REGENT COMPUTRONICS PVT. LTD.

K.Ravindran Appellant

V/S

Chancellor Tamil University Respondents

Referred Judgements :-

OM PRAKASH SHUKLA V. AKHILESH KUMAR SHUKLA [REFERRED TO]
NAZIR AHMAD VS. KING EMPEROR [REFERRED TO]
RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED TO]
DEEP CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
H S RIKHY MANOHAR LAL MR P GOYLE VS. NEW DELHI MUNICIPAL COMMITTEE [REFERRED TO]
G SARANA VS. UNIVERSITY OF LUCKNOW [REFERRED TO]
OM PRAKASH SHUKLA VS. AKHILESH KUMAR SHUKLA [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
M I BUILDERS PVT LIMITED VS. RADHEY SHYAM SAHU [REFERRED TO]
SHISH RAM VS. STATE OF HARYANA [REFERRED TO]
CHANDRA PRAKASH TIWARI VS. SHAKUNTALA SHUKLA [REFERRED TO]
I T C LIMITED VS. PERSON INCHARGE AGRICULTURAL MARKET COMMITTEE KAKINADA [REFERRED TO]
STATE OF U P VS. U P RAJYA KHANIJ VIKAS NIGAM S S [REFERRED TO]
SNEH GUPTA VS. DEVI SARUP [REFERRED TO]

JUDGEMENT

(1.) This Writ Petition has been filed seeking for writ of certiorarified mandamus calling for the records pertaining to the impugned G.O.(2D) No.30, Tamil Development and Information (T.D.2.1) dated 05.10.2018 issued by the 2 nd respondent, published in Part-II Section.2 of the Tamilnadu Gazette No.345 dated 05.10.2018 whereby appointing the 10th respondent as the Vice Chancellor of the 4th respondent University.

(2.) The learned Senior Counsel appearing for the petitioner contended that -

(3.) The learned Senior Counsel appearing for the petitioner, in support of his contention, relied on the following judgments and prayed for allowing the writ petition.

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K.RAVINDRAN Vs. CHANCELLOR TAMIL UNIVERSITY

Referred Judgements :-

JUDGEMENT

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