REGENT COMPUTRONICS PVT. LTD.

ANURAG YADAV Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

NEVILLE V. LONDON EXPRESS NEWSPAPERS LTD. [REFERRED TO]
KARNATAKA CHEMICAL INDUSTRIES AND OTHERS V. UNION OF INDIA AND OTHERS [REFERRED TO]
THANSINGH NATHMAL ONKARMAL JAWALAPRASAD INDRACHAND PREMSUCH RAMDEO SATYANARAYAN INDRACHAND PREMSUCH SHEWPRATAP TANTIA VS. SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN [REFERRED TO]
TITAGHUR PAPER MILLS COMPANY LIMITED VS. STATE OF ORISSA [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
CENTRAL COALFIELDS LTD VS. STATE OF JHARKHAND [REFERRED TO]
KANAIYALAL LALCHAND SACHDEV VS. STATE OF MAHARASHTRA [REFERRED TO]
SECRETARY OF STATE VS. MASK AND CO [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and the Counsel appearing for the respondents.

(2.) Petitioners have preferred instant writ petitions assailing the order dated 2nd September, 2009, passed by the Registrar of Dr. Ram Manohar Lohiya Avadh University, Faizabad whereby their services have been terminated.

(3.) Since both the writ petitions relate to same cause of action, both the writ petitions are being decided together by a common judgment and Writ Petition No. 1404 (SB) of 2009 will be leading case.

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ANURAG YADAV Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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