REGENT COMPUTRONICS PVT. LTD.

PRADEEP KUMAR Appellant

V/S

GOVT OF NCT OF DELHI Respondents

Referred Judgements :-

T BARAI VS. HENRY AH HOE [REFERRED TO]
A K SABHAPATHY VS. STATE OF KERALA [REFERRED TO]
STATE OF TAMIL NADU VS. ADHIYAMAN EDUCATIONAL AND RESEARCH INSTITUTE [REFERRED TO]
DELHI PRADESH REGISTERED MEDICAL PRACTITIONERS SWAROOP SINGH VS. DIRECTOR OF HEALTH DELHI ADMN SERVICES:DIRECTOR OF HEALTH SERVICES [REFERRED TO]
MEDICAL COUNCIL OF INDIA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgement dated 10.9.2005 by which the learned Single Judge has dismissed WP(C) No. 1636/2000

(2.) Heard learned counsel for the parties and perused the record.

(3.) The facts in detail have been set out in the judgment of the learned Single Judge and hence we are not repeating them here except where necessary.

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PRADEEP KUMAR Vs. GOVT OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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