REGENT COMPUTRONICS PVT. LTD.

Welham Boys School Society Appellant

V/S

STATE OF UTTARAKHAND Respondents

Referred Judgements :-

RAI SAHIB RAM JAWAYA KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF BOMBAY VS. R M D CHI MARBAUGWALA ADVOCATE GENERAL OF MYSORE INTERVENER [REFERRED TO]
UNNI KRISHNAN J P VS. STATE OF ANDHRA PRADESH [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
ISLAMIC ACADEMY OF EDUCATION VS. STATE OF KARNATAKA [REFERRED TO]
P A INAMDAR VS. SATE OF MAHARASHTRA [REFERRED TO]
P H PAUL MANOJ PANDIAN VS. P VELDURAI [REFERRED TO]
MODERN DENTAL COLLEGE AND RESEARCH CENTRE VS. STATE OF MADHYA PRADESH [REFERRED TO]
INDIAN SCHOOL, JODHPUR VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) Petitioners are Private Unaided Residential Schools. They have challenged Government Orders dtd. 15/1/2021 and 22/3/2021 issued by Uttarakhand Government.

(2.) Since common question of law and fact are involved in these petitions, therefore, they are being heard and decided together. However, for brevity, facts of Writ Petition (M/S) No.1656 of 2021 alone are being considered and discussed.

(3.) In Writ Petition (M/S) No.1656 of 2021, petitioners have sought the following relief:-

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WELHAM BOYS SCHOOL SOCIETY Vs. STATE OF UTTARAKHAND

Referred Judgements :-

JUDGEMENT

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