CHAMAN LAL Vs. THE HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioner submits that the case is squarely covered by the decision of this Court in CWP(T) No. 9485 of 2008, titled Dr. Pratap Singh vs. The Himachal Pradesh University and others. Learned counsel submits that Annexure A -7 in the writ petition is a communication issued by the Economic Advisor to the Ministry of Agriculture, Government of India in which the appointment of Dr. Pratap Singh (the petitioner in CWP(T) No. 9485 of 2008) and the petitioner was cancelled and that was the basis of action against the petitioner. Hon'ble Mr. Rajiv Sharma (J) by judgment dated 25th May, 2011 quashed Annexure A -7 (the same Annexure as in this writ petition). In these circumstances, I direct that this writ petition shall abide by the decision of this Court in CWP(T) No. 9485 of 2008. A photocopy of the judgment has been placed on the record of the case.

(2.) CMP (T) No. 3380 of 2008 has been moved by Pravesh Sharma and Nirmala Thakur to implead them as respondents. It is submitted on behalf of the petitioner that two petitions OA No. 2893 of 2003 and 2902 of 2003 were instituted by these two applicants which were dismissed on 13th October, 2003. Review petition instituted against this order of the Tribunal was also dismissed. This fact finds mentioned in preliminary objection No. 1 of the reply to the application. No rejoinder has been filed. In these circumstances, this application is dismissed. It will be open to these petitioners to institute independent petitions if so permissible under law for vindication of their rights.