ACHHARU RAM BHAGAT RAM Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) IT is pointed out that in identical circumstances, this Court had issued a direction dated 18.4.2012 in CWP (T) No. 634 of 2008 titled Dr. Rattan Singh vs. H.P. University and another. The operative portion of the judgment reads as follows: "6. Consequently, present petitions are disposed of with direction to the respondent-University to consider the petitioners' case for continuation of the Institute of Integrated Himalayan Studies as a permanent Multi- Disciplinary Research Institute of the Himachal Pradesh University and also the issue of their continuance/absorption/regularization therein. All consequential benefits shall be made available to the petitioners once a decision is finally taken by the respondent-University. Needful be positively done within a period of three months from the date of receipt of certified copy of the order. IT is open for the petitioners to bring out their individual grievances to the respondent-authorities which shall also be considered within the aforesaid period."

(3.) THE writ petition is disposed of, so also the pending applications, if any.