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Judgment
Satyen Vaidya, J
Notice. Mr. Ramesh Chand Sharma, Advocate and Mr. Y.P.S. Daulta, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1 and respondents No.2 & 3, respectively.
This petition is being disposed of at this stage on the representation of the learned counsel for the petitioners to the effect that the case of the petitioners is squarely covered by the judgment passed by Coordinate Bench of this Court on 05.08.2020 in CWPOA No.122 of 2019 titled as ‘Anant Ram & Ors. versus Dr. YS Parmar University of Horticulture & Forestry & Ors.’ He further submits that the petitioners shall be content at this stage in case the respondents are directed to consider and decide the case of the petitioners in light of the judgment passed in Anant Ram’s case (supra) in a time bound manner.
Prayer being innocuous is not opposed.
Accordingly, the petition is disposed of with direction to the respondents to consider and decide the case of the petitioners in light of judgment passed by Coordinate Bench of this Court on 05.08.2020 in CWPOA No.122 of 2019 titled as ‘Anant Ram & Ors. versus Dr. YS Parmar University of Horticulture & Forestry & Ors’, within eight weeks from the date of production of a copy of this order.
Pending miscellaneous applications, if any, shall also stand disposed of.