LAWS(BOM)-1996-7-51

RAHUL PRIYADARSHI DOCTOR Vs. MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION PUNE

Decided On July 09, 1996

RAHUL PRIYADARSHI DOCTOR Appellant

V/S

MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION, PUNE Respondents

Referred Judgements :-

UNION OF INDIA STATE OF UTTAR PRADESH VS. MOHAN LAL KAPOOR:K N MISRA [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr. Vashi.

(2.) TWO-FOLD contentions has been raised by Mr. Vashi -

(3.) THOUGH the arguments on its face appear to be attractive but on close scrutiny, none of the two arguments has any substance and merit.

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