in case the representation is given within two days along with certified copy of this order then the said representation would positively be decided within three days or in any view prior to 31.12.2022. The said statement is recorded.

Keeping in view the aforesaid, the instant writ petition is disposed of leaving it open to the petitioner to submit a representation to the respondent no.2 and the respondent no. 2 is required to decide the same within three days or in any manner prior to 31.12.2022 in accordance with law.

It is made clear that his Court has not gone into the merits of the case.

Order Date :- 23.12.2022 Pachhere/-