Punjab-Haryana High Court
Rajesh Sharma vs Panjab University Chandigarh And Ors on 16 August, 2016
Author: Amol Rattan Singh
Bench: Amol Rattan Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 3117 of 2016
Date of Decision:16.08.2016
Dr. Rajesh Sharma ....Petitioner
Vs.
Panjab University and others .....Respondents
CORAM: HON'BLE MR. JUSTICE AMOL RATTAN SINGH
Present: Ms. Divya Sharma, Advocate
for the petitioner.
Mr.Anupam Gupta, Senior Advocate, with
Mr. Gautam Pathania, Advocate
for the respondent-Panjab University.
Mr. Chetan Mittal, Assistant Solicitor General of India
with Mr.Vivek Singla, Sr.Panel Counsel &
Mr. Arun Gosain, Advocate
for respondent -UOI.
Mr. I.P.S. Doabia, Advocate,
for the respondent-U.T. Chandigarh
Mr. Aman Chaudhary, Advocate
for the DAV College.
Mr. Salil Sabhlok, Advocate and
Mr.A.K.Goyal, Advocate, &
Mr. N.R. Dahia, Advocate
for the UGC.
***
AMOL RATTAN SINGH, J.
For detailed orders, see order of even date passed in CWP No.11988 of 2014 titled as Dr. Bhura Singh Ghuman Vs. Panjab University, Chandigarh and others.
August 16, 2016 (AMOL RATTAN SINGH)
vcgarg JUDGE
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