BHAGWAN DUTT SHARMA GOVERNMENT HIGH SCHOOL, ROOPGARH AND OTHERS Vs. THE STATE OF HARYANA THROUGH THE SECRETARY TO GOVERNMENT HARYANA, EDUCATION DEPARTMENT, CHANDIGARH AND ANOTHER

JUDGEMENT

(1.) THIS writ petition has been referred for consideration by the Full Bench in view of the fact that the decision of the Division Bench of this Court in C.W.P. No. 7553 of 1976 is not in accordance with the judgment of the Supreme Court on a similar matter reported in State of Punjab and another v. Kirpal Singh Bhatia and others : A.I.R. 1976 S.C. 2459 =, 1975 (2) S.L.R. 621. In that decision, the Supreme Court held: -

(2.) THE writ petition is allowed accordingly. However, there will be no order as to costs.