GURSHARAN SINGH Vs. THE ADVISOR TO ADMINISTRATOR, UNION TERRITORY CHANDIGARH
LAWS(SC)-2014-12-96
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
December 03,2014
GURSHARAN SINGH
Appellant
VERSUS
The Advisor To Administrator, Union Territory Chandigarh
Respondents
JUDGEMENT
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(1.)Leave granted.
(2.)This appeal is directed against the judgment and order passed by the High Court of Punjab and Haryana at Chandigarh, in Letters Patent Appeal No. 41 of 2012, dated 27.09.2012.
(3.)By the said impugned judgment and order, the Division Bench of the High Court had set aside the order, passed by the learned Single Judge, dated 19.05.2010.
(2.)This appeal is directed against the judgment and order passed by the High Court of Punjab and Haryana at Chandigarh, in Letters Patent Appeal No. 41 of 2012, dated 27.09.2012.
(3.)By the said impugned judgment and order, the Division Bench of the High Court had set aside the order, passed by the learned Single Judge, dated 19.05.2010.
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