Punjab-Haryana High Court
Rajiv Sharma vs Panjab University And Ors on 27 April, 2023
Author: Pankaj Jain
Bench: Pankaj Jain
CWP No.15461 of 2016 (O&M) 1 2023:PHHC:059981 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Date of decision : 27.04.2023 CWP No.15461 of 2016 (O&M) Dr. RajivSharma eee Petitioner versus Panjab University, Chandigarh & ors, aus Respondents
CWP No.17318 of 2016 (O&M) Bhagya Shree ee Petitioner versus StateofPunjab &ors, ee Respondents CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN REE Present :- Mr. Sameer Sachdeva, Advocate for the petitioner/s.
Mr. Arun K.Bakshi, Advocate for respondent No.1 (CWP-15461-2016).
Mr. Aman Dhir, DAG, Punjab.
Mr. Puneet Gupta, Advocate for respondent No.3.
REE PANKAJ JAIN, J. (QRAL) 1 Learned counsels for the parties are ad-idem that the matter in principle would be covered by decision rendered by this Court in CWP No.13626 of 2016, titled as Rajiv Sharma Vs. Panjab University & ors., decided on 20.02.2023 as the mater is between same parties and the same apprehension was raised by the petitioner with respect to non-grant of marks qua POOJA SHARMA 2023.05.01 17:19 I attest to the accuracy and integrity of this document CWP No.15461 of 2016 (O&M) 2 2023:PHHC:059981 his Ph.D. degree whereas infact the petitioner has been granted marks for his Ph.D degree obtained from CMJ University, Meghalaya. 2 In view of the above both the writ petitions are ordered to be dismissed in terms of CWP No.13626 of 2016 (supra).
3 Photocopy of this order be placed in the connected file. (PANKAJ JAIN ) JUDGE 27.04.2023 Pooja sharma-I Whether speaking/reasoned Yes Whether Reportable : No POOJA SHARMA 2023.05.01 17:19 I attest to the accuracy and integrity of this document