STATE OF HARYANA Vs. KANTA RANI
LAWS(SC)-2000-7-120
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on July 28,2000

STATE OF HARYANA Appellant
VERSUS
KANTA RANI Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal arises from the judgment passed by the High Court of Punjab and haryana. The High Court allowed the writ petition, filed by the respondent and directed the appellants to consider the case of the respondent for appointment to a post carrying pay scale of Rs. 950-1500 (pre-revised).;


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