INDIRA GANDHI KRISHI VISHWAVIDYALAYA Vs. R.N. SHARMA

JUDGEMENT

(1.) Heard Mr. Chandresh Shrivastava, learned counsel for the appellant/ respondent. Also heard Mr. Ravindra Sharma, learned counsel, appearing for respondent No. 1/writ petitioner and Mr. Prafull N. Bharat, learned Advocate General, assisted by Mr. Nitansh Jaiswal, learned Panel Lawyer, appearing for respondent No. 2/State.

(2.) The present intra Court appeal has been iled by the appellant/respondent No. 2 against the orders dtd. 4/3/2024 and 16/1/2024 passed by the learned Single Judge in Review Petition No.43 of 2024 (Indira Gandhi Krishi Vishwavidyalaya vs. Dr. R.N. Sharma (Ram Nivas Sharma) and Another) and WPS No. 5882 of 2021 (Dr. R.N. Sharma (Ram Nivas Sharma) vs. State of Chhattisgarh and Another), whereby the learned Single Judge has dismissed the review petition iled by the appellant/respondent No. 2 and allowed the writ petition iled by the respondent No. 1/writ petitioner.

(3.) Learned counsel for the appellant/respondent No. 2 submits that the respondent No. 1/writ petitioner iled the writ petition bearing WPS No.5882 of 2021 before this Court claiming the following reliefs:-