AI Structured Summary
Not yet generated for this judgment
Judgment
B.S. Verma, J.—Heard learned Counsel for the parties.
By means of this petition, the Petitioner has sought the following reliefs:
i. Issue a writ, order or direction in the nature of mandamus, commanding the Respondent No. 5 to constitute a higher power central committee, preferably Central Bureau of Investigation, to enquire about entire action of Respondents No. 1,2,3 and 6 and the enquiry committee be directed to submit its report before this Hon''ble Court and the Respondent No. 5 further be directed tot take a necessary action against the Respondents No. 1,2 3, and 6, for their prejudice, malafide and biased action towards the Petitioner/institution.
ii. pass any other and further orders, which this Hon''ble court may deem fit and proper in the facts and circumstances of the case.
iii. Award the cost of writ petition to the Petitioner.
During the course of argument, learned Counsel for the Petitioner has submitted that the writ petition may be disposed directing Respondent No. 1 to decide the representation of the Petitioner dated 02.06.2010 by a speaking and reasoned order. Prayer made is innocuous.
In view of the above, the writ petition is disposed of finally with the direction to Respondent No. 1 to decide the representation of the Petitioner dated 02.06.2010 in accordance with law, by a speaking and reasoned order, preferably within a period of 8 weeks from the date of production of certified copy of this order.