DEEPAK GUPTA AND OTHERS Vs. MDU ROHTAK AND OTHERS
LAWS(P&H)-2016-8-106
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 11,2016

Deepak Gupta And Others Appellant
VERSUS
Mdu Rohtak And Others Respondents

JUDGEMENT

Tejinder Singh Dhindsa, J. - (1.) CM No.2940 of 2015 in CWP No.8856 of 2014:- Application is allowed as prayed for. Amended Memo of Parties impleading Sanjay Kumar S/o Sh. Balwan Singh R/o H.No.70, Sector 1, Rohtak as petitioner No.12 is taken on record subject to all just exceptions. Application is disposed of. Main case:-
(2.) This order shall dispose of CWP No.8856 of 2014 (Deepak Gupta and others v. MDU Rohtak and others) and CWP No.10736 of 2015 (Dr. Mahabir Barak v. MDU Rohtak and others) as identical issue is involved in these two petitions.
(3.) The State of Haryana, Department of Education vide notification dated 08.08.1988 set up a Post Graduate Regional Centre at Rewari under the administrative control of the Maharshi Dayanand University, Rohtak. Such Regional Centre was named as Indira Gandhi Post Graduate Regional Centre, Meerpur, Rewari in the year 2011.;


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