LAWS(P&H)-2026-1-112

DR. VIJENDER SINGH Vs. REGISTRAR PANJAB UNIVERSITY CHANDIGARH

Decided On January 16, 2026
Dr. Vijender Singh Appellant
V/S
Registrar Panjab University Chandigarh Respondents

JUDGEMENT

(1.) On 30/4/2024, the following order was passed:-

(2.) Notice of motion.

(3.) On advance notice, Mr. Akshay Kumar Goel, Advocate, puts in appearance on behalf of respondent No.1 and files his memo of appearance, and Mr. Satya Pal Jain, Addl. Solicitor General of India, assisted by Ms. Divya Sharma, Sr. Panel Counsel, puts in appearance on behalf of respondent No.3. Requisite copies of the complete paper book have already been handed over to learned counsel appearing on behalf of respondents No.1 & 3.