http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

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.