Punjab-Haryana High Court
Mata Mishri Devi Dav College vs State Of Punjab And Others on 24 January, 2011
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 13261 of 2010(O&M)
Decided on : 24-01-2011
Mata Mishri Devi DAV College, Gidderbaha, District Muktsar
....Petitioner
VERSUS
State of Punjab and others
....Respondents
CORAM:- HON'BLE MR. JUSTICE MAHESH GROVER Present:- Mr. Aman Chaudhary, Advocate for the petitioner Ms. Rita Kohli, Addl. AG, Punjab MAHESH GROVER, J After hearing learned counsel for the parties, I am of the considered opinion that the instant petition can be disposed of in terms of Annexure R-III as similar directions were given to other similarly situated college which has come up in the writ petition.
Accordingly, the instant petition is disposed of with the directions that the petitioner shall present itself before the respondent no.3 on any working day between 8.2.2011 to 11.2.2011 and comply with all the formalities. The petitioner shall render all the relevant material to the respondents who upon evaluation of the same shall determine the amount due and release the same to the petitioner within a period of four weeks thereafter.
January 24 , 2011 (Mahesh Grover) rekha Judge