REGENT COMPUTRONICS PVT. LTD.

Manoj Parihar Appellant

V/S

STATE OF JAMMU AND KASHMIR Respondents

Referred Judgements :-

MERVYN CONTINHO VS. COLLECTOR OF CUSTOMS BOMBAY [REFERRED TO]
G P DOVAL VS. CHIEF SECRETARY GOVERNMENT OF U P [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
P S GHALAUT VS. STATE OF HARYANA [REFERRED TO]
KULDIPCHAND VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. VIRPAL SINGH CHAUHAN [REFERRED TO]
AJIT SINGH JANUJA VS. STATE OF PUNJAB [REFERRED TO]
JAGDISHLAL VS. STATE OF HARYANA [REFERRED TO]
AJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
BIMLESH TANWAR VS. STATE OF HARYANA [REFERRED TO]
P V GEORGE VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) This petition seeking leave to appeal under Article 136 of the Constitution is at the instance of unsuccessful original respondents in a writ application filed before the High Court of Jammu & Kashmir (Judicial Officers) and is directed against the judgment and order passed by a Division Bench of the High Court dtd. 27/5/2022 in the SWP No. 1350/2011 by which the High Court allowed the Writ Petition filed by the Respondents No. 3 to 19 herein (original writ applicants).

(2.) The facts giving rise to this special leave petition may be summarized as under:

(3.) The High Court held as under:

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MANOJ PARIHAR Vs. STATE OF JAMMU AND KASHMIR

Referred Judgements :-

JUDGEMENT

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