A P J SCHOOL Vs. M P BHANOT

JUDGEMENT

(1.) First Appeal Nos.230 to 232 of 1992 are directed against the same order of the District Forum Faridabad, dated the 6th of July, 1992 whereby in the operative part of the order provisional admission with effect from 13th of July, 1992 has been given to the students in the appellant A. P. J. School, as an interim relief.

(2.) It would be apt to read this order in continuation of our earlier one recorded on the 10th of July, 1992. Therein, it has been observed as follows : -"in the light of the above, prima-facie, we treat the present appeal as a revision under Sec.17 (1) (b ). The order under challenge is consequently stayed ad-interim".

(3.) The primal contention of Mr. S. C. Kapoor on behalf of the appellants/petitioners is that the matter is now concluded in their favour by the exhaustive order of this Commission in First Appeal No.225 of 1992 A. P. J. School V/s. Dr. K. L. Galhotra Faridabad,1992 2 CPJ 807. Relying upon the categoric observations therein it was forcefully submitted that the orders under challenge are now obviously unsustainable.