REGENT COMPUTRONICS PVT. LTD.

Sadhana Sinh Dangi Appellant

V/S

Pinki Asati Respondents

Referred Judgements :-

V V GIRI VS. D SURI DORA [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
ANIL KUMAR GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAJESH KUMAR DARIA VS. RAJSTHAN PUBLIC SERVICE COMMISSION [REFERRED TO]
UNION OF INDIA VS. RAMESH RAM [REFERRED TO]
PUBLIC SERVICE COMMISSION UTTARANCHAL VS. MAMTA BISHT [REFERRED TO]
SAURAV YADAV VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) These appeals challenge the final judgment and order dtd. 29/4/2020 passed by the High Court1 in Writ Petition No.19126 of 2019 and in other connected matters. 1 The High Court of Madhya Pradesh, Principal Seat at Jabalpur 11

(3.) The present controversy arises out of the process of selection undertaken pursuant to Advertisement dtd. 12/12/2017 issued by the Madhya Pradesh Public Service Commission ("MPPSC" for short) inviting applications for the posts of Assistant Professors in various disciplines.

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SADHANA SINH DANGI Vs. PINKI ASATI

Referred Judgements :-

JUDGEMENT

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