REGENT COMPUTRONICS PVT. LTD.

Ankita Thakur Appellant

V/S

H.P. Staff Selection Commission Respondents

Referred Judgements :-

MOHAMMAD SHUJAT ALI SUNKARA RATTAIAH V MARKANDEYA M NAGENDER RAO VS. UNION OF INDIA [REFERRED TO]
P D AGGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. SOMASUNDARAM VISWANATH [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAGHUVEER SINGH YADAV [REFERRED TO]
DHANANJAY MALIK VS. STATE OF UTTARANCHAL [REFERRED TO]
BEDANGA TALUKDAR VS. SAIFUDAULLAH KHAN [REFERRED TO]
STATE OF GUJARAT VS. ARVINDKUMAR T. TIWARI [REFERRED TO]
RAKESH KUMAR SHARMA VS. GOVT. OF NCT OF DELHI [REFERRED TO]
ZAHOOR AHMAD RATHER AND ORS ETC VS. SHEIKH IMTIYAZ AHMAD AND ORS ETC [REFERRED TO]
SANJAY K. DIXIT AND OTHERS VS. THE STATE OF UTTAR PRADESH AND OTHERS [REFERRED TO]
MAHARASHTRA PUBLIC SERVICE COMMISSION THROUGH ITS SECRETARY VS. SANDEEP SHRIRAM WARADE [REFERRED TO]
MUKUL KUMAR TYAGI VS. STATE OF UTTAR PRADESH [REFERRED TO]
KRISHNA RAI (DEAD) VS. BANARAS HINDU UNIVERSITY [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) All these appeals are directed against a common judgment and order,[Order dtd. 31/12/2021] of the High Court,[High Court of Himachal Pradesh] disposing of a batch of writ petitions as well as intra-court appeals concerning recruitment on the post of Junior Office Assistant, [JOA] a Class III (Non-gazetted) post, under the Government of Himachal Pradesh., [Govt.] There being a commonality of law and facts concerning these appeals, they are being decided by a common judgment.

(3.) As these appeals arise from multiple proceedings, a disclosure of relevant facts in a chronological order would be apposite. These facts are set out below:

Click here to view full judgment.

ANKITA THAKUR Vs. H.P. STAFF SELECTION COMMISSION

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address