INDEPENDENT SCHOOLS ASSOCIATION CHANDIGARH Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals take exception to the judgment and order dtd. 28/5/2021 passed by the High Court of Punjab and Haryana at Chandigarh in Civil Writ Petition Nos.7706/2020 (O&M) and 7761/2020(O&M) respectively.

(3.) The appellants had assailed the Notification dtd. 13/4/2018 issued by the appropriate authority in exercise of powers under Sec. 87 of Punjab Reorganisation Act, 1966, (for short, 'the 1966 Act'), by y of writ petition(s) under Article 226 of the Constitution of India.