REGENT COMPUTRONICS PVT. LTD.

Sanjeev Kumar Vishwakarma Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

UP LAND DEVELOPMENT CORPORATION VS. AMAR SINGH [REFERRED TO]
SECRETARY,STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
BHAGWAN DASS VS. STATE OF HARYANA [REFERRED TO]
DELHI DEVELOPMENT HORTICULTURE EMPLOYEES UNION VS. DELHI ADMINISTRATION DELHI [REFERRED TO]
MADHYAMIK SIKSHA PARISHAD U P VS. ANIL KUMAR MISHRA [REFERRED TO]
HINDUSTAN STEEL WORKS CONSTRUCTION LIMITED VS. HINDUSTAN STEELWORKS CONSTRUCTION LTD [REFERRED TO]
LAL MOHAMMAD VS. INDIAN RAILWAY CONSTRUCTION CO LTD [REFERRED TO]
INDIAN COUNCIL OF MEDICAL RESEARCH I C M R VS. K RAJYALAKSHMI [REFERRED TO]
MD ABDUL KADIR VS. DIRECTOR GENERAL OF POLICE ASSAM [REFERRED TO]

JUDGEMENT

(1.) Exemptions, if any, in these petitions are allowed subject to all just exceptions. Application (s) stand disposed of.

(2.) As the issue in these three writ petitions is similar to the issue which falls for consideration in connected batch of writ petitions, they are also heard and decided together, vide this common judgment.

(3.) In terms of order dated February 16, 2021, it was directed that W.P.(C) 9647/2021 shall be the lead writ petition. So, the facts / pleadings in the said writ petition are being narrated for deciding these petitions.

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SANJEEV KUMAR VISHWAKARMA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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