REGENT COMPUTRONICS PVT. LTD.

M Ehtesham-Ul-Haque Appellant

V/S

Uoi And Ors Respondents

Referred Judgements :-

B. SRINIVASA REDDY V. KARNATAKA URBAN WATER SUPPLY AND DRAINAGE BOARD EMPLOYEE S ASSOCIATION [REFERRED TO]
THE UNIVERSITY OF MYSORE V. C.D. GOVINDA RAO AND ANR. [REFERRED TO]
KUMAR PADMA PRASAD VS. UNION OF INDIA [REFERRED TO]
R K JAIN R K JAIN VS. UNION OF INDIA [REFERRED TO]
N KANNADASAN VS. AJOY KHOSE [REFERRED TO]
HARI BANSH LAL VS. SAHODAR PRASAD MAHTO [REFERRED TO]
CENTRE FOR PIL VS. UNION OF INDIA [REFERRED TO]
RAJESH AWASTHI VS. NAND LAL JAISWAL [REFERRED TO]
CENTRAL ELECTRICITY SUPPLY VS. DHOBEI SAHOO [REFERRED TO]

JUDGEMENT

(1.) The present petition has been filed with the following prayers:

(2.) At the outset, I may state that vide order dated January 27, 2020, initial respondent Nos.2, 7 to 9 were deleted and an amended memo of parties was filed. The parties herein after shall be referred as per the amended memo of parties.

(3.) The petitioner herein is an alumnus of Faculty of Law, Jamia Millia Islamia University (respondent No.5) and has filed the present petition challenging the appointment of Dr. Najma Akhtar (respondent No. 2) to the post of Vice Chancellor of the respondent No. 5/University.

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M EHTESHAM-UL-HAQUE Vs. UOI AND ORS

Referred Judgements :-

JUDGEMENT

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