POONAM DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) (Oral)

(2.) LEARNED counsel for the petitioner after arguing the case for some time and faced with the situation that the diploma held by her from Pracheen Kala Kendra, Sector 35, Chandigarh, is not recognised by the Director, School Education, Haryana and this Court has also found the said institution as a bogus institution in the case of Sheetal Kumari and others v. State of Haryana and others, (C.W.P. No. 17566 of 2003, decided on 9.4.2004), has requested for withdrawal of the petition. Dismissed as withdrawn with no liberty to file any fresh petition. The Computer Section of this Court shall incorporate an entry in that regard in the Computer.