REGENT COMPUTRONICS PVT. LTD.

K.Sangeetha Appellant

V/S

Tamilnadu Dr.Ambedkar Law University Respondents

Referred Judgements :-

STATE OF KARNATAKA V. UMADEVI (3) [REFERRED TO]
ANITA GHOSH VS. SHRI RAM COLLEGE OF COMMERCE AND OTHERS [REFERRED TO]
D. GAYATHRI VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF MYSORE VS. S V NARAYANAPPA [REFERRED TO]
R N NANJUNDAPPA VS. T THIMMIAH [REFERRED TO]
B N NAGARAJAN VS. STATE OF KARNATAKA [REFERRED TO]
SANTOSHYADAV VS. STATE OF HARYANA [REFERRED TO]
MOHAMMAD SHAFI PANDOW VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
NATIONAL FERTILIZER LTD VS. SOMVIR SINGH [REFERRED TO]
ARUNIMA BARUAH VS. UNION OF INDIA [REFERRED TO]
POST MASTER GENERAL KOLKATA VS. TUTU DAS [REFERRED TO]
PRAMOD KUMAR VS. U P SECONDARY EDUCATION SERVICES COMMISSION [REFERRED TO]
STATE OF RAJASTHAN VS. DAYA LAL [REFERRED TO]
D PURUSHOTHAMAN VS. STATE OF TAMIL NADU REP BY ITS SECRETARY LAW DEPARTMENT SECRETARIAT CHENNAI [REFERRED TO]
P. SUSEELA AND ORS. VS. UNIVERSITY GRANTS COMMISSION AND ORS. [REFERRED TO]

JUDGEMENT

(1.) W. P. No. 26176 of 2008 is filed for a direction to the respondent to continue the Petitioner in the post of Lecturer in International Law in the respondent University, until a regular candidate is appointed to the said post.

(2.) W. P. No. 17525 of 2012 is filed for a direction to the respondent to consider and regularize/confirm the petitioner in the post of Assistant Professor/Lecturer in the respondent University, with effect from the date of original appointment i. e. , 11. 07. 2006, with all consequential and attendant benefits.

(3.) The issue in all the Writ Petitions are interlinked and therefore disposed of by this Common Order. The parties are referred to as per their rank in W. P. No. 18891 of 2012. Case of the Petitioner:

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K.SANGEETHA Vs. TAMILNADU DR.AMBEDKAR LAW UNIVERSITY

Referred Judgements :-

JUDGEMENT

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