REGENT COMPUTRONICS PVT. LTD.

DINESH KUMAR Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

UNION OF INDIA VS. BHAGWAN [REFERRED TO]
UNION OF INDIA (UOI) AND ANR. VS. B. KISHORE [REFERRED TO]
MANAGING DIRECTOR MMTC LIMITED NEW DELHI VS. PRAMODA DEI ALIAS NAYAK [REFERRED TO]
HARYANA STATE ELECTRICITY BOARD VS. NARESH TANWAR [REFERRED TO]
S MOHAN VS. GOVERNMENT OF T N [REFERRED TO]
STATE OF UTTAR PRADESH VS. PARASNATH [REFERRED TO]
DIRECTOR OF EDUCATION SECONDARY VS. PUSHPENDRA KUMAR [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED TO]
HARYANA STATE ELECTRICITY BOARD VS. KRISHNA DEVI [REFERRED TO]
PUNJAB NATIONAL BANK VS. ASHWINI KUMAR TANEJA [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPN VS. NANAK CHAND [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. SAJAD AHMED MIR [REFERRED TO]
I G KARMIK VS. PRAHALAD MANI TRIPATHI [REFERRED TO]
ESTERN COALFIELD LTD VS. ANIL BADYAKAR [REFERRED TO]
SANTOSH KUMAR DUBEY VS. STATE OF U P [REFERRED TO]
LOCAL ADMINISTRATION DEPARTMENT VS. M SELVANAYAGAM ALIAS KUMARAVELU [REFERRED TO]
MADHULIKA PATHAK VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Heard Sri P.K.Singh, learned counsel for the petitioner, learned Standing Counsel for respondents No.1 and 2 and Sri Shailendra Kumar Maurya, Advocate holding brief of Sri Pradeep Verma, Advocate, for respondent No.4. None appeared on behalf of respondents No.3 and 5 despite service of notice, though the case has been called in revised.

(2.) As requested and agreed by learned counsel for the parties, this case was heard finally and and is being decided under the Rules of the Court.

(3.) There are three orders, which have given a cause of action to the petitioner and have been assailed in this writ petition. They are the orders dated 14.2.2006 (Annexure 2 to the writ petition); 30.7.2007 (Annexure 3 to the writ petition); and 25.7.2008 (Annexure 1 to the writ petition). All are passed by District Inspector of Schools, Allahabad (hereinafter referred to as "DIOS").

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DINESH KUMAR Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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