MUKESH SHARMA Vs. GOMATI SHARMA

JUDGEMENT

(1.) Learned counsel for the respondents have shown to this Court the order dtd. 16/1/2019 passed by a Coordinate Bench of this Hon'ble Court in Sunil Kumar Ojha Vs. Jai Narayan Vyas University & Anr. : S.B. Civil Writ Petition No.1456/2016 and other connected matters; the operative portion of which, reads as follows:

(2.) The aforementioned order dtd. 16/1/2019 was upheld by the Division Bench of this Hon'ble Court vide judgment dtd. 13/8/2021 in Jai Narain Vyas University and Anr. Vs. Mukesh Sharma : D.B. Civil Special Appeal (Writ) No.347/2019 & other connected matters, the operative portion of which is reproduced as hereunder:

(3.) Mr. Deepesh Singh Beniwal, learned counsel appearing on behalf of respondent-University further submits that the Hon'ble Apex Court in Special Leave Petition (Civil) Nos.1389-1491/2022, without granting any indulgence on the issue of regularization, has modified the order to the extent that past three years' financial benefits be given.