REGENT COMPUTRONICS PVT. LTD.

SURESH KUMAR Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

WHITNEY V. IRC [REFERRED TO]
NOKES VS. DONCASTER AMALGAMATED COLLIERIES LTD [REFERRED TO]
M PENTIAH VS. MUDDALA VEERAMALLAPPA [REFERRED TO]
S P JAIN VS. KRISHNA MOHAN GUPTA [REFERRED TO]
RESERVE BANK OF INDIA UNION OF INDIA PEERLESS GENERAL FINANCE AND INVEST MENT CO LIMITED STATE OF WEST BENGAL VS. MENT COMPANY LIMITED:PEERLESS GENERAL FINANCE AND INVEST MENT COMPANY LIMITED:RESERVE BANK OF INDIA:PEERLESS GENERAL FINANCE AND INVEST MENF COMPANY LIMITED [REFERRED TO]
TINSUKHIA ELECTRIC SUPPLY COMPANY LIMITED VS. STATE OF ASSAM [REFERRED TO]
UCO BANK VS. RAJINDER LAL CAPOOR [REFERRED TO]
GRID CORPORATION OF ORISSA LTD VS. EASTERN METALS AND FERRO ALLOYS [REFERRED TO]
STATE OF GUJARAT VS. HON’BLE MR. JUSTICE R.A.MEHTA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) These three appeals have been filed against the common judgment dated 27.07.2020 of the High Court of Punjab and Haryana dismissing the Civil Writ Petition No. 13496 of 2009 which was filed by the appellants in first two appeals. The third appeal, Sandeep Kumar and another is an appeal filed by the two appellants who were intervenors in the Civil Writ Petition No.13496 of 2009. The Division Bench of the High Court by the impugned judgment dismissed the writ petition upholding the promotion orders of all the respondent Nos.4 to 34 as Inspector in the Haryana Police.

(3.) Brief facts of the case necessary to be noted for deciding these appeals are:

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SURESH KUMAR Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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