REGENT COMPUTRONICS PVT. LTD.

Padi Kaushik Reddy Etc. Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

AUSTRALIAN BOOT TRADE EMPLOYEES FEDERATION V. WHYBROW AND CO. [REFERRED TO]
KIHOTO HOLLOHAN VS. ZACHILLHU AND OTHERS [REFERRED TO]
KEISHAM MEGHACHANDRA SINGH VS. SPEAKER,MANIPUR LEGISLATIVE ASSEMBLY AND OTHERS [REFERRED TO]
S.A. SAMPATH KUMAR VS. KALE YADAIAH AND OTHERS [REFERRED TO]
VASTINT LEEDS BV VS. PERSONS UNKNOWN [REFERRED TO]
EXPRESS NEWSPAPER PRIVATE LTD VS. UNION OF INDIA [REFERRED TO]
KULDIP SINGH VS. SUBHASH CHANDER JAIN [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
RAJENDRA SINGH RANA VS. SWAMI PRASAD MAURYA [REFERRED TO]
SPEAKER HARYANA VIDHAN SABHA VS. KULDEEP BISHNOI [REFERRED TO]
SHRIMANTH BALASAHEB PATIL VS. HONORABLE SPEAKER, KARNATAKA LEGISLATIVE ASSEMBLY [REFERRED TO]
KSHETRIMAYUM BIREN SINGH VS. HON’BLE SPEAKER, MANIPUR LEGISLATIVE ASSEMBLY [REFERRED TO]
SUBHASH DESAI VS. PRINCIPAL SECRETARY, GOVERNOR OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Leave granted in SLP (C) Nos. 2353-2354 of 2025 and SLP (C) Diary No. 14577 of 2025.

(2.) The appeals in the present set of matters challenge the judgment and final order dtd. 22/11/2024 passed by a Division Bench of the High Court for the State of Telangana at Hyderabad[Hereinafter referred to as "the High Court".] in Writ Appeal Nos. 1157, 1158 and 1160 of 2024 whereby the Division Bench of the High Court set aside the judgment and final order dtd. 9/9/2024 passed by a learned Single Judge of the High Court in a batch of Writ Petitions.

(3.) Shorn of unnecessary details, the facts leading to the appeals are as under:

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PADI KAUSHIK REDDY ETC. Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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