LAWS(HPH)-2022-3-3

CHAIRMAN, ARMY PUBLIC SCHOOL Vs. URMILA CHAUHAN

Decided On March 30, 2022
Chairman, Army Public School Appellant
V/S
Urmila Chauhan Respondents

JUDGEMENT

(1.) Being companion matters, these are taken up together for decision.

(2.) Brief factual matrix of the case is as under:-

(3.) Contentions:-