Punjab-Haryana High Court
Raj Kumar vs Director General School Education & ... on 28 March, 2012
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Civil Writ Petition No.22737 of 2011
Date of Decision: March 28, 2012
Raj Kumar
..... PETITIONER(S)
VERSUS
Director General School Education & others
..... RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE SURYA KANT
. . .
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
. . .
PRESENT: - Mr. Kapil Kakkar, Advocate, for the petitioner.
Ms. Sudeepti Sharma, Deputy Advocate General,
Punjab.
. . .
Surya Kant, J (Oral)
1. For the detailed reasons already assigned in order dated 24.2.2010 passed in Civil Writ Petition No.11202 of 2009 titled "Sharanjeet Kaur vs. State of Punjab & others", no case to grant desired relief is made out.
2. Dismissed.
(Surya Kant)
March 28, 2012 Judge
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