REGENT COMPUTRONICS PVT. LTD.

RANJITHKUMAR Appellant

V/S

SECRETARY Respondents

Referred Judgements :-

K.R.SHANTHI V. THE SECRETARY TO GOVERNMENT,EDUCATION DEPARTMENT,GOVERNMENT OF TAMIL NADU,CHENNAI [REFERRED TO]
STATE OF MADRAS VS. CHAMPAKAM DORAIRAJAN [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
ANIL KUMAR GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
P S GHALAUT VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. VIRPAL SINGH CHAUHAN [REFERRED TO]
RITESH R SAH VS. Y L YAMUL [REFERRED TO]
BIMLESH TANWAR VS. STATE OF HARYANA [REFERRED TO]
RAJESH KUMAR DARIA VS. RAJSTHAN PUBLIC SERVICE COMMISSION [REFERRED TO]

JUDGEMENT

(1.) Since, more or less, common grounds have been raised in all these Writ Petitions, they were heard together and they are disposed of by means of this Common Order. The facts, which have given rise to these Writ Petitions, are as follows:-

(2.) As per the said notification, the educational qualification prescribed is as follows [vide Clause 5(B) of the Notification]:-

(3.) Clause 5(c) of the Notification prescribes Physical Qualifications which are as follows:-

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RANJITHKUMAR Vs. SECRETARY

Referred Judgements :-

JUDGEMENT

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