BAL SINGH CHAUHAN Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

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

(2.) ON 29.11.2010 when the petition was admitted, the following order was passed in CMP(T) No.132 of 2010:-

(3.) RESULTANTLY, final order dated 4th May, 2012, a copy of which has been brought on record by the learned counsel for respondents No.1 to 3, has been passed by respondent No.1, which reads as under:-