REGENT COMPUTRONICS PVT. LTD.

Arghya Kumar Nath Appellant

V/S

D.S. Rawat Respondents

Referred Judgements :-

N P PONNUSWAMI THE UNION OF INDIA AND STATE OF MADHYA BHARAT VS. RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST :RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST [REFERRED TO]
K K SHRIVASTAVA VS. BHUPENDRA KUMAR JAIN [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
GUJARAT UNIVERSITY VS. N U RAJGURU [REFERRED TO]
S T MUTHLJSAMI VS. K NATARAJAN [REFERRED TO]
C SUBRAHMANYAM VS. K RAMANJANEYULLU [REFERRED TO]
UMESH SHIVAPPA AMBI VS. ANGADI SHEKARA BASAPPA [REFERRED TO]
HARNEK SINGH VS. CHARNJIT SINGH [REFERRED TO]
SUPREME COURT BAR ASSOCIATION VS. B D KAUSHIK [REFERRED TO]
ASHOK KUMAR JAIN VS. NEETU KATHORIA [REFERRED TO]

JUDGEMENT

(1.) CM APPL. 14631/2014 in W.P.(C) 5992/2014

(2.) PRESENT writ petition has been filed seeking a direction to respondents to set aside the rejection of petitioner's nomination for the post of President on 3rd September, 2014. Petitioner also seeks a direction to respondents to allow him to contest for the post of President in College Student's Union 2014.

(3.) IT is pertinent to mention that petitioner's nomination was rejected on the ground that his signature on the nomination form did not match with the signature on the Identity Card.

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ARGHYA KUMAR NATH Vs. D.S. RAWAT

Referred Judgements :-

JUDGEMENT

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