DR. USHA CHAUHAN Vs. H.P. UNIVERSITY AND ANR.

JUDGEMENT

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

(2.) THE learned Standing counsel for the University submits that the University has taken up the matter in appeal and the same is pending before the Fast Track Court, Shimla. It would only be appropriate that the Fast Track Court, Shimla dispose of the matter expeditiously. The first Respondent may produce a copy of this judgment before the Fast Track Court, Shimla. It is made clear that the Petitioner shall be permitted to continue in view of the decree already passed by the Civil Court, subject to the outcome of the appeal.