Dakshaben B. Patel Vs. The Administrator, U.T. of Daman & Diu & 4 Ors [1995] INSC 655 (10 November 1995)
Ramaswamy, K. Ramaswamy, K. Hansaria B.L. (J)
CITATION: JT 1995 (8) 554 1995 SCALE (6)550
ACT:
HEAD NOTE:
O R D E R
Leave granted.
The Tribunal, vide order 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.
