REGENT COMPUTRONICS PVT. LTD.

HARIPAL SINGH Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

SMT.PRAMILA MISHRA V. DEPUTY DIRECTOR OF EDUCATION,JHANSI DIVISION,JHANSI AND OTHERS [REFERRED TO]
SMT.MANJU KESHI DIXIT V. STATE OF U.P. AND OTHERS [REFERRED TO]
FARHAT HNSSAIN AZADV. STATE OF U.P. AND OTHERS [REFERRED TO]
BRAHMA PRAKASH V. STATE OF U.P. AND OTHERS [REFERRED TO]
SURENDRA KUMAR SRIVASTAVA V. STATE OF U.P. AND OTHERS [REFERRED TO]
SMT. VIJAY RANI V. REGIONAL INSPECTRESS OF GIRLS SCHOOLS REGION-I MEERUT AND OTHERS [REFERRED TO]
PREM PRAKASH V. STATE OF U.P. AND OTHERS [REFERRED TO]
SHITLA PRASAD SHUKLA VS. STATE OF UTTAR PRADESH [REFERRED TO]
PRABHAT KUMAR SHARMA VS. STATE OF UTTAR PRADESH [REFERRED TO]
UPEN CHANDRA GOGOI VS. STATE OF ASSAM [REFERRED TO]
N BHARGAVAN PILLAI VS. STATE OF KERALA [REFERRED TO]
MANGAL PRASAD MISHRA VS. NARVEDSHWAR MISHRA [REFERRED TO]
SHESH MANI SHUKLA VS. D I O S DEORIA [REFERRED TO]
M S PATIL VS. GULBARGA UNIVERSITY [REFERRED TO]
RITESH TEWARI VS. STATE OF UP [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
VIJAI NARAIN SHARMA VS. DISTRICT INSPECTOR OF SCHOOLS ETAWAH [REFERRED TO]
RANI SRIVASTAVA VS. STATE OF U P [REFERRED TO]
ASHA SAXENA VS. S K CHAUDHARI [REFERRED TO]
FAUJDAR VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
J K CONSTRUCTION ENGINEERS AND CONTRACTOR AND SRI S V RANGA REDDY VS. UNION OF INDIA UOI [REFERRED TO]
JOINT DIRECTOR OF EDUCATION AZAMGARH REGION AZAMGARH VS. UDAI RAJ VISHWAKARMA [REFERRED TO]
SHASHI PAL RAO VS. COMMITTEE OF MANAGEMENT MANAS INTER COLLEGE [REFERRED TO]
GHANSHYAM VS. STATE OF U P [REFERRED TO]
SAJJAN SINGH YADAV VS. DISTRICT INSPECTOR OF SCHOOLS [REFERRED TO]
VIDYA KANT TIWARI VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Both these writ petitions involve common questions of law and facts and therefore, as requested and agreed by learned counsel for the parties, I proceed to decide the same under the rules of the Court at this stage by this common judgment.

(2.) It may also be placed on record that in writ petition No. 41420 of 2011, respondents have not filed counter affidavit separately but have stated that since counter affidavit, supplementary counter affidavit and rejoinder affidavit are already on record in connected writ petition No. 18198 of 2011, the same may be perused for the purpose of writ petition No. 41420 of 2011 and matter may be decided accordingly. With the consent of learned counsel for the parties I proceed accordingly.

(3.) The writ petition No. 18198 of 2011 (hereinafter referred to as "first writ petition") has been filed assailing order dated 05/16th March, 2011 passed by respondent No. 2, Regional Level Committee, Saharanpur Mandal, Saharanpur (hereinafter referred to as "RLC") whereby it has held respondent No. 7 senior to petitioner and has also directed for review/scrutiny of ad hoc appointment and regularization on the post of Lecturer (Mathematics) in Baba Sidh Inter College, Sona Arjunpur, District Saharanpur (hereinafter referred to as "College").

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HARIPAL SINGH Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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