REGENT COMPUTRONICS PVT. LTD.

Durgeshkumar Shukla Appellant

V/S

Institute For Post Graduate Respondents

Referred Judgements :-

J P KULSHRESTHA VS. CHANCELLOR ALLAHABAD UNIVERSITY [REFERRED TO]
KANPUR UNIVERSITY VS. SAMIR GUPTA:SAMIR GUPTA [RELIED ON]
ABHIJIT SEN VS. STATE OF UTTAR PRADESH [RELIED ON]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
SYSTOPIC LABORATORIES PRIVATE LIMITED IND SWIFT LIMITED UNIMARCH PHARMA PRIVATE LIMITED VS. PREM GUPTA:DRUGS CONTROLLER INDIA :DRUGS CONTROLLER INDIA :DRUGS CONTROLLER INDIA :DRUGS CONTROLLER 1 :DRUGS CONTROLLER 1 :S S GOTHASKAR:GHANSHYAM SHARMA AND OTHE [REFERRED TO]
H P PUBLIC SERVICE COMMISSION VS. MUKESH THAKUR [REFERRED TO]
RASHID SUHAIL SIDDIQUI VS. STATE OF MADHYA PRADESH [RELIED ON]

JUDGEMENT

(1.) Leave to amend, learned advocate Mr.G.M.Joshi shall join the State of Gujarat through the Director, Indian System of Medicine & Homeopathy, Gandhinagar as respondent no.2.

(2.) In this writ petition preferred by a student under Article 226 of the Constitution of India, the following reliefs have been prayed:-

(3.) Facts relevant for the purpose of deciding this petition can be summarized as under:-

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DURGESHKUMAR SHUKLA Vs. INSTITUTE FOR POST GRADUATE

Referred Judgements :-

JUDGEMENT

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