REGENT COMPUTRONICS PVT. LTD.

Rajesh Chauhan Appellant

V/S

State of Uttarakhand and others Respondents

Referred Judgements :-

Y V RANGAIAH STATE OF ANDHRA PRADESH VS. J SREENIVASA RAO:S SREENIVASA RAO [REFERRED TO]
Y V RANGAIAH STATE OF ANDHRA PRADESH VS. J SREENIVASA RAO:S SREENIVASA RAO [REFERRED TO]
A A CALTON VS. DIRECTOR OF EDUCATION [REFERRED TO]
N T DEVIN KATTI VS. KARNATAKA PUBLIC SERVICE COMMISSION [REFERRED TO]
STATE OF PUNJAB VS. ARUN KUMAR AGGARWAL [REFERRED TO]
RICHA MISHRA VS. STATE OF CHHATTISGARH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following relief:-

(2.) The case of the petitioner, in brief, is as follows:

(3.) In other words, in regard to supply the vacancies by way of promotion, it is to be done on the basis of merit from amongst the members of the Subordinate Co-Operative Societies, who have put in minimum of 5 years' service as such on the first day of the year of recruitment.

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RAJESH CHAUHAN Vs. STATE OF UTTARAKHAND AND OTHERS

Referred Judgements :-

JUDGEMENT

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