REGENT COMPUTRONICS PVT. LTD.

M.R.Manoj Kumar Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

LEKHRAJ S LALVANI VS. N M SHAH DEPUTY CUSTODIAN CUM MANAGING OFFICER BOMBAY [REFERRED TO]
BIHAR EASTERN GANGETIC FISHERMEN CO OPERATIVE SOCIETY LIMITED VS. SIPAHI SINGH [REFERRED TO]
COMPTROLLER AND AUDITOR GENERAL OF INDIA GIAN PRAKASH NEW DELHI VS. K S JAGANNATHAN [REFERRED TO]
STATE OF KERALA VS. A LAKSHMIKUTTY [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARISH CHANDRA [REFERRED TO]
UNION OF INDIA VS. S B VOHRA [REFERRED TO]
ORIENTAL BANK OF COMMERCE VS. SUNDER LAL JAIN [REFERRED TO]
RAISA BEGUM VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The petitioner, claiming to be a known socio-political worker engaged in the health sector, has filed this public interest writ petition, seeking the following reliefs:

(2.) The case of the petitioner is as follows:

(3.) Today, when the matter came up for hearing, on instructions, Sri. Surin George Ipe, learned Senior Government Pleader, submitted that the Insurance Package Scheme announced by Union of India for health workers cannot be extended to policemen.

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M.R.MANOJ KUMAR Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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