REGENT COMPUTRONICS PVT. LTD.

S. RAVI Appellant

V/S

PRINCIPAL Respondents

Referred Judgements :-

MINOR A PEERIAKARUPPAN SOBHA JOSEPH VS. STATE OF TAMIL NADU [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
LILA DHAR VS. STATE OF RAJASTHAN [REFERRED TO]
ASHOK KUMAR YADAV STATE OF HARYANA D R CHAUDHARY MEMBER VS. STATE OF HARYANA:SUBHASH CHANDER SHARMA:ASHOK KUMAR YADAV [REFERRED TO]
ASHOK KUMAR YADAV STATE OF HARYANA D R CHAUDHARY MEMBER VS. STATE OF HARYANA:SUBHASH CHANDER SHARMA:ASHOK KUMAR YADAV [REFERRED TO]
KESHAV RAM PAL READER AND HEAD OF SANSKRIT DEPARTMENT AND OFFG PRINCIPAL LAJPAT RAI POST GRADUATE COLLEGE SAHIBABAD DISTT GHAZIABAD U P VS. U P HIGHER EDUCATION SERVICES COM MISSION ALLAHABAD [REFERRED TO]

JUDGEMENT

(1.) TRANSPARENCY in case of public appointment is the minimum requirement of any Selection Board. If it is lacking, the intellectuals, qualified and eligible unemployed will be in the streets and the less talented are flooding in the public offices. It is high time to check such malpractice by the chief executives of the State.

(2.) 00: With heart burning and with fond hope that there shall be a full stop at least now to malpractice, I am proceeding further in this case.

(3.) S. Ravi 24 7 31

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S RAVI Vs. PRINCIPAL

Referred Judgements :-

JUDGEMENT

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