Anil R. Dave, J. - (1.) Leave granted.
(2.) Being aggrieved by the judgment and Order dated 7th February, 2005 in CWP No. 3267 of 2004 passed by the High Court of Punjab and Haryana at Chandigarh, this appeal has been filed by Khalsa High School, Mansa, District Mansa, Punjab, through its Manager.
(3.) The facts giving rise to the present litigation in a nutshell are as under:;