REGENT COMPUTRONICS PVT. LTD.

R. Ravikumar Appellant

V/S

GOVERNMENT OF INDIA Respondents

Referred Judgements :-

ABDUL SHAKUR VS. RIKHABCHAND [REFERRED TO]
SAMBASIVA RAO VS. UNION OF INDIA [REFERRED TO]
M PENTIAH VS. MUDDALA VEERAMALLAPPA [REFERRED TO]
GURU GOBINDA BASU VS. SANKARI PRASAD GHOSAL [REFERRED TO]
SHIVAMURTHY SWAMI INAMDAR VEERABHADRAPPA VEERAPPA VS. CHANBASANGOUDA HANUMANTHAGOUDA PATIL:AGADI SANGANNA ANDANAPPA [REFERRED TO]
KARBHARI BHIMAJI ROHAMARE VS. SHANKER RAO GENUJI KOLHE [REFERRED TO]
FUZLUNBI VS. K KHADER VALI [REFERRED TO]
LALIT MOHAN PANDEY VS. POORAN SINGH [REFERRED TO]
KASHI PRASAD SAKSENA VS. STATE OF UTTAR PRADESH [REFERRED TO]
NITYANANDA BEHERA VS. STATE OF ORISSA [REFERRED TO]
MAHADEO OIL MILLS VS. SUB DIVISIONAL MAGISTRATE [REFERRED TO]

JUDGEMENT

(1.) This common order will dispose of these six writ petitions.

(2.) All these six writ petitions have been filed by individuals who were unsuccessful in getting themselves appointed as Notaries for the State of Tamil Nadu by the Central Government.

(3.) Such appointment of Notaries for States (in this case, State of Tamil Nadu) by Central Government is under section 3 of 'The Notaries Act, 1952 (53 of 1952)' (hereinafter referred to as 'Notaries Act' for the sake of brevity and convenience) and The Notaries Rules, 1956 being subordinate legislation made by the Central Government in exercise of Rule making powers under section 15 of Notaries Act. 'The Notaries Rules, 1956' shall hereinafter be referred to as 'Notaries rules' for the sake of brevity and convenience.

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R. RAVIKUMAR Vs. GOVERNMENT OF INDIA

Referred Judgements :-

JUDGEMENT

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