REGENT COMPUTRONICS PVT. LTD.

H.K.MURTHY Appellant

V/S

SPECIAL PROTECTION GROUP Respondents

Referred Judgements :-

C. THIRAVIAM PILLAI V. STATE OF KERALA [REFERRED]
DR. BHAGAT SINGH,VICE-CHANCELLOR,PUNJABI UNIVERSITY,PATIALA V. THE CHANCELLOR,PUNJABI UNIVERSITY [REFERRED]
RATILAL B. SONY AND ORS. V. STATE OF GUJARAT [REFERRED]
S PARTAP SINGH VS. STATE OF PUNJAB [REFERRED]
K H PHADNIS VS. STATE OF MAHARASHTRA [REFERRED]
STATE OF UTTAR PRADESH VS. KAUSHAL KISHORE SHUKLA [REFERRED]

JUDGEMENT

(1.) , J

(2.) THESE 5 writ Petitions raise same question of law. All these writ Petitions were accordingly heard together and are disposed of by this common judgment. In order to appreciate the controversy. Let me first take stock of the facts in each case: CW. 3043/98

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V H K MURTHY Vs. SPECIAL PROTECTION GROUP

Referred Judgements :-

JUDGEMENT

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