DHARMENDER KUMAR Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) THE petitioners in these cases are aggrieved since they have not granted admission to the next class. We find that the Vice Chancellor is vested with the power in such circumstances to look into each case and take appropriate action. Therefore, the writ petitions are disposed of as follows:

(2.) THE petitioners may file appropriate representation before the Vice Chancellor of the first respondent-University within a week from today and the Vice Chancellor shall take appropriate action in accordance with law, equity and justice within another one week from the date of production of a copy of this judgment along with a copy of the writ petition and the representation by the petitioners.