REGENT COMPUTRONICS PVT. LTD.

V.Venkatraman Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

MADRAS INSTITUTE OF DEVELOPMENT STUDIES V/S. K. SIVASUBRAMANIYAN [REFERRED TO]
STATE OF KERALA VS. N M THOMAS [REFERRED TO]
OM PRAKASH SHUKLA VS. AKHILESH KUMAR SHUKLA [REFERRED TO]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. VIRPAL SINGH CHAUHAN [REFERRED TO]
AJIT SINGH JANUJA VS. STATE OF PUNJAB [REFERRED TO]
JAGDISHLAL VS. STATE OF HARYANA [REFERRED TO]
AJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAM PRASAD VS. D K VIJAY [REFERRED TO]
ASHOK LENKA VS. RISHI DIKSHIT [REFERRED TO]
M NAGARAJ VS. UNION OF INDIA [REFERRED TO]
S B BHATTACHARJEE VS. S D MAJUMDAR [REFERRED TO]
K MANORAMA VS. UNION OF INDIA [REFERRED TO]
VIJENDRA KUMAR VERMA VS. PUBLIC SERVICE COMMISSION UTTARAKHAND [REFERRED TO]
SURAJ BHAN MEENA VS. STATE OF RAJASTHAN [REFERRED TO]
U P POWER CORPORATION LTD VS. RAJESH KUMAR [REFERRED TO]
MUKESH JANI V/S. STATE AND ORS. [REFERRED TO]

JUDGEMENT

(1.) As all these matters pertaining to the similar question, and parties are same in respect of the orders in question, they are heard together and are being decided by this common CAV judgment.

(2.) The petitioner has approached this Court by way of these petitions with prayers set-out there under. But, as the prayers are same in all these matters, except the prayers in S.C.A. No.4068 of 2007, for the sake of convenience and brevity, the prayers of S.C.A. No.20936 of 2006 and S.C.A. No.4068 of 2007 are reproduced as under :- Prayers of S.C.A. No.20936 of 2006

(3.) The facts in brief as could be culled-out from the memo of the petition, and as the same are similar, they are deserve to be set-out as under :-

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V.VENKATRAMAN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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