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Vivek Dhadwal vs H.P. Technical University, Hamirpur & Ors.

High Court Of Himachal Pradesh · Decided on 30 January 2017 · Citation: (2017) 01 SHI CK 0063

HON’BLE JUDGES
Chander Bhusan Barowalia
RESULT
Disposed
CASE NUMBER
210 of 2017
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Judgment

3 paragraphs · 171 words
1.

When the case was taken up today, the learned counsel for the petitioner submitted that the respondents are not considering the representation of the petitioner i.e., Annexure P-3. Learned counsel for the petitioner further submitted that in case, the respondents will consider the representation of the petitioner within a reasonable time, the present writ petition may be disposed of with directions to the respondents to consider and decide the representation of the petitioner within a reasonable time. Learned counsel for the respondents has no objection to consider and decide the representation of the petitioner within a reasonable time.

2.

In view of the statements, as made hereinabove, the present writ petition is disposed of with a direction to the respondents to consider and decide the representation of the petitioner i.e., Annexure P-3, dated 29.12.2016, as per rules. It is expected that the respondents will decide the representation of the petitioner within three weeks.

3.

Accordingly, the petition stands disposed of, so also the pending application (s), if any. Copy dasti.