REGENT COMPUTRONICS PVT. LTD.

MAHESH KUMAR Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. VIRPAL SINGH CHAUHAN [REFERRED TO]
RITESH R SAH VS. Y L YAMUL [REFERRED TO]
UNION OF INDIA VS. M. SELVAKUMAR [REFERRED TO]
DINESH KUMAR KASHYAP VS. SOUTH EAST CENTRAL RAILWAY [REFERRED TO]
SAURAV YADAV VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Since an identical issue and common question of facts are involved in both the writ petitions, they are heard analogously and are being disposed of by this common order.

(2.) The petitioners have filed this writ petition with a prayer that respondent No.2 be kindly directed to prepare a fresh list for skill test according to the reservation roster and as per law. The petitioners be also directed to provide opportunity for skill test in the aforesaid recruitment examination.

(3.) The brief facts, as reflected from the records are that;

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MAHESH KUMAR Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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