REGENT COMPUTRONICS PVT. LTD.

Anita Kumari Patelia Appellant

V/S

Administrative Officer Mcd Respondents

Referred Judgements :-

S L KAPOOR V/S JAGMOHAN [REFERRED]
M C MEHTA V/S UNION OF INDIA [REFERRED]
ALIGARH MUSLIM UNIVERSITY V/S MANSOOR ALI KHAN [REFERRED]
YOGESH KUMAR V/S GOVT OF NATIONAL CAPITAL TERRITORY OF DELHI [REFERRED]
CANARA BANK V/S DEBASIS DAS [REFERRED]
MOHD SARTAJ V/S STATE OF U P [REFERRED]

JUDGEMENT

(1.) In this matter, pleadings are complete. With the consent of the parties, the matter is taken up for final hearing and disposal.

(2.) Rule.

(3.) The present petition has been filed under Article 226 of the Constitution of India impugning the order of cancellation of the appointment of the petitioner who had been appointed to the post of Assistant Teach (Primary) after having successfully passed the written test conducted by the Delhi Subordinate Services Selection Board.

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ANITA KUMARI PATELIA Vs. ADMINISTRATIVE OFFICER MCD

Referred Judgements :-

JUDGEMENT

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