REGENT COMPUTRONICS PVT. LTD.

Rahul Pant Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

KOSHAN LAL TANDON KUNJ BEHARI VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. CHANDRAKANT ANANT KULKARNI [REFERRED TO]
ROOP CHAND ADLAKHA VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
PGF LTD VS. UNION OF INDIA [REFERRED TO]
DHOLE GOVIND SAHEBRAO VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) ***

(2.) ***

(3.) In both these writ petitions challenge is to the amendment brought in the Chhattisgarh Water Resources Engineering and Geological (Gazetted) Recruitment Rules, 2014 vide Notification dtd. 4/12/2018. As a common question of law is being involved in these writ petitions, they were heard together and are being decided by this common order.

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RAHUL PANT Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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