RAVINDER KUMAR Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) MR . Sanjeev Bhushan, Learned Counsel for the petitioner submits that the present petition is rendered infructuous as far as allotment of the residential accommodation is concerned. However, Mr. Sanjeev Bhushan, Advocate submits that the petitioner has also been asked to pay a sum of about Rupees 15,000/ - on the basis of house rent allowance received by him. He further submits that in fact the mother of the petitioner has also been paying license fee. If that is so, the said amount will stand adjusted. Rest of the amount is required to be paid to the petitioner in accordance with law.

(2.) IN view of the above discussion/observations, the present writ petition stands disposed of, so also the pending application(s), if any.