REGENT COMPUTRONICS PVT. LTD.

SUDHIR SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

REKHA CHATURVEDI VS. UNIVERSITY OF RAJASTHAN [REFERRED TO]
M V NAIR VS. UNION OF INDIA [REFERRED TO]
U P PUBLIC SERVICE COMMISSION U P ALLAHABAD VS. ALPANA [REFERRED TO]
BHUPINDERPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF GUJARAT VS. ARVINDKUMAR T. TIWARI [REFERRED TO]
RAKESH KUMAR SHARMA VS. GOVT. OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) This appeal arises out of the Judgment and Order passed by the High Court of Judicature at Allahabad (hereinafter referred to as the "High Court"?) in Civil Misc. Writ (A) Petition No.4817 of 2020 dated 05.03.2022 (hereinafter referred to as the "Impugned Judgment"?) filed by the appellants by which their claims for recruitment on the posts of Village Development Officers have been rejected.

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SUDHIR SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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