REGENT COMPUTRONICS PVT. LTD.

Chief Secretary And Ors Appellant

V/S

Jitender Kumar Bhatia Respondents

Referred Judgements :-

MINISTRY OF FINANCE & ANR. V. S.B. RAMESH [REFERRED]
STATE OF MYSORE VS. SHIVABASAPPA SHIVAPPA MAKAPUR [REFERRED]
KESORAM COTTON MILLS LIMITED VS. GANGADHAR [REFERRED]
R P KAPUR VS. UNION OF INDIA [REFERRED]
STATE OF UTTAR PRADESH VS. OM PRAKASH GUPTA [REFERRED]
CORPORATION OF THE CITY OF NAGPUR CIVIL LINES NAGPUR VS. RAMCHANDRA [REFERRED]
R P BHATT VS. UNION OF INDIA [REFERRED]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED]
UNION OF INDIA VS. K A KITTU [REFERRED]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED]
NARENDRA MOHAN ARYA VS. UNITED INDIA INSURANCE CO LTD [REFERRED]
G M TANK VS. STATE OF GUJARAT [REFERRED]
DIVL FOREST OFFICER KOTHAGUDEM VS. MADHUSUDHAN RAO [REFERRED]
ORIENTAL BANK OF COMMERCE VS. R K UPPAL [REFERRED]

JUDGEMENT

(1.) With the consent of the counsel for the parties, both writ petitions are set down for final hearing. Both the writ petitions have been heard together and are being disposed of by a common judgment.

(2.) It may be noticed that although separate impugned orders have been passed in both these writ petitions but in the impugned order of W.P. (C) 3500/2007, a reference has been made to the impugned order in W.P.(C) 2766/2007.

(3.) For the sake of convenience, respondent in W.P.(C) 3500/2007, namely Sh. P.K. Sharma, shall be referred to as "Sharma"; and respondent in W.P.(C) 2766/2007, namely Sh. Jitender Kumar Bhatia, shall be referred to as "Bhatia". They shall be collectively referred to as the "respondents".

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CHIEF SECRETARY & ORS Vs. JITENDER KUMAR BHATIA

Referred Judgements :-

JUDGEMENT

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