SITA RAM SHARMA Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) SINCE common questions of law and facts are involved in the present petitions, as such, same are taken up together for hearing and are being disposed of by a common judgment.

(2.) IN sequel to the direction issued, Mr. P.C. Bodh, Adviser, Ministry of Agriculture is present in the Court. He submits that direction No. IV in judgment dated 25.5.2011 passed in CWP(T) No. 1033/2008 is being implemented in letter and spirit by releasing grant -in -aid to the University. He further undertakes that Ministry of Agriculture would keep on releasing the grant -in -aid to the University in future also.

(3.) IN view of above, the execution petitions are disposed of, so also pending applications, if any.