REGENT COMPUTRONICS PVT. LTD.

STATE OF KERALA Appellant

V/S

Sibin Respondents

Referred Judgements :-

COROMANDEL FERTILIZERS LTD. V. UNION OF INDIA [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. JAGJIT SINGH [REFERRED TO]
ANAND BUTTONS LTD VS. STATE OF HARYANA [REFERRED TO]
SUSHANTA TAGORE VS. UNION OF INDIA [REFERRED TO]
K K BHALLA VS. STATE OF M P [REFERRED TO]
VISHAL PROPERTIES PVT LTD VS. STATE OF U P [REFERRED TO]
VINEET KUMAR CHAUHAN VS. STATE OF U P [REFERRED TO]
SHANTI SPORTS CLUB VS. UNION OF INDIA [REFERRED TO]
FULJIT KAUR VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. N.R. PARMAR [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]
STATE OF ODISHA VS. ANUP KUMAR SENAPATI [REFERRED TO]
HAV (OFC) RWMWI BORGOYARY VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved by the judgment dtd. 21/10/2021 in W.P.(C) No. 18622 of 2021, instant appeal is filed.

(2.) The writ petitioner/first respondent herein has filed the writ petition seeking the following reliefs:

(3.) The State opposed the reliefs sought for on the grounds inter alia that as per Ext.P1 guidelines of Education Loan Repayment Support Scheme, the first respondent/writ petitioner is not eligible, in view of clause 2(c) of the guidelines.

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STATE OF KERALA Vs. SIBIN

Referred Judgements :-

JUDGEMENT

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