PRINCIPAL MEHAR CHAND POLYTECHNIC Vs. ANU LAMBA
LAWS(SC)-2006-8-105
SUPREME COURT OF INDIA
Decided on August 08,2006

PRINCIPAL, MEHAR CHAND POLYTECHNIC Appellant
VERSUS
ANU LAMBA Respondents

JUDGEMENT

S. B. Sinha, J. - (1.) Delay condoned in S.L.Ps.
(2.) Leave granted in S.L.Ps.
(3.) These civil appeals and transfer applications involve a common question as regards the legal right of regularization of the Respondents in services, although appointed for a fixed period in a project and, thus, are being disposed of by this common judgment.;


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