REGENT COMPUTRONICS PVT. LTD.

Bhupendra Atmaramdas Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

HPMC VS. SUMAN BEHARI SHARMA [REFERRED TO]
B J SHELAT VS. STATE OF GUJARAT [REFERRED TO]
UNION OF INDIA VS. SAYED MUZAFFAR MIR [REFERRED TO]
BALJIT SINGH VS. STATE OF HARYANA [REFERRED TO]
POWER FINANCE CORPORATION LIMITED VS. PRAMOD KUMAR BHATIA [REFERRED TO]
STATE OF HARYANA VS. S K SINGHAL [REFERRED TO]
TEK CHAND VS. DILE RAM [REFERRED TO]
VIRENDER CHAUDHARY VS. BHARAT PETROLEUM CORPORATION [REFERRED TO]
J T RAHTI VS. STATE OF GUJARAT & 2 ORS [REFERRED TO]

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. S.N.Shelat assisted by learned advocate Mr. Shivang Shah for the petitioner, learned Assistant Government Pleader Mr. Dhawan Jayswal for the respondent-State and learned Senior Advocate Mr. Devang Vyas for learned advocate Mr. Siddharth Dave for respondent No.2.

(2.) By this petition under Article 226 of the Constitution of India the petitioner has prayed for the following reliefs:

(3.) Brief facts of the case are that the petitioner applied for the post of Deputy Engineer pursuant to the advertisement dtd. 19/2/1992 issued by the respondent No.2-Vice Chancellor of Hemchandracharya North Gujarat University.

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BHUPENDRA ATMARAMDAS PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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