KENDRIYA VIDYALAYA SANGATHAN Vs. SATBIR SINGH MAHLA
LAWS(SC)-2008-2-130
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on
February 29,2008
KENDRIYA VIDYALAYA SANGATHAN
Appellant
VERSUS
SATBIR SINGH MAHLA
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment of the Rajasthan High Court, Jaipur Bench dated 31.1.2006 in D.B. Civil Writ Petition No. 3812 of 2002.
(3.) Heard learned counsel for the parties and perused the record.;
(2.) This appeal has been filed against the impugned judgment of the Rajasthan High Court, Jaipur Bench dated 31.1.2006 in D.B. Civil Writ Petition No. 3812 of 2002.
(3.) Heard learned counsel for the parties and perused the record.;
Copyright © Regent Computronics Pvt.Ltd.