REGENT COMPUTRONICS PVT. LTD.

Darshan Bipinbhai Trivedi Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

JAGAT BANDHU CHAKRABORTI V. G.C. ROY AND OTHERS [REFERRED TO]
MEETA SAHAI V. STATE OF BIHAR [REFERRED TO]
TRIVEDI HIMANSHU GHANSHYAMBHAI VS. AHMEDABAD MUNICIPAL CORPORATION [REFERRED TO]
CHANDRA PRAKASH SINGH VS. CHAIRMAN PURVANCHAL GRAMIN BANK [REFERRED TO]
SADANANDA HALO VS. MOMTAZALI SHEIKH [REFERRED TO]
MUKESH V CHAVDA VS. STATE OF GUJARAT [REFERRED TO]
MADRAS INSTITUTE OF DEVELOPMENT STUDIES AND ANOTHER; S ANANDHI AND OTHERS VS. K SIVASUBRAMANIYAN AND OTHERS [REFERRED TO]
THORAT NAYAN HEMCHANDRA VS. STATE OF GUJARAT [REFERRED TO]
RAMJIT SINGH KARDAM VS. SANJEEV KUMAR [REFERRED TO]

JUDGEMENT

(1.) Rule, returnable forthwith. Ms. Krutik Parikh, learned Assistant Government Pleader waives service of notice of Rule for the respondent Nos. 1 and 2 as well as Mr. Harsh K. Raval, learned advocate waives service of notice of Rule for the respondent No.3.

(2.) With the consent of the learned advocates appearing for the respective parties, the petition was taken up for its final disposal.

(3.) In this petition, under Article 226 of the Constitution of India, the prayer of the petitioner is to quash and set aside the appointment order dtd. 24/7/2019 of the respondent No.3 appointing him as Assistant Director of Information (Journalism), Class II.

Click here to view full judgment.

DARSHAN BIPINBHAI TRIVEDI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address