REGENT COMPUTRONICS PVT. LTD.

Akhilesh Pratap Appellant

V/S

REGISTRAR GENERAL HIGH COURT Respondents

Referred Judgements :-

SUSHMA GOSAIN VS. UNION OF INDIA [REFERRED TO]
PHOOLWATI VS. UNION OF INDIA [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. BHAGWAN SINGH [REFERRED TO]
GURSHARAN SINGH ASHWANI SACHDEVA VS. NEW DELHI MUNICIPAL COMMITTEE:NEW DELHI MUNICIPAL COMMITTEE [REFERRED TO]
SECRETARY JAIPUR DEVELOPMENT AUTHORITY JAIPUR VS. DAULAT MAL JAIN [REFERRED TO]
STATE OF HARYANA VS. RAM KUMAR MANN [REFERRED TO]
DIRECTOR OF EDUCATION SECONDARY VS. PUSHPENDRA KUMAR [REFERRED TO]
PUNJAB NATIONAL BANK VS. ASHWINI KUMAR TANEJA [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPN VS. NANAK CHAND [REFERRED TO]
COMMISSIONER OF PUBLIC INSTRUCTIONS VS. K R VISHWANATH [REFERRED TO]
GENERAL MANAGER VS. KUNTI TIWARY [REFERRED TO]

JUDGEMENT

(1.) Today when the matter is taken up, learned counsel for the respondents placed instruction in the matter, the same is taken on record.

(2.) Heard learned counsel for the petitioner and Sri Chandan Sharma, learned counsel for the respondents.

(3.) The petitioner has preferred the present writ petition with the prayer to issue a writ in the nature of certiorari to quash the order dtd. 21/4/2018 passed by the respondent No.2 namely Registrar (J) (S&A/ Establishment) High Court, Allahabad and order dtd. 21/8/2019 passed by the respondent No.3 namely Assistant Registrar, Accounts-D, High Court Allahabad. A further prayer has been made to issue a writ of mandamus to consider the claim of the petitioner for compassionate appointment.

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AKHILESH PRATAP Vs. REGISTRAR GENERAL HIGH COURT

Referred Judgements :-

JUDGEMENT

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