REGENT COMPUTRONICS PVT. LTD.

Sureshkumar Lalitkumar Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

TAMIL NADU COMPUTER SCIENCE B.ED. GRADUATE TEACHERS WELFARE SOCIETY (1) V. HIGHER SECONDARY SCHOOL COMPUTER TEACHERS ASSOCIATION AND ORS. [REFERRED TO]
RAMJIT SINGH KARDAM V. SANJEEV KUMAR [REFERRED TO]
N T DEVIN KATTI VS. KARNATAKA PUBLIC SERVICE COMMISSION [REFERRED TO]
K MANJUSREE VS. STATE OF A P [REFERRED TO]
HEMANI MALHOTRA VS. HIGH COURT OF DELHI [REFERRED TO]
ASHOKA KUMAR THAKUR VS. UNION OF INDIA [REFERRED TO]
TEJ PRAKASH PATHAK VS. RAJASTHAN HIGH COURT [REFERRED TO]
VEERENDRA KR. GAUTAM AND OTHERS VS. KARUNA NIDHAN UPADHYAY AND OTHERS [REFERRED TO]
ANUPAL SINGH VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Leave granted. Applications for impleadment are allowed.

(2.) The decision of the Division Bench of the High Court of Gujarat giving its imprimatur to the decision of the Departmental Selection Committee in reducing the qualifying marks for the post of Supervisor Instructor Class III, after the publication of result to facilitate the inclusion of candidates constituting horizontal reservation, is under challenge in these civil appeals.

(3.) Heard Mr. P.S. Patwalia, learned senior counsel appearing for the appellants, Ms. Archana Dave Pathak, learned counsel for Respondent Nos. 1 and 2 and Mr. Vikas Singh, learned senior counsel for the private respondents.

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SURESHKUMAR LALITKUMAR PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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