Punjab-Haryana High Court
Sangeeta Sharma Wife Of Shri Naveen ... vs Chandigarh Administration on 30 April, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.7866 of 2012 (O&M)
Date of decision: 30.04.2012
Sangeeta Sharma wife of Shri Naveen Sharma, resident of House
No.1133, Sector 24-D, Chandigarh, and others.
...Petitioners
versus
Chandigarh Administration, through its Education Secretary, Union
Territory, Sector 9, Chandigarh, and others.
....Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: Mr. R.K. Malik, Senior Advocate, with Mr. Jasbir Mor,
Advocate, for the petitioners.
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1. Whether reporters of local papers may be allowed to see the
judgment ? No.
2. To be referred to the reporters or not ? No.
3. Whether the judgment should be reported in the digest ? No.
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K.Kannan, J. (Oral)
1. The representations P-9 and P-10 are directed to be considered by the 2nd respondent within a period of 4 weeks and if it yields to a decision of admission of liability for payment to the petitioners, the same shall be released within a further period of 4 weeks.
2. The writ petition is disposed off.
(K.KANNAN) JUDGE 30.04.2012 sanjeev