REGENT COMPUTRONICS PVT. LTD.

VEER KUNWAR SINGH UNIVERSITY AD HOC TEACHERS ASSOCIATION Appellant

V/S

BIHAR STATE UNIVERSITY (C.C.) SERVICE COMMISSION Respondents

Referred Judgements :-

B.S. BAJWA AND ANOTHER V. STATE OF PUNJAB AND OTHERS [REFERRED TO]
STATE OF M.R AND OTHERS V. LALIT KUMAR VERMA [REFERRED TO]
EMPLOYERS IN RELATION TO MANOHARBAHAL COLLIERY CALCUTTA VS. K N MISHRA [REFERRED TO]
SWAMI KRISHNANDAND GOVINDANAND VS. M D OSWAL HOSIERY REGD [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [FOLLOWED ON]
R S GARG VS. STATE OF U P [REFERRED TO]
STATE OF PUNJAB VS. LAKHVINDER SINGH [REFERRED TO]
SURENDRA PRASAD TEWARI VS. UTTAR PRADESH RAJYA KRISHI UTPADAN MANDI PARISHAD [REFERRED TO]
INDIAN DRUGS AND PHARMACEUTICALS LTD VS. WORKMAN INDIAN DRUGS AND PHARMACEUTICALS LTD [REFERRED TO]
MUNICIPAL CORPORATION VS. OM PRAKASH DUBEY [REFERRED TO]
PUNJAB WATER SUPPLY AND SEWERAGE BOARD VS. RANJODH SINGH [REFERRED TO]
ACCOUNTS OFFICER APSRTC VS. K V RAMANA [REFERRED TO]
YAMUNA SHANKAR SHARMA VS. STATE OF RAJASTHAN [REFERRED TO]
POST MASTER GENERAL KOLKATA VS. TUTU DAS [REFERRED TO]

JUDGEMENT

(1.) These appeals are directed against a judgment and order dated 02.02.2000 passed by a Division Bench of the Patna High Court disposing of the writ applications filed by the appellants herein on consent as also an order dated 23.11.2000 passed by another Bench of the said Court refusing to review the said order.

(2.) Appellant No. 1 is an Association of ad hoc teachers appointed in various colleges affiliated to Veer Kunwar Singh University.

(3.) The affairs of all the Universities situated in the State of Bihar including that of Appellant No.1-University admittedly are governed by the provisions of the Bihar State University Act, 1976.

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VEER KUNWAR SINGH UNIVERSITY AD HOC TEACHERS ASSOCIATION Vs. BIHAR STATE UNIVERSITY C C SERVICE COMMISSION

Referred Judgements :-

JUDGEMENT

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