REGENT COMPUTRONICS PVT. LTD.

ANAND BIHARI Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

DEEPAK SINGH AND OTHERS VS. STATE OF U.P. AND OTHERS. [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
JYOTI K K VS. KERALA PUBLIC SERVICE COMMISSION [REFERRED TO]
P U JOSHI VS. ACCOUNTANT GENERAL AHMEDABAD [REFERRED TO]
MALIK MAZHAR SULTAN VS. U P PUBLIC SERVICE COMMISSION [REFERRED TO]
SANJAY KUMAR MANJUL VS. CHAIRMAN UPSC [REFERRED TO]
S S BALU VS. STATE OF KERALA [REFERRED TO]
VIJAY KUMAR KAUL VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. ARVIND KUMAR SRIVASTAVA [REFERRED TO]
ASHISH KUMAR VS. THE STATE OF UTTAR PRADESH & ORS. [REFERRED TO]
ZAHOOR AHMAD RATHER AND ORS ETC VS. SHEIKH IMTIYAZ AHMAD AND ORS ETC [REFERRED TO]
MAHARASHTRA PUBLIC SERVICE COMMISSION THROUGH ITS SECRETARY VS. SANDEEP SHRIRAM WARADE [REFERRED TO]

JUDGEMENT

(1.) Heard Sri H.N. Singh, learned Senior Advocate assisted by Sri Rishabh Srivastava, learned counsel for the petitioner, learned Standing Counsel for the respondent no. 1, Sri Nipun Singh, learned counsel for the respondent no. 2 and Sri Avanish Mishra, learned counsel for the respondent no. 3.

(2.) This writ petition has been filed for the following relief:-

(3.) The submissions of learned counsel for the petitioner are as under:-

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ANAND BIHARI Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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