REGENT COMPUTRONICS PVT. LTD.

Sarva Singh Chauhan And Others; Nathu Ram Joshi And Others; Govind Singh Janoti And Others Appellant

V/S

UNION OF INDIA AND OTHERS Respondents

Referred Judgements :-

MARRICHANDRASHEKHARRAO VS. DEAN GETH G S MEDICAL COLLEGE [REFERRED]
ACTION COMMITTEE ON ISSUE OF CASTE CERTIFICATE TO SCHEDULED CASTES AND SCHEDULED TRIBES IN THE STATE OF MAHARASHTRA VS. UNION OF INDIA [REFERRED]
U P PUBLIC SERVICE COMMISSION ALLAHABAD VS. SANJAY KUMAR SINGH [REFERRED]
S PUSHPA VS. SIVACHANMUGAVELU [REFERRED]
SUBHASH CHANDRA VS. DELHI SUBORDINATE SERVICES SELECTION BOARD [REFERRED]
STATE OF UTTARANCHAL VS. SANDEEP KUMAR SINGH [REFERRED]
ANJANA PARMAR VS. STATE OF U P [REFERRED]

JUDGEMENT

(1.) These three writ petitions being connected, we are disposing of the same by this common judgment.

(2.) The petitioners seek to quash order dated 23.09.2011 (Annexure No. 15). They further seek a mandamus directing the State of Uttarakhand not to interfere in their peaceful working and to pay them salary on monthly basis.

(3.) Very briefly put, the case of the petitioners is as follows:

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SARVA SINGH CHAUHAN & OTHERS; NATHU RAM JOSHI & OTHERS; GOVIND SINGH JANOTI & OTHERS Vs. UNION OF INDIA & OTHERS

Referred Judgements :-

JUDGEMENT

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