REGENT COMPUTRONICS PVT. LTD.

G.BERNATSAN Appellant

V/S

DISTRICT COLLECTOR Respondents

Referred Judgements :-

SMT.HARPAL KAUR CHAHAL V. DIRECTOR,PUNJAB INSTRUCTIONS [REFERRED TO]
GOVINDASWAMI V. REVENUE DIVISIONAL OFFICER [REFERRED TO]
STATE OF UTTAR PRADESH VS. KAUSHAL KISHORE SHUKLA [REFERRED TO]
TRIVENI SHANKAR SAXENA VS. STATE OF UTTAR PRADESH [REFERRED TO]
BASUDEO TIWARY VS. SIDOKANHU UNIVERSITY [REFERRED TO]
CHANCELLOR VS. SHANKAR RAO [REFERRED TO]
BHAGWAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAMAKRISHNA KAMAT VS. STATE OF KARNATAKA [REFERRED TO]
GANESAN G VS. GOVT OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) THE Honourable Chief Justice: this writ appeal has been filed against the impugned judgment of the learned single Judge dated 19. 11. 2004.

(2.) WE have heard the learned counsel for the parties, and have perused the impugned judgment and the record.

(3.) THE petitioner/appellant had applied for the post of Pharmacist in Pudukuruchi Siddha Dispensary through the Perambalur District Employment Office, and was called for an interview and short listed for the said post. He joined duty on 01. 10. 99.

Click here to view full judgment.

G BERNATSAN Vs. DISTRICT COLLECTOR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address