SUBHASH KUMAR Vs. STATE OF JHARKHAND
LAWS(JHAR)-2003-2-54
HIGH COURT OF JHARKHAND
Decided on February 17,2003

SUBHASH KUMAR Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) THE writ petition was preferred by the petitioner to issue 'No Objection Certificate' and forward the application of petitioner for Post Graduate (Master in Veterinary Science) Admission in Birsa Agricultural University for the session 2002 -03.
(2.) FURTHER prayer has been made to direct the Respondents to grant sponsorship with all admissible service benefits. The counsel for the State of Jharkhand submitted that 'No Objection Certificate' has been given to the petitioner vide letter dated 7th December, 2002.
(3.) THE stand taken by the University is that under the Universities Act, if the petitioner obtains 'No Objection Certificate' from his employer; fulfils all other criteria; and found within the zone of admission, the petitioner can be admitted.;


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