(1.) Syllogistically speaking, the major premise is this: A and B have been appointed to similar posts in two similar organisations; the minor premise: When disputed, A's appointment was upheld based on B's appointment; the conclusion: when conversely B's appointment is questioned, it should be upheld based on A's appointment.
(2.) That is logic, not law. Logical fallacy may not be fraught with dangerous consequences; a flaw in law or its interpretation is. For Justice Oliver Wendell Holmes Jr., the life of the law has not been logic: it has been experience.
(3.) To elaborate, I may observe that initially, A's appointment was questioned. He sustained his appointment showing that B was similarly appointed; thus, A's ppointment has attained finality. At a later point in time, however, B's appointment was questioned. Then B wanted to sustain his appointment because A's appointment was approved under identical circumstances--based on the very B's appointment. Now, B's contentions have fallen for consideration before this Court. A perfect loop of litigation providing no way out.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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