Punjab-Haryana High Court
Anil Sidhu And Ors vs University Grant Commission And Ors on 17 September, 2014
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.19482 of 2001
Date of decision:17.09.2014
Anil Sindhu and others ... Petitioners
versus
University Grants Commission, Bahadur Shah Zafar Marg, New
Delhi, and another.
.... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: Mr. Jitender Dhanda, Advocate,
for the petitioners.
None for the respondents.
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K.Kannan, J. (Oral)
1. The prayer in the writ petition is to quash the letter dated 04.04.2000 issued by respondent No.1 limiting the recognition to NET examination conducted by UGC, ICAR/ASRB & CSIR w.e.f. 04.02.1999 and to direct the respondents to treat the petitioners eligible who have passed NET exam conducted by ASRB prior to 04.02.1999.
2. The prayer sought for in the writ petition has become infructuous and it is disposed of as such.
(K.KANNAN) JUDGE 17.09.2014 sanjeev SANJEEV KUMAR 2014.09.19 11:13 I attest to the accuracy and integrity of this document