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Judgment
(HON’BLE SHRI JUSTICE BIBHU DATTA GURU)
By the present writ petition, the petitioner has challenged the resolution dated 20/08/2026 (Annexure P/2) passed by the Executive Council of the Hem Chand Yadav University, Durg, C.G.
At the outset, it has been brought to the notice of this Court that the petitioner has already challenged the aforesaid resolution by preferring an appeal before the Chancellor of the University under Clause 12(4) and Clause 12(4-A) of the Chhattisgarh Vishwavidyalaya Adhiniyam, 1973.
Learned counsel appearing for the University submits that, since the petitioner has already availed the remedy available under the Chhattisgarh Vishwavidyalaya Adhiniyam, 1973, the present writ petition is not maintainable, at this stage.
At this juncture, learned counsel appearing for the petitioner seeks permission of this Court to withdraw the present petition to pursue his appeal/ representation preferred before the Chancellor of the University.
In view of the aforesaid submission made by the counsel for the petitioner, the writ petition is dismissed as withdrawn to pursue the appeal/ representation preferred by by the petitioner.
Liberty shall be reserved in favour of the petitioner to approach this Court again, if the circumstances so warrant.
It is made clear that this Court has not expressed any opinion on the merits of the case. The Chancellor of the University is free to decide the appeal on its own merits, in accordance with law, after affording due opportunity of hearing to the concerned parties.