Madhya Pradesh High Court
Ankush Halba vs Jawaharlal Nehru Krishi ... on 16 June, 2016
W.P. No.18266/2015
16.06.2016
Shri R.B. Tiwari, Advocate for the petitioner.
Shri Vivek Sharma, Advocate for the respondent.
Heard counsel for the parties.
Counsel for the petitioner has made a limited prayer in deciding the writ petition to the effect that the petitioner had preferred an appeal against the order of imposition of punishment and that has not yet been decided. Copy of the memo of appeal has been filed as Annexure P-4 along with the petition.
There is a provision of appeal as admitted by the counsel for the respondent-University.
In view of the aforesaid facts and circumstances of the case, this petition is disposed of with a direction that the Competent Authority shall decide the appeal of the petitioner within a period of six weeks, from the date of receipt of certified copy of this order, if already not decided.
It is hereby clarified that this Court has not expressed any opinion on the merits of the case.
No order as to costs.
(S.K. Gangele) (Ashok Kumar Joshi)
Judge Judge
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