KAMLESH KUMARI Vs. THE PUNJAB UNIVERSITY

JUDGEMENT

(1.) THIS appeal under clause 10 of the Letters Patent is from judgment dated 22nd April, 1934, of P.C. Pandit J., in Civil Writ No. 1830 of 1963.

(2.) BY the impugned judgment dated 22nd April 1984 the learned Single Judge had disposed of civil writ petition No. 1830 of 1963 and three others (Nos. 1831 to 1833 of 1963). The said writ petitions were dismissed principally on the basis of decision of the learned Single Judge in a prior civil writ petition (No. 1849 of 1963) and the Bench decision of this Court in Karamjit Kaur v. The Punjab University, (1964) 65 P.L.R. 674, to which decision My Lord Mehar Singh J. was also a party.

(3.) WE have thus for all these reasons no hesitation in finding the judgment of the learned Single Judge challenged in the present proceedings cannot sustain. The same is accordingly set aside.