KURMALA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide paras 7 (1) and (2):-

(2.) IN reply, respondents No. 1 and 2 have taken the following stand vide paras 3, 5 and 6(2):-

(3.) IN supplementary affidavit dated 21.8.2010, filed by the Registrar of the respondent-University in compliance of order dated 6.8.2010, passed by this Court , it is stated as under:-