AVINASH NAGRA Vs. NAVODAYA VIDYALAYA SAMITI
LAWS(SC)-1996-9-128
SUPREME COURT OF INDIA (FROM: HIMACHAL PRADESH)
Decided on
September 30,1996
Avinash Nagra
Appellant
VERSUS
Navodaya Vidyalaya Samiti
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the order of the High court of Himachal Pradesh made on 9/1/1996 in Writ Petition No. 56 of 1996.;
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the order of the High court of Himachal Pradesh made on 9/1/1996 in Writ Petition No. 56 of 1996.;
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