YASHWANT DEV BHARDWAJ Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) THE petition has been filed on the following substantive prayers vide para 7 (i) and (ii) :

(2.) IN reply on behalf of respondents No.1 and 2, the following stand has been taken vide para 6 (ii) :

(3.) THE learned counsel for the petitioners submits at the very outset that the case of the petitioners is covered under two judgments by this Court dated November 28, 1978, in CWP No.137 of 1975, titled Shri Ranjit Singh Thakur and others vs. THE Himachal Pradesh University and others, Annexure P-9, and July 24, 1985, in CWP No.280 of 1985, titled Rajinder Dev and others vs. Himachal Pradesh University and another, Annexure P-14A.