REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Sajib Roy Respondents

Referred Judgements :-

QUINN V. LEATHEM [REFERRED TO]
SADHANASINGH DANGI AND ORS VS. PINKI ASATI AND ORS. [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
JITENDRA KUMAR SINGH VS. STATE OF U P [REFERRED TO]
AJITHKUMAR P. AND ORS. VS. REMIN K.R. AND ORS. [REFERRED TO]
VIKAS SANKHALA & ORS. ETC. VS. VIKAS KUMAR AGARWAL & ORS. ETC. [REFERRED TO]
DEEPA E.V. VS. UNION OF INDIA AND ORS. [REFERRED TO]
GAURAV PRADHAN & ORS. VS. STATE OF RAJASTHAN & ORS. [REFERRED TO]
NIRAVKUMAR DILIPBHAI MAKWANA VS. GUJARAT PUBLIC SERVICE COMMISSION [REFERRED TO]
GOVT. OF NCT DELHI VS. PRADEEP KUMAR [REFERRED TO]
SAURAV YADAV VS. STATE OF UTTAR PRADESH [REFERRED TO]
BHARAT SANCHAR NIGAM LIMITED VS. SANDEEP CHOUDHARY [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Appellants have assailed common impugned judgment and order dtd. 12/10/2018[In WP (C) No. 277/2017, WP (C) No. 279/2017, WP (C) No. 280/2017 and WP (C) No. 281/2017] and order dtd. 26/2/2019[In Review Application No. 3/2019, Review Application No. 4/2019, Review Application No. 5/2019 and Review Application No. 6/2019] whereby the respondents-writ petitioners who had applied as reserved candidates in OBC category after having availed age relaxation for the post of Constable (GD) were directed to be considered for recruitment under unreserved category.

(3.) Facts in a short compass giving rise to the appeals are as follows-

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UNION OF INDIA Vs. SAJIB ROY

Referred Judgements :-

JUDGEMENT

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