Ravi Kumar Vs State of Haryana and Others

High Court Of Punjab And Haryana At Chandigarh 11 Dec 2012 CWP No. 21488 of 2012 (O and M) (2012) 12 P&H CK 0136
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

CWP No. 21488 of 2012 (O and M)

Hon'ble Bench

A.K. Sikri, C.J; Rakesh Kumar Jain, J

Advocates

Harish Goyal, for the Appellant; B.S. Rana, Addl. A.G., Haryana, for the Respondent

Final Decision

Allowed

Judgement Text

Translate:

A.K. Sikri, C.J.

C.M. No. 17639 of 2012

1. Application is allowed, as prayed for. Annexure P-15 is taken on record.

CWP No. 21488 of 2012

2. Petitioner has filed certificate to demonstrate that M.Sc. Biomedical Sciences is covered by the Faculty of Life Sciences. In view thereof, this petition stands allowed in terms of the judgment dated 04.12.2012 passed by this Court in CWP No. 13125 of 2012 titled as Balbi Vs. State of Haryana and others".

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Case Metadata
  • Ck Citation: (2012) 12 P&H CK 0136
  • Coram: A.K. Sikri, C.J; Rakesh Kumar Jain, J
  • Bench: Division Bench
  • Advocates: Harish Goyal, for the Appellant; B.S. Rana, Addl. A.G., Haryana, for the Respondent
  • Result: Allowed
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