REGENT COMPUTRONICS PVT. LTD.

RAMESH Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

D S NAKARA VS. UNION OF INDIA [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
STATE OF KARNATAKA VS. M L KESARI [REFERRED TO]
AMARENDRA KUMAR MOHAPATRA VS. STATE OF ORISSA [REFERRED TO]
SHEO NARAIN NAGAR AND OTHERS VS. STATE OF UTTAR PRADESH AND OTHERS [REFERRED TO]
NARENDRA KUMAR TIWARI & ORS. VS. STATE OF JHARKHAND & ORS. [REFERRED TO]
PREM SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHANDER MOHAN NEGI VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of a Writ in the nature of Mandamus to respondent Nos.1 to 3 to regularize the service of the petitioner in the 4th respondent-Gram Panchayat in the cadre of Attender cum Bill Collector with effect from 10/1/1994, as also the order passed by this Court in W.P.No.112917/2014.

(2.) Heard Ms.Vaibhavi Inamdar, learned counsel appearing for the petitioner, Smt.Girija S.Hiremath, learned HCGP appearing for respondent No.1 and Sri.Vishwanath Hegde, learned counsel appearing for respondent Nos.2 to 4.

(3.) Facts in brief, germane, are as follows:

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RAMESH Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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