REGENT COMPUTRONICS PVT. LTD.

Neema Goswami Appellant

V/S

STATE OF UTTARAKHAND Respondents

Referred Judgements :-

STATE OF HARYANA VS. SUBASH CHANDER MARWAHA [REFERRED TO]
JATINDER KUMAR VS. STATE OF PUNJAB [REFERRED TO]
NEELIMA SHANGLA PH D CANDTDATE VS. STATE OF HARYANA [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD VS. MALKIAT SINGH [REFERRED TO]
GOVT OF INDIA VS. RAVI PRAKASH GUPTA [REFERRED TO]
UNION OF INDIA VS. NATIONAL FEDERATION OF THE BLIND [REFERRED TO]
COMMISSIONER OF POLICE AND ANOTHER VS. UMESH KUMAR [REFERRED TO]
STATE OF KERALA VS. LEESAMMA JOSEPH [REFERRED TO]

JUDGEMENT

(1.) A common question of law arises in these petitions; therefore, they are being decided by this common judgment.

(2.) Reference to the parties and the documents in this judgment is made with regard to Writ Petition (S/S) No.1020 of 2021 unless otherwise expressly so stated.

(3.) The respondent no.1, Director General of Medical Health and Family Welfare, State of Uttarakhand published an advertisement for recruitment to the post of Auxiliary Nurse Midwife (Swastha Karyakarta) (for short, "ANM") in the year 2016. Total 440 posts were notified with the following bifurcation:- <FRM>JUDGEMENT_46_LAWS(UTN)11_2022_1.html</FRM>

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NEEMA GOSWAMI Vs. STATE OF UTTARAKHAND

Referred Judgements :-

JUDGEMENT

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