SATYENDRA SINGH TEWATIA Vs. SITARAM SHARMA AND ORS

JUDGEMENT

(1.) This case is listed for admission, however, with the consent of the parties, the appeal is heard and disposed of finally. This appeal has been filed by the appellant against the order dt. 20.12.2012 passed by the learned Single Judge in W.P. No. 8497/2012.

(2.) By the aforesaid order, the Writ Court has directed Registrar, Jiwaji University, Gwalior to decide the representation of the respondent No. 1 (petitioner) within a period of two months.

(3.) The appellant pleaded that earlier a writ petition bearing W.P. No. 1261/1991 was filed before this court against the order of regularisation dt. 23.7.1990 (Annexure P/8 in the writ petition), by which the appellant was regularised w.e.f. 27.12.1980. That writ petition was finally disposed of directing the respondents to decide the representations. Thereafter, the representations were rejected by the University vide order dt. 24.11.1995. Contempt Petition bearing MCC No. 183/1996 was filed, that was also dismissed. Hence, the Writ court could issue direction to decide representation.