Himachal Pradesh High Court
Dharam Pal Singh vs H.P. University on 29 January, 2021
Author: Anoop Chitkara
Bench: Anoop Chitkara
1 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.577 of 2021.
.
Date of Decision : January 29, 2021.
Dharam Pal Singh ...Petitioner.
Versus
H.P. University ...Respondent.
Coram:
The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge.
Whether approved for reporting?1 No. For the petitioner : In person.
For the respondents : Mr. Surender Verma, Advocate.
COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE Anoop Chitkara, Vacation Judge (oral).
The petitioner has come up before this Court seeking a direction to the respondent-University to consider his additional higher educational qualification i.e. Ph.D. in Computer Science for the post of Assistant Professor (BCA/MCA/PGDCA) in ICDEOL, H.P. University Shimla. In this regard, the petitioner has already made a representation dated 14.01.2021, Annexure P-9, which is still pending before the concerned authority.
2. Notice. Mr. Surender Verma, Advocate appears and accepts service of notice on behalf of the respondent-University.
3. In view of the nature of the order, this Court proposes to pass, no response is required from the respondents.
1Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 29/01/2021 20:15:05 :::HCHP 24. Consequently, this petition is disposed of with a direction to the respondent-University to decide the representation of the .
petitioner dated 14.01.2021, Annexure P-9, in accordance with law, by tomorrow. Pending application(s), if any, are closed.
(Anoop Chitkara),
Vacation Judge
January 29, 2021 (ps)
r to
::: Downloaded on - 29/01/2021 20:15:05 :::HCHP