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Deepak Sibal Vs Punjab University and Another <BR>Miss Ritu Khanna
Decision:
Allowed
14-02-1989
.... n in public interest. 20. In considering the reasonableness of classification from the point of view of Article 14 of the Constitution, the Court has also to consider the objective for such classification. If the objective be illogical, unfair and unjust, necessarily the classification will have ...
Supreme Court of India
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