REGENT COMPUTRONICS PVT. LTD.

J SUKUMAR Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

DR.GIRIDHAR KAMALAPURKAR VS DR.VENUGOPAL RAM RAO AND OTHERS [REFERRED]
STATE OF HARYANA VS. SUBASH CHANDER MARWAHA [REFERRED]
UNION OF INDIA ANOTHER SUPERINTENDENT OF CENTRAL EXCISE VS. PARAMESWARAN MATCH WORKS:GANDHIJI COTTAGE MATCH WORKS [REFERRED]
JATINDER KUMAR VS. STATE OF PUNJAB [REFERRED]
A S PARMAR VS. STATE OF HARYANA [REFERRED]
NEELIMA SHANGLA PH D CANDTDATE VS. STATE OF HARYANA [REFERRED]
A P PUBLIC SERVICE COMMISSION HYDERABAD VS. B SARAT CHANDRA [REFERRED]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED]
UNION TERRITORY OF CHANDIGARH VS. DILBAGHSINGH [REFERRED]
GOVIND PRASAD VS. R G PARSAD [REFERRED]
UNION OF INDIA VS. SUDHIR KUMAR JAISWAL [REFERRED]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED]
ASHOK KUMAR SHARMA OTHERS VS. CHANDER SHEKHAR ANOTHER [REFERRED]
UNIVERSITY OF COCHIN REP VS. N S KANJOONJAMMA [REFERRED]
AMI LAL BHAT VS. STATE OF RAJASTHAN [REFERRED]
MUNNA ROY VS. UNION OF INDIA [REFERRED]
BHUPINDERPAL SINGH VS. STATE OF PUNJAB [REFERRED]
JASBIR RANI VS. STATE OF PUNJAB [REFERRED]
SHANKAR K MANDAL VS. STATE OF BIHAR [REFERRED]
K H SIRAJ VS. HIGH COURT OF KERALA [REFERRED]
SONIA VS. ORIENTAL INSURANCE CO LTD [REFERRED]
UNION OF INDIA VS. S VINODH KUMAR [REFERRED]
MARRIPATI NAGARAJA VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED]
DHANANJAY MALIK VS. STATE OF UTTARANCHAL [REFERRED]
AMLAN JYOTI BOROOAH VS. STATE OF ASSAM [REFERRED]
EAST COAST RAILWAY VS. MAHADEV APPA RAO [REFERRED]

JUDGEMENT

(1.) Petitioner in WP No.8085/2008 is seeking for setting aside the Government Order No.CI 10 SLK 2006 dated 24.3.2008 passed by first respondent at Annexure-M and notification No.KSSRD/EST /AD/2/2008-09 dated 17.5.2008 issued by second respondent at Annexure-N with a direction to first respondent to appoint the petitioner as Director of Karnataka State Sericulture Research and Development Institute on the basis of the recommendations sent by the Selection Committee on 8.10.2001.

(2.) Petitioner in WP No.15880/2007 is seeking for Writ of Mandamus to respondents to consider his case for appointment to the post of Director in second respondent - Institute pursuant to notification No.KSSRDI:EST:AD:2:2007-08 dated 16.7.2007 Annexure-E and to appoint him to the said post with all consequential benefits.

(3.) Heard Sri P.S. Rajagopal, learned Senior counsel appearing on behalf of petitioner in WP No.8085/2008, Sri.Jagadish Mundaragi, learned Additional Government Advocate, for respondents 1 & 2, Sri.K.G.Shanthappa, learned counsel appearing for respondent No.3- Institute, Sri M.S. Bhagwath, learned counsel appearing on behalf of respondent No.5 and Sri P.S. Manjunath, learned counsel appearing on behalf of respondent No.6 and Sri.S.V.Narasimhan, learned counsel appearing for petitioner in WP No.15880/2007. Perused the impugned orders, statement of objections filed by respondents as also the original files made available by the learned Government Advocate.

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J SUKUMAR Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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