REGENT COMPUTRONICS PVT. LTD.

B.K. Pavithra Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

B.K. PAVITRA & ORS. V. UNION OF INDIA & ORS. [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
DELHI ADMINISTRATION VS. GURDIP SINGH UBAN [REFERRED TO]
COMMON CAUSE VS. UNION OF INDIA [REFERRED TO]
ZAHIRA HABIBULLAH SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
RAM CHANDRA SINGH VS. SAVITRI DEVI [REFERRED TO]
M NAGARAJ VS. UNION OF INDIA [REFERRED TO]
A P S R T C VS. ABDUL KAREEM [REFERRED TO]
ABU SALEM ABDUL QAYYUM ANSARI VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
H.P. SCHEDULED TRIBES EMPLOYEES VS. HIMACHAL PRADESH S.V.K.K. [REFERRED TO]
M.C. MEHTA VS. UNION OF INDIA & ORS. [REFERRED TO]

JUDGEMENT

(1.) On 10 May 2019, this Court delivered its judgment in B.K. Pavitra and Ors. v. Union of India and Ors. (2019) 16 SCC 129 ('B.K. Pavitra II'), upholding the constitutional validity of the Karnataka Extension of Consequential Seniority to Government Servants Promoted on the Basis of Reservations (to the Posts in the Civil Services of the State) Act 2018 ['Reservation Act 2018']. The conclusion which was arrived at by the Court is extracted below:

(2.) 277 applicants are before this Court in three Miscellaneous Applications ['MAs']. The reliefs sought in the lead MA are thus:

(3.) Dr Rajeev Dhavan, learned Senior Counsel prefaced his arguments by submitting that:

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B.K. PAVITHRA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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