REGENT COMPUTRONICS PVT. LTD.

MAHESH PRASAD SRIVASTAVA Appellant

V/S

ABDUL KHAIR Respondents

Referred Judgements :-

IN RE: BABUL CHANDRA MITRA [REFERRED]
PRADYAT KUMAR BOSE V/S HONBLE CHIEF JUSTICE OF CALCUTTA HIGH COURT [REFERRED]
T.N. DEVASAHAYAM V. STATE OF MADRAS [REFERRED]
PRAMATHA NATH MITTER V/S HONBLE CHIEF JUSTICE OF HIGH COURT AT CALCUTTA IN STATE OF WEST BENGAL [REFERRED]
KASHI RAM KANHIYA LAL V/S COMMISSIONER OF INCOME-TAX UNITED PROVINCES [REFERRED]
HIGH COURT,CALCUTTA V. AMAL KUMAR [REFERRED]
NARESH SHRIDHAR MIRAJKAR;PUTHEZHATA RAMAN MENON;MANDALAM PANDARINATH IYER;PRAHLAD KESHAV ATRE V/S STATE OF MAHARASHTRA [REFERRED]

JUDGEMENT

(1.) By our order dated July 22, 1970 we dismissed this appeal and stated that reasons will follow shortly. We are now setting forth our reasons.

(2.) The appellant and the respondents are members of the High Court staff. All of them belong to the class of Upper Division Assistants. At present the appellant holds the post of the Assistant Superintendent, Administrative Department (Records). He was recently promoted to this post by an order of Hon'ble the Chief Justice.

(3.) The respondents filed a writ petition praying for the quashing of this order.

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MAHESH PRASAD SRIVASTAVA Vs. ABDUL KHAIR AND OTHERS

Referred Judgements :-

JUDGEMENT

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