Punjab-Haryana High Court
Mg Dav College Bathinda vs State Of Punjab And Others on 31 January, 2011
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CWP NO. 16186 OF 2010
DECIDED ON- 31.01.2011
MG DAV College Bathinda ......PETITIONER
Versus
State of Punjab and others ......RESPONDENTS
Coram HON'BLE MR.JUSTICE MAHESH GROVER
Present: Mr. Aman Chaudhary, Advocate for the petitioner.
Mr. Vijay Kumar Chaudhary, Asstt.A.G.Punjab for
respondents.
MAHESH GROVER, J(Oral)
Learned counsel for the petitioner states that in similar situations and cases of similarly placed persons, the following directions have been given:-
"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 14.2.2011 to 17.2.2011 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."
After hearing learned counsel for the parties and noticing the fact that the controversy is similar to what was raised in the aforesaid similar petition, I deem it appropriate to dispose of the writ petition in terms of the aforesaid order.
31.01.2011 ( MAHESH GROVER) mamta JUDGE