REGENT COMPUTRONICS PVT. LTD.

Naseema I. Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

ABDUL RAZAK A. AND ANOTHER VS. UNION OF INDIA AND OTHERS [REFERRED TO]
Y V RANGAIAH STATE OF ANDHRA PRADESH VS. J SREENIVASA RAO:S SREENIVASA RAO [REFERRED TO]
P MAHENDRAN MALTEESH Y ANNIGERI VS. STATE OF KARNATAKA [REFERRED TO]
N T DEVIN KATTI VS. KARNATAKA PUBLIC SERVICE COMMISSION [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
K RAMULU VS. S SURYAPRAKASH RAO [REFERRED TO]
STATE OF ANDHRA PRADESH VS. D DASTAGIRI [REFERRED TO]
K MANJUSREE VS. STATE OF A P [REFERRED TO]
MADAN MOHAN SHARMA VS. STATE OF RAJASTHAN [REFERRED TO]
DEEPAK AGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF TRIPURA & ORS. VS. NIKHIL RANJAN CHAKRABORTY & ORS. [REFERRED TO]
K N RADHAKRISHNAN SREECHAKRAM APARTMENT VS. STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT [REFERRED TO]

JUDGEMENT

(1.) Both these Writ Appeals blossom out of the desire of the appellants to be appointed as Ombudsman under the Mahatma Gandhi National Rural Employment Guarantee (MGNREG) Act, 2005 (for brevity the Act of 2005, hereinafter), subsequent to the cancellation of the draft select list for the same.

(2.) Writ Appeal No. 2151/2019 arises out of W.P. (C) No. 3602/2019, where the appellants are the petitioners and respondents herein are the respondents. Writ Appeal No. 2108/2019 is at the instance of the petitioners in W.P. (C) No. 3251/2019 and the respondents herein are the respondents therein.

(3.) In the Writ Petitions, the petitioners challenged Government Order dtd. 22/1/2019, Ext.P10 (in both the Writ Petitions), whereby the draft rank list prepared by the Selection Committee for appointment as Ombudsman under the Act of 2005 was cancelled, vide publication in the Kerala Gazette No. 5 dtd. 10/4/2018.

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NASEEMA I. Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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