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Judgment
Manoj Kumar Tiwari, J
Petitioner has made a representation to Vice Chancellor, H.N.B. Garhwal University on 03.04.2021, which is on record as Annexure No.8.
According to the petitioner, the Competent Authority has not taken any decision on the said representation. Thus, feeling aggrieved, petitioner has
approached this Court.
Dr. K.H. Gupta, learned counsel appearing for the University assures the Court that if petitioner’s representation is still pending, then decision
thereupon shall be taken without any further delay.
Having regard to the facts & circumstances of the case, the writ petition is disposed of with a direction to Vice Chancellor, H.N.B. Garhwal
University to consider petitioner’s representation dated 03.04.2021 and take appropriate decision thereupon, in accordance with law, as early as
possible; but, not later than four months’ from the date of production of certified copy of this order alongwith copy of representation.
It goes without saying that, while taking any decision, all stakeholders, including office bearers and present incumbent on the post of Secretary of
Committee of the College, shall also be heard.