D S GREWAL Vs. VIMMI JOSHI
LAWS(SC)-2008-12-73
SUPREME COURT OF INDIA (FROM: UTTARAKHAND)
Decided on December 17,2008

D S GREWAL Appellant
VERSUS
VIMMI JOSHI Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) These three appeals arise out of a common judgment and order dated 3rd May, 2006 passed by a Division Bench of the High Court of Uttaranchal at Nainital in Writ Petition No. 398 (S/B) of 2004.
(3.) In Pithoragarh where an army unit is situated, an Army Public School known as Gen. B.C. Joshi Army Public School is being run by a society known as Army Welfare Education Society.;


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