VIJAY KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This writ petition has been filed under Article 226/227 of the Constitution of India, claiming following substantive reliefs:-

(2.) The question which arises for consideration is "Whether the petitioner has been wrongly refused 'No Objection Certificate' for joining Post Graduate Course in Session 2020?"

(3.) Some facts are required to be noticed.