DAULAT RAM Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) THE petition has been filed for grant of the following substantive reliefs vide para 7(i) and (ii):

(2.) IN reply, it is stated in paras 3 and 6(vii) as under:

(3.) IT is clarified that since the petitioner has been agitating the matter since January, 2000, earlier before the H.P. State Administrative Tribunal (since abolished) and thereafter before this Court, the respondent University may consider grant of relaxation in the upper age limit in favour of the petitioner.