Himachal Pradesh High Court
Gauri Sood vs Dr.Y.S. Parmar University Of ... on 22 September, 2016
Bench: Chief Justice, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.1993 of 2016
Decided on: September 22, 2016.
.
Gauri Sood ..........Petitioner.
versus
Dr.Y.S. Parmar University of Horticulture and Forestry, Nauni
...........Respondents.
___________________________________________________________________
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
of
The Hon'ble Mr.Justice Sandeep Sharma, Judge.
Whether approved for reporting?
For the Petitioner: Mr.G.D. Verma, Senior Advocate, with Mr.B.C.
rt Verma, Advocate.
For the Respondent: Mr.Balwant Singh Thakur, Advocate.
____________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral)
Mr.Balwant Singh Thakur, learned counsel for respondent-
University, on instructions, stated that one seat in the discipline of B.Sc.
(Horticulture) is available in the respondent-University at Nauni. Learned Senior Advocate appearing for the petitioner stated that the petitioner may be migrated from Hamirpur to Nauni against the said vacant seat. Learned counsel for the respondent-University also made available a copy of the office note, dated 16th September, 2016, made part of the file. It is apt to reproduce the relevant paragraph of the said office note hereunder:
"It is also stated that Ms.Gauri Sood is presently attending the classes and appearing in the mid-term examinations at College of Horticulture and Forestry, Neri (Hamirpur). The classes for these admissions have commenced from 8th August, 2016 and the mid-term examinations have commenced from 15th Septemebr,2016 and would end on 27th September, 2016. Copy of attendance sheet for the counseling held on 5th August, 2016 and the proceedings of the counseling are annexed for ready ::: Downloaded on - 15/04/2017 21:16:58 :::HCHP ...2...
reference. It is further added that the last date of admission/registration .
was 8th August, 2016 (being last date for addition/withdrawal of courses) and no admission can be made thereafter as per schedule of this University."
2. In view of the above, the writ petition is allowed and the respondent-University is directed to migrate the petitioner from Neri (Hamrpur) of to Nauni (Solan). It is made clear that the seat which will fall vacant after the migration of the petitioner, shall be filled up as per the Rules occupying the field.
3. rt The writ petition is disposed of accordingly, alongwith pending CMPs, if any.
Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
September 22, 2016 (Sandeep Sharma)
(Tilak) Judge
::: Downloaded on - 15/04/2017 21:16:58 :::HCHP