REGENT COMPUTRONICS PVT. LTD.

YOGENDRA SINGH Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

B.N. SINGH V. STATE OF U.P. AND ANOTHER [REFERRED TO]
SURYA DEO MISHRA V. STATE OF U.P [REFERRED TO]
SURYA DEO MISHRA V. STATE OF U.P [REFERRED TO]
PURUSHOTTAM LAL DAS AND OTHERS V. STATE OF BIHAR AND OTHERS [REFERRED TO]
WOOLCOMBERS OF INDIA LIMITED VS. WOOLCOMBERS WORKERS UNION [REFERRED TO]
UNION OF INDIA STATE OF UTTAR PRADESH VS. MOHAN LAL KAPOOR:K N MISRA [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION VS. K S GANDHI [REFERRED TO]
SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED TO]
GABRIEL SAVER FERNANDES VS. STATE OF KARNATAKA [REFERRED TO]
MAHMOOD HASAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF KARNATAKA VS. MANGLORE UNIVERSITY NON TEACHING EMPLOYEES ASSOCIATION [REFERRED TO]
COL RETD B J AKKARA VS. GOVT OF INDIA [REFERRED TO]
PRASAD ALIAS HARI PRASAD ACHARYA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) The orders impugned in the writ petitions have been passed by the District Cooperative Service Tribunal cancelling promotion orders of the Petitioners and directing recovery of the amount already paid to them pursuant to the said promotion orders.

(3.) Since the facts in these writ petitions are similar, therefore for the purposes of placing facts on record, the writ petition No. 26192 of 2006 (Yogendra Singh v. State of U.R and Ors.) is being taken as the leading case.

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YOGENDRA SINGH Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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