REGENT COMPUTRONICS PVT. LTD.

Nau Singh Appellant

V/S

State of Uttaranchal And Ors. Respondents

Referred Judgements :-

B.N. SINGH V. STATE OF U.P. [REFERRED TO]
SHYAM BABU VARMA AND OTHERS V. UNION OF INDIA AND OTHERS [REFERRED TO]
P.M. RODDY AND OTHERS V. N.T.R.D. AND OTHERS [REFERRED TO]
SAHIB RAM V. STATE OF HARYANA AND OTHERS [REFERRED TO]
S. V. BHIMA BHATTA AND ANOTHER V. STATE OF KARNATAKA AND OTHERS [REFERRED TO]
MAHMOOD HASAN AND OTHERS V. STATE OF U.P. AND OTHERS [REFERRED TO]
SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED TO]
SV BHIMA BHATTA VS. STATE OF KARNATAKA [REFERRED TO]
BINDESHWARI SAHAI SRIVASTAVA VS. CHIEF ENGINEER IRRIGATION DEPARTMENT U P LUCKNOW [REFERRED TO]
HARISH CHANDRA SRIVASTAVA VS. STATE OF U P [REFERRED TO]
RAM KHELWAN PATHAK VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) HEARD Sri Narayan Datt, learned Counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) BY the present writ petition, the petitioner has prayed for the issue of a writ, order or direction in the nature of certiorari quashing the impugned order dated 17-5-2003 and further direction in the nature of mandamus directing the respondent not to make any recovery in pursuance of the order dated 17-5-2003.

(3.) COUNSEL for the petitioner has submitted that the petitioner was given the first selection grade on 1st March, 1995, the same is quoted below:

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NAU SINGH Vs. STATE OF UTTARANCHAL & ORS.

Referred Judgements :-

JUDGEMENT

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