BIRLA INSTITUTE OF TECHNOLOGY Vs. STATE OF JHARKHAND
LAWS(SC)-2019-1-18
SUPREME COURT OF INDIA
Decided on January 07,2019

BIRLA INSTITUTE OF TECHNOLOGY Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) This appeal is directed against the final judgment and order dated 02.04.2008 passed by the High Court of Jharkhand at Ranchi in LPA No.53 of 2007 whereby the Division Bench of the High Court dismissed the LPA filed by the appellant herein and confirmed the order dated 12.01.2007 passed by the Single Judge of the High Court in W.P. No.2572 of 2005.
(2.) The controversy involved in this appeal is a short one as would be clear from the facts stated infra.
(3.) The appellant is a premier technical educational institute of repute in the country. It is known as "Birla Institute of Technology" (BIT).;


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