Full Judgment Text
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PETITIONER:
DAKSHABEN B. PATEL
Vs.
RESPONDENT:
THE ADMINISTRATOR, U.T. OFDAMAN & DIU & 4 ORS.
DATE OF JUDGMENT10/11/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
JT 1995 (8) 554 1995 SCALE (6)550
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted.
The Tribunal, vide or der dated January 13, 1992 with
the consent of the counsel for the respondents, had extended
six months’ time to obtain the M. Phil Degree. The
Notification dated July 6, 1992 clearly shows that the
appellant has obtained the degree in M. Phil and she is one
of the candidates declared by the Board of Examiners as
eligible for degree of M. Phil in Economics. Under these
circumstances, the appeal is allowed and O.A. stands
disposed of.
Respondents are directed to refer the case of the
appellant for regularisation to the U.P.S.C. which would be
done according to rules.