REGENT COMPUTRONICS PVT. LTD.

Rahul Kumar Arya Appellant

V/S

PRASAR BHARTI Respondents

Referred Judgements :-

MADAN LAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
OM PRAKASH SHUKLA VS. AKHILESH KUMAR SHUKLA [REFERRED TO]
MUNINDRA KUMAR VI VEK KUMAR RAVINDER SINGH DHAKA VS. RAJIVGOVIL:VIVEKAGGGARWAL:RAJEEVGOVIL [REFERRED TO]
CHANDRA PRAKASH TIWARI VS. SHAKUNTALA SHUKLA [REFERRED TO]
UNION OF INDIA VS. S VINODH KUMAR [REFERRED TO]
AMLAN JYOTI BOROOAH VS. STATE OF ASSAM [REFERRED TO]
ASHOK KUMAR VS. STATE OF BIHAR [REFERRED TO]
ANUPAL SINGH VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Allowed, subject to just exceptions and as per extant rules.

(2.) The application is disposed of.

(3.) The 15 petitioners participated in the selection process pursuant to the advertisement dated 23 rd February, 2013, for recruitment of Engineering Assistants and Technicians, in the respondents Prasar Bharti. The petitioners, on 25 th August, 2015, though claimed to be having an engineering degree, were appointed as Technicians and joined the said post of Technician.

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RAHUL KUMAR ARYA Vs. PRASAR BHARTI

Referred Judgements :-

JUDGEMENT

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