KANCHAN SINDHU Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner is a daughter of an employee of the Punjab & Haryana High Court. She seeks a direction for her admission in the B.A.LL.B Five-Year Integrated Course in the Kurukshetra University by treating her at par with those whose parents are employees of the Haryana Government. During the course of hearing, it transpired that the employees working on the establishment of the High Court and undoubtedly discharging duties in relation to the affairs of the States of Punjab, Haryana and UT Chandigarh, are not being considered at par with the employees of the respective States/UT for the purpose of admissions or other incidental benefits. It was in this backdrop that this Court on September 26, 2011 passed the following order:-

(2.) Thereafter on 12th October, 2011, following order was passed:-

(3.) Having found that similar conditions prevailed in the UT Chandigarh also, a further direction to the following effect was issued on 31.10.2011: