Punjab-Haryana High Court
Haryana Anusuchit Jati Rajkiya ... vs State Of Haryana And Another on 1 April, 2009
Author: Ajay Tewari
Bench: Ajay Tewari
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 5287 of 2009
Date of Decision: April 01, 2009
Haryana Anusuchit Jati Rajkiya Adhyapak Sangh (HARJAS)
...... Petitioner
Versus
State of Haryana and another ...... Respondents
Coram: Hon'ble Mr. Justice Ajay Tewari
Present: Mr. Sanjeev Bansal, Advocate
for the petitioner.
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Ajay Tewari, J.
Learned counsel for the petitioner states that this writ petition may be dismissed as infructuous in view of the decision in CWP No. 4562 of 2009 titled as Dalip Singh and others v. State of Haryana and others.
Dismissed as infructuous.
(AJAY TEWARI) JUDGE April 01, 2009 sunita