D.K. BHARDWAJ Vs. STATE OF HARYANA AND ORS.
LAWS(P&H)-2016-2-104
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 16,2016

D.K. Bhardwaj Appellant
VERSUS
State Of Haryana And Ors. Respondents

JUDGEMENT

Deepak Sibal, J. - (1.) Through this application, orders of Central Administrative Tribunal, Principal Bench at Delhi and Chandigarh Bench, Chandigarh are sought to be placed on record as Annexure P -14 and Annexure P -15 respectively.
(2.) Allowed as prayed for.
(3.) C.M. stands disposed of. Main Case:;


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