REENU SABY Vs. PRINCIPAL NIRMALA COLLEGE OF PHARMACY

JUDGEMENT

(1.) THE issues raised in these appeals are similar to those raised in W.A.No.629/14 and connected cases. The main matter in issue in these cases are covered by our judgment dated 25.4.2014 in W.A.No.629/11 and connected cases.

(2.) IN the present three appeals we have issued interim order dated 25.4.2014 which reads as follows : -