REGENT COMPUTRONICS PVT. LTD.

MAHENDRA PRATAP SHARMA Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

MANOJ KUMAR SAXENA'S CASE. IN SUNIL KUMAR SRIVASTAVA VERSUS COLLECTOR/DISTRICT MAGISTRATE,SULTANPUR [REFERRED TO]
MANOJ KUMAR SAXENA VERSUS DISTRICT MAGISTRATE,BAREILLY AND OTHERS [REFERRED TO]
STATE OF HARYANA VS. RANI DEVI [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. SAJAD AHMED MIR [REFERRED TO]
V SIVAMURTHY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
DHARMENDRA SINGH VS. STATE OF U P [REFERRED TO]
CHAIRMAN/MANAGING DIRECTOR UP POWER CORPORATION LTD VS. JITENDRA PRATAP SINGH AND A [REFERRED TO]
KULDEEP KUMAR TRIPATHI VS. RAN BAHADUR [REFERRED TO]
MANOJ KUMAR GAUR VS. STATE OF U P [REFERRED TO]
VIVEK YADAV VS. STATE OF UP [REFERRED TO]
SUBHASH YADAV VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This special appeal is preferred challenging the validity and correctness of the judgment and order dated 6.11.2007 by which the Civil Misc. Writ Petition No. 11036 of 2006, Mahendra Pratap Sharma versus State of U.P. and others has been dismissed. The appellant also prays for setting aside the order dated 18.9.2002 passed by respondent no.2, Director, Panchayat Raj, U.P. Lucknow rejecting the claim of the appellant for compassionate appointment under the U.P. Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974 (hereinafter referred to as " 1974 Rules") which was impugned in the writ petition.

(3.) At the time of admission following order was passed by the Division Bench of this Court on 22.1.2008.

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MAHENDRA PRATAP SHARMA Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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