REGENT COMPUTRONICS PVT. LTD.

CENTRAL BOARD OF SECONDARY EDUCATION Appellant

V/S

Anand Gopi Respondents

Referred Judgements :-

RENU V. DISTRICT AND SESSIONS JUDGE [REFERRED TO]
BOARD OF SECONDARY EDUCATION OF ASSAM VS. MOHAMMAD SARIFUZ ZAMAN [REFERRED TO]
STATE OF M P VS. SANJAY KUMAR PATHAK [REFERRED TO]
FOOD CORPN OF INDIA VS. ASHIS KUMAR GANGULY [REFERRED TO]
RAJASTHAN STATE INDUSTRIAL DEVELOPMENT VS. DIAMOND AND GEM DEVELOPMENT CORPORATION LTD [REFERRED TO]
SUBIN MOHAMMED S. VS. UNION OF INDIA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Dated this the 13th day of November, 2020 S. Manikumar, CJ Instant writ appeal is filed against the judgment made in W.P.(C) No.20632 of 2019 dated 05.08.2019, by which the writ court disposed of the writ petition by ordering thus:-

(2.) Being aggrieved by the above, Central Board of Secondary Education (CBSE), and CBSE represented by its Assistant Secretary, Regional Office, Anna Nagar, Chennai, have preferred this appeal.

(3.) Shorts facts leading to the appeal are as under:

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CENTRAL BOARD OF SECONDARY EDUCATION Vs. ANAND GOPI

Referred Judgements :-

JUDGEMENT

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