REGENT COMPUTRONICS PVT. LTD.

EX.L/NK MAHABIR PRASAD Appellant

V/S

UOI Respondents

Referred Judgements :-

THANKAPPAN NAIR V. STATE OF KERALA [REFERRED TO]
IDAN PURI V. UNION OF INDIA AND ORS. [REFERRED TO]
EX ASI SHADI RAM VS. GOVERNMENT OF NCT OF DELHI [REFERRED TO]
ABDUL SAMAD VS. GENERAL MANAGER SOUTH CENTRAL RAILWAY SECUNDERABAD [REFERRED TO]
ANNA DEORAM LONDHE VS. STATE OF MAHARASHTRA [REFERRED TO]
R S SHARMA VS. UNION OF INDIA [REFERRED TO]
MITHLESH SHARAN SHARMA VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) Rule DB.

(2.) With the consent of both parties and having regard to the short controversy involved in the present writ petition, the same is taken up for consideration.

(3.) The facts giving rise to the petition are not only in a narrow campus but are admitted.

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EX L NK MAHABIR PRASAD Vs. UOI

Referred Judgements :-

JUDGEMENT

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