Indian Kanoon - Search engine for Indian Law

Punjab-Haryana High Court

Vandana Sharma vs Guru Nanak Dev University on 2 April, 2009

Author: Satish Kumar Mittal

Bench: Satish Kumar Mittal

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                         C.W.P. No.2062 of 2008

                         DATE OF DECISION: APRIL 02, 2009

Vandana Sharma

                                                       .....PETITIONER
                               Versus

Guru Nanak Dev University,
Amritsar and others
                                                     ....RESPONDENTS


CORAM:      HON'BLE MR.JUSTICE SATISH KUMAR MITTAL
                         ---

Present:    Mr.Rajeev K.Kapila, Advocate,
            for the petitioner.
            Mr.Aalok Jagga, Advocate,
            for Mr.D.S.Patwalia, Advocate,
            for respondent No.1.
            Mr.Anil Chawla, Advocate,
            for respondent No.2.
            Mr. S.S. Gill, D.A.G.,Punjab,
            for respondent No.3.
                   ..

SATISH KUMAR MITTAL, J. (Oral)

Counsel for the respondents pointed out that the petitioner has an alternative remedy to approach the Punjab School Tribunal for the grouse raised in this petition. In view of the said fact, counsel for the petitioner wants to withdraw the petition with liberty to approach the Punjab School Tribunal.

Dismissed as withdrawn with the aforesaid liberty.

April 02, 2009                          (SATISH KUMAR MITTAL)
vkg                                             JUDGE