CHANDIGARH ADMINISTRATION Vs. CENTRAL ADMINISTRATIVE TRIBUNAL
LAWS(P&H)-2013-1-213
HIGH COURT OF PUNJAB AND HARYANA
Decided on
January 11,2013
CHANDIGARH ADMINISTRATION
Appellant
VERSUS
CENTRAL ADMINISTRATIVE TRIBUNAL
Respondents
Referred Judgements :-
PUNJAB STATE THROUGH SECRETARY TO GOVERNMENT OF PUNJAB,CHANDIGARH AND OTHERS VS. LACHHMAN SINGH,EX-CONSTABLE [REFERRED TO]UNION OF INDIA VS. RAM KISHAN [REFERRED TO]
DELHI ADMINISTRATION VS. CHANAN SHAH [REFERRED TO]
SHRI BHAGAT RAM VS. INSPECTOR GENERAL OF POLICE, HIMACHAL PRADESH AND OTHERS [REFERRED TO]
JUDGEMENT
-
(1.)Admit.
(2.)Mr. Barjesh Mittal, Advocate for the caveator accepts notice on behalf of respondent No.2.
(3.)Since short question of law is involved, with the consent of learned counsel for the parties, we take up the matter for final decision.
(2.)Mr. Barjesh Mittal, Advocate for the caveator accepts notice on behalf of respondent No.2.
(3.)Since short question of law is involved, with the consent of learned counsel for the parties, we take up the matter for final decision.
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