REGENT COMPUTRONICS PVT. LTD.

Harish R. Appellant

V/S

GOVERNMENT OF TAMIL NADU Respondents

Referred Judgements :-

HARPAL KAUR CHAHAL V. DIRECTOR,PUNJAB INSTRUCTIONS,PUNJAB [REFERRED TO]
A P PUBLIC SERVICE COMMISSION HYDERABAD VS. B SARAT CHANDRA [REFERRED TO]
DISTRICT COLLECTOR AND CHAIRMAN VIZIANAGARAM SOCIAL WELFARE RESIDENTIAL SCHOOL SOCIETY VIZJANAGARAM VS. M TRIPURA SUNDARI DEVI [REFERRED TO]
PRIT SINGH VS. S K MANGAL [REFERRED TO]
ASHOK KUMAR SHARMA STATE OF JAMMU AND KASHMIR VS. CHANDER SHEKHER:CHANDER SHEKHER [REFERRED TO]
REKHA CHATURVEDI VS. UNIVERSITY OF RAJASTHAN [REFERRED TO]
M V NAIR VS. UNION OF INDIA [REFERRED TO]
U P PUBLIC SERVICE COMMISSION U P ALLAHABAD VS. ALPANA [REFERRED TO]
ASHOK KUMAR SHARMA OTHERS VS. CHANDER SHEKHAR ANOTHER [REFERRED TO]
BHUPINDERPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
PRAMOD KUMAR VS. U P SECONDARY EDUCATION SERVICES COMMISSION [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
STATE OF GUJARAT VS. ARVINDKUMAR T. TIWARI [REFERRED TO]
RAKESH KUMAR SHARMA VS. GOVT. OF NCT OF DELHI [REFERRED TO]
RAN VIJAY SINGH & ORS. VS. STATE OF U.P. & ORS. [REFERRED TO]

JUDGEMENT

(1.) The Writ Petitioners had applied for the post of Assistant Surgeon (General).

(2.) All these Writ Petitions have been filed seeking records relating to the selection list issued consequent to Notification No.01/MRB/2024, dtd. 15/3/2024 with specific reference to Clause 6B(III) modified by Notification dtd. 14/5/2024 and selection list in Ref. No. PSL.No.01/MRB/2024 dtd. 20/2/2025 and to quash the same so far as the non-inclusion of these writ petitioners are concerned.

(3.) All the writ petitioners have raised the same ground questioning the Notification and therefore, a common order is passed with respect to these writ petitions.

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HARISH R. Vs. GOVERNMENT OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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