MUNISH DULTA Vs. H.P. UNIVERSITY

JUDGEMENT

(1.) THE petitioner has filed this writ petition claiming therein mainly the following substantive reliefs:

(2.) IT is not in dispute that the petitioner had approached this Court earlier by preferring CWP No. 1762 of 2010, wherein this Court passed the following directions:

(3.) NOT only this, the petitioner, thereafter filed CWP No. 9231 of 2011, wherein the petitioner claimed similar reliefs as are claimed in this petition apart from certain other reliefs. That Writ Petition initially came up for consideration on 23.11.2011, on which date, the Court passed the following order: