REGENT COMPUTRONICS PVT. LTD.

K.VIJAYARAJ Appellant

V/S

K.KUMARAN Respondents

Referred Judgements :-

UDIT NARAIN SINGH MALPAHARIA VS. ADDITIONAL MEMBER BOARD OF REVENUE BIHAR [REFERRED TO]
GULABCHAND CHHOTALAL PARIKH VS. STATE OF GUJARAT [REFERRED TO]
BABUBHAI MULJIBHAI PATEL VS. NANDLAL KHODTDAS BAROT [REFERRED TO]
SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
PREM SINGH VS. HARYANA STATE ELECTRICITY BOARD [REFERRED TO]
SANJOY BHATTACHARJEE VS. UNION OF INDIA [REFERRED TO]
SUVIDYA YADAV VS. STATE OF HARYANA [REFERRED TO]
ALL INDIA SC AND ST EMPLOYEES ASSN VS. A ARTHUR JEEN [REFERRED TO]
MUKUL SAIKIA VS. STATE OF ASSAM [REFERRED TO]
AMLAN JYOTI BOROOAH VS. STATE OF ASSAM [REFERRED TO]
RAKHI RAY VS. HIGH COURT OF DELHI [REFERRED TO]
PUBLIC SERVICE COMMISSION UTTARANCHAL VS. MAMTA BISHT [REFERRED TO]
STATE OF ORISSA VS. RAJKISHORE NANDA [REFERRED TO]
K LAKSHMI VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) R.BANUMATHI, J All these appeals arise out of a common judgment dated 06.03.2012 passed in W.P.Nos.6114 and 7448 of 2011.

(2.) W.P.No.6114 of 2001 has been filed by an unemployed graduate and W.P.No.7448 of 2011 has been filed by 3 individuals, who are working as Assistants in the Secretariat. Both the writ petitions have been filed challenging the decision taken by the Government of Tamil Nadu to fill up 186 posts of Assistant Section Officers (ASO) in the Secretariat, other than Law and Finance Department, on the basis of Notification bearing No.219 dated 15.11.2009.

(3.) SINCE 8 Writ Appeals have been filed against the common order dated 06.03.2012 by all the parties and their ranking differs in each appeal, for convenience, the parties are hereafter referred to as under:

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K.VIJAYARAJ Vs. K.KUMARAN

Referred Judgements :-

JUDGEMENT

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