REGENT COMPUTRONICS PVT. LTD.

Saroj Kshemanidhi Appellant

V/S

Chhattisgarh Public Service Commission Raipur Respondents

Referred Judgements :-

MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
VINAY KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
DHANANJAY MALIK VS. STATE OF UTTARANCHAL [REFERRED TO]
VIJENDRA KUMAR VERMA VS. PUBLIC SERVICE COMMISSION UTTARAKHAND [REFERRED TO]
RAMESH CHANDRA SHAH VS. ANIL JOSHI [REFERRED TO]
MADRAS INSTITUTE OF DEVELOPMENT STUDIES AND ANOTHER; S ANANDHI AND OTHERS VS. K SIVASUBRAMANIYAN AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) I. A. No.3/2025, application filed by Vijay Kumar Deshmukh, Advocate for withdrawal of his power as the appellant himself wants to argue the matter.

(2.) On due consideration and for the reasons mentioned in the application, the same is allowed and the appellant is permitted to argue the matter in person.

(3.) Heard Mr. Saroj Kshemanidhi, Appellant in Person. Also heard Mr. Y.S. Thakur, learned Additional Advocate General appearing for the respondent/ State as well as Mr. Anand Mohan Tiwari, learned counsel for the respondent No.1/ CGPSC.

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SAROJ KSHEMANIDHI Vs. CHHATTISGARH PUBLIC SERVICE COMMISSION RAIPUR

Referred Judgements :-

JUDGEMENT

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