Punjab-Haryana High Court
Sahil Parvez And Others vs Union Of India And Others on 9 May, 2019
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-27679-2018
Date of Decision: 09th May, 2019
Sahil Parvez & others
...Petitioners
Versus
Union of India & others
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Rohit Seth, Advocate,
for the petitioners.
Mr. Anil Chawla, Senior Panel Counsel
for respondent No.1 - UOI.
Mr. Anurag Chopra, Advocate &
Ms. Divya Mehra, Advocate
for respondents No.2 and 3.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
In the light of the fact that the petitioners have failed to clear the CTET examination held by the National Council for Teacher Education, the present writ petition has been rendered infructuous.
Disposed of as such.
(AUGUSTINE GEORGE MASIH) th 09 May, 2019 JUDGE Harish Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 09-06-2019 00:38:15 :::