REGENT COMPUTRONICS PVT. LTD.

Kamaljitsinh Dadubhai Sindha Appellant

V/S

RESERVE BANK OF INDIA Respondents

Referred Judgements :-

OM PRAKASH SHUKLA VS. AKHILESH KUMAR SHUKLA [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
ASHA KAUL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
UNIVERSITY OF COCHIN REP VS. N S KANJOONJAMMA [REFERRED TO]
ALL INDIA SC AND ST EMPLOYEES ASSN VS. A ARTHUR JEEN [REFERRED TO]
RAJASTHAN PUBLIC SERVICE COMMISSION VS. HARISH KUMAR PUROHIT [REFERRED TO]
ASHWANI KUMAR SINGH VS. U P PUBLIC SERVICE COMMISSION [REFERRED TO]
FOOD CORPORATION OF INDIA VS. BHANU LODH [REFERRED TO]
STATE OF RAJASTHAN VS. JAGDISH CHOPRA [REFERRED TO]
STATE OF RAJASTHAN VS. JAGDISH CHOPRA [REFERRED TO]
UNION OF INDIA VS. S VINODH KUMAR [REFERRED TO]
SADANANDA HALO VS. MOMTAZALI SHEIKH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Gandhi, learned advocate, for Mr. Majmudar, learned advocate for the petitioner.

(2.) In this petition, the petitioner wants that after conclusion of written test (in June 2016) and after completion of interview (in June 2016) this Court should interfere in the matter of selection/eligibility criteria and to set aside the criteria determined by the respondent Reserve Bank of India [hereinafter referred to as "RBI"] for the purpose of selection of employees.

(3.) In present petition, the petitioner has prayed, inter alia, that: -

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KAMALJITSINH DADUBHAI SINDHA Vs. RESERVE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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