REGENT COMPUTRONICS PVT. LTD.

B.SHIVALINGAIAH Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

SATISH CHANDRA ANAND V UNION OF INDIA [FOLLOWED ON]
M PENTIAH VS. MUDDALA VEERAMALLAPPA [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
LEKHRAJ S LALVANI VS. N M SHAH DEPUTY CUSTODIAN CUM MANAGING OFFICER BOMBAY [FOLLOWED ON]
STATESMAN PRIVATE LIMITED VS. H R DEB [REFERRED TO]
STATE OF UTTAR PRADESH VS. OM PRAKASH GUPTA [FOLLOWED ON]
HARIDWAR SINGH VS. BAGUN SUMBRUI [REFERRED TO]
STATE OF HARYANA VS. HARYANA COOPERATIVE TRANSPORT LIMITED [FOLLOWED ON]
STATE OF RAJASTHAN VS. A K DATTA [REFERRED TO]
L P AGARWAL VS. UNION OF INDIA [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [FOLLOWED ON]

JUDGEMENT

(1.) both these petitions are listed for preliminary hearing. By consent of both parties both the petitions are disposed of.

(2.) the reliefs sought and the questions to be decided in both these petitions are common. Hence, they are clubbed together and a common order is passed.

(3.) W.P. No. 32769 of 1993 is the one filed by Dr. B.shivalingaiah challenging curtailing his appointment as member secretary of the Karnataka state pollution control board (hereinafter called as 'the board') and in his place appointing one Sri k. Sudhakar, a junior grade k.a.s. officer.

Click here to view full judgment.

B SHIVALINGAIAH Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address