REGENT COMPUTRONICS PVT. LTD.

Vikas Pratap Singh Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

DISTRICT COLLECTOR AND CHAIRMAN VIZIANAGARAM SOCIAL WELFARE RESIDENTIAL SCHOOL SOCIETY VIZJANAGARAM VS. M TRIPURA SUNDARI DEVI [REFERRED TO]
M S MUDHOL VS. S D HALEGKAR [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
GUJARAT STATE DY EXECUTIVE ENGINEERS ASSOCIATION VS. STATE OF GUJARAT [REFERRED TO]
UNION OF INDIA VS. M BHASKARAN:G RADHAKRISHNAN:C DEVAN [REFERRED TO]
CHAIRMAN JANDK STATE BOARD OF EDUCATION VS. FEYAZ AHMED MALIK [REFERRED TO]
BUDDHI NATH CHAUDHARY VS. ABAHI KUMAR [REFERRED TO]
VINODAN T VS. UNIVERSITY OF CALICUT [REFERRED TO]
STATE OF U P VS. NEERAJ AWASTHI [REFERRED TO]
UNION OF INDIA VS. NARENDRA SINGH [REFERRED TO]
SAHITI VS. CHANCELLOR DR N T R UNIVERSITY [REFERRED TO]
TRIDIP KUMAR DINGAL VS. STATE OF WEST BENGAL [REFERRED TO]
GIRJESH SHRIVASTAVA VS. STATE OF MP [REFERRED TO]
RAJESH KUMAR VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Leave granted in all the Special Leave Petitions.

(2.) These batch of appeals are directed against the common judgment and order passed by the High Court of Chhattisgarh in Writ Petition Nos. 3087, 3204 and 4229 of 2009, dated 06.09.2011, whereby and whereunder the High Court has dismissed the Writ Petitions filed by the appellants herein and confirmed the revised merit list drawn after the selective re-evaluation of the answer scripts of all the candidates who had appeared in the Main Examination for the posts of Subedars, Platoon Commanders and Sub-Inspectors in the respondent-State of Chhattisgarh.

(3.) The appellants before us (in SLP (C) Nos. 26341-26342 of 2011 and 26349 of 2011) are the 26 candidates aggrieved by the cancellation of the first merit list and the redrawal of the second revised merit list by the Chhattisgarh Professional Examination Board (for short "respondent-Board"), whereby their appointments to the aforesaid posts have been cancelled.

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VIKAS PRATAP SINGH Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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