Punjab-Haryana High Court
Dr. Kulbir Singh Dosanjh vs State Of Punjab And Others on 7 August, 2013
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.13363 of 2011
Date of decision: 07.08.2013
Dr. Kulbir Singh Dosanjh .....Petitioner
VERSUS
State of Punjab and others .....Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. G.S. Bal, Advocate for the petitioner.
Mr. H.S. Brar, Additional Advocate General, Punjab.
Ms. Amanpreet Kaur, Advocate for respondent No.2.
Mr. N.R. Dahia, Advocate for respondent-UGC.
Mr. Ashwini Kumar, Advocate for respondent-UOI.
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HEMANT GUPTA, J.(oral) The issue raised in the present petition is covered by the judgment of Hon'ble Supreme Court in Civil Appeal Nos.5527-5543 of 2013 titled Jagdish Prasad Sharma and others Vs. State of Bihar and others decided on 17 July, 2013 followed by this Court in CWP No.20646 of 2011 titled KRM DAV College Nakodar Vs. State of Punjab and another on 06.08.2013.
In view thereof, the present writ petition is dismissed in the same terms of order passed in KRM DAV College Nakodar's Case(supra), AUGUST 7, 2013 (HEMANT GUPTA) 'D. Gulati' JUDGE (INDERJIT SINGH) JUDGE Diwakar Gulati 2013.08.08 18:35 I attest to the accuracy and integrity of this document