LAWS(DLH)-1991-9-17

RANDHIR SINGH SAGAR Vs. ADMINISTRATOR OF DELHI

Decided On September 25, 1991
RANDHIR SINGH SAGAR Appellant
V/S
ADMINISTRATOR OF DELHI Respondents

JUDGEMENT

(1.) Rule D.B.

(2.) By a common judgment, we propose to dispose of both these writ petitions because same question of law is involved in both of these writ petitions.

(3.) The Directorate of Training and Technical Education, Delhi, Administration, Delhi, runs Diploma course in engineering and non-engineering subjects in Polytechnic at various institutions.