REGENT COMPUTRONICS PVT. LTD.

BASAVAIAH Appellant

V/S

H.L.RAMESH Respondents

Referred Judgements :-

DAL AT ABASAHEB SOLUNKE VS. DRB S MAHAJAN [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
M C GUPTA VS. ARUN KUMAR GUPTA [REFERRED TO]
J P KULSHRESTHA VS. CHANCELLOR ALLAHABAD UNIVERSITY [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
NEELIMA MISRA VS. HARINDER KAUR PAINTAL [REFERRED TO]
BHUSHAN UTTAM KHARE VS. DEAN B J MEDICAL COLLEGE [REFERRED TO]
CHANCELLOR DR PRAFULLA KUMAR MOHAPATRA VS. BIJAYANANDA KAR:BIJAYANANDA KAR [REFERRED TO]
CHAIRMAN JANDK STATE BOARD OF EDUCATION VS. FEYAZ AHMED MALIK [REFERRED TO]
DENTAL COUNCIL OF INDIA VS. SUBHARTI KKB CHARITABLE TRUST [REFERRED TO]
RAJBIR SINGH DALAL VS. CHAUDHARI DEVI LAL UNIVERSITY [REFERRED TO]
B C MYLARAPPA ALIAS CHIKKAMYLARAPPA VS. R VENKATASUBBAIAH [REFERRED TO]
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION VS. SURINDER KUMAR DHAWAN [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgment and order dated 2.8.2005 passed in Writ Appeal No. 5014 of 2004 and dated 22.3.2006 passed in Review Petition Nos. 593, 594 and 632 of 2005 in Writ Appeal No. 5014 of 2004 by the High Court of Karnataka at Bangalore

(3.) By this judgment, we propose to decide the cases of both the appellants Dr. Basavaiah and Dr. D. Manjunath, because exactly similar issues have been raised in both the appeals. But, for the sake of convenience, the facts of Civil Appeal No. 6057 of 2010 arising out of SLP (C) No. 9473 of 2006 are recapitulated.

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BASAVAIAH Vs. H L RAMESH

Referred Judgements :-

JUDGEMENT

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