REGENT COMPUTRONICS PVT. LTD.

RAVINDER KUMAR Appellant

V/S

DIRECTOR, AIIMS Respondents

Referred Judgements :-

R N NANJUNDAPPA VS. T THIMMIAH [REFERRED TO]
MUNICIPAL COMMITTEE AMRITSAR VS. HAZARA SINGH [REFERRED TO]
RAMENDRA SINGH STATE OF BIHAR VS. JAGDISH PRASAD:SHYAM DAYAL PANDEY [REFERRED TO]
H C PUTTASWAMY VS. HONBLE CHIEF JUSTICE OF KARNATAKA HIGH COURT BANGALORE [REFERRED TO]
STATE OF UTTAR PRADESH VS. KAUSHAL KISHORE SHUKLA [REFERRED TO]
P P C RAWANI HARBANS SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
UNION OF INDIA VS. CYAN PRAKASH SINGH [REFERRED TO]
V SREENIVASA REDDY VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SURESH KUMAR VERMA [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
DELHI ADMINISTRATION VS. MANOHAR LAL [REFERRED TO]
DIVISIONAL CONTROLLER KSRTC VS. MAHADEVA SHETTY [REFERRED TO]
SULTAN SADIK VS. SANJAY RAJ SUBHA [REFERRED TO]
A UMARANI VS. REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
RAMA MUTHURAMALINGAM VS. DEPUTY SUPERINTDENT OF POLICE MANNARGUDI [REFERRED TO]

JUDGEMENT

(1.) THIS appeal has been filed against the impugned judgment of the learned Single Judge dated 9.8.2005 by which he dismissed the writ petition. In the writ petition the petitioner had claimed regularization as Steward in the All India Institute of Medical Sciences, or alternatively to be appointed as Lower Division Clerk and be paid salary of that post.

(2.) HEARD the learned counsel for the parties and perused the record. The facts have been stated in the judgment of learned Single Judge and hence we are not repeating the same except where necessary.

(3.) THE facts alleged by the petitioner have been set out in paragraphs 5 to 12 of the writ petition.

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RAVINDER KUMAR Vs. DIRECTOR, AIIMS

Referred Judgements :-

JUDGEMENT

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