(1.) There is a delay in filing the writ appeals. For the reasons mentioned in applications for condonation of delay, the same are allowed. Delay is condoned. With the consent of the parties, the appeals were heard finally.
(2.) These appeals are being disposed of by a common judgment since all the writ petitions out of which the present appeals arise have been disposed of by one judgment dated 01.07.2016 passed by a learned Single Judge of this Court in Writ Petition (S) No. 147 of 2016 and analogous cases.
(3.) The undisputed facts are that a tribe known as "Halba" in the State of Chhattisgarh and in the erstwhile State of Madhya Pradesh is recognized and declared to be a Scheduled Tribe under Article 342 of the Constitution of India. The original writ petitioners admittedly do not belong to "Halba" tribe. They are "Koshti" but some of them were shown as "Halba-Koshtis". They all obtained jobs in the erstwhile State of Madhya Pradesh by claiming to be Scheduled Tribes belonging to "Halba" tribe.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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