REGENT COMPUTRONICS PVT. LTD.

Anoop Kumar Singh Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

PRAMOD KUMAR SRIVASTAVA VS. CHAIRMAN,BIHAR PUBLIC SERVICE COMMISSION,PATNA [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
S N MATHUR VS. BOARD OF REVENUE [REFERRED TO]
H P PUBLIC SERVICE COMMISSION VS. MUKESH THAKUR [REFERRED TO]
RAN VIJAY SINGH & ORS. VS. STATE OF U.P. & ORS. [REFERRED TO]
RAN VIJAY SINGH & ORS. VS. STATE OF U.P. & ORS. [REFERRED TO]
U.P.P.S.C., THROUGH ITS CHAIRMAN VS. RAHUL SINGH [REFERRED TO]
BIHAR STAFF SELECTION COMMISSION VS. ARUN KUMAR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Abhay Kumar Singh, learned counsel for the petitioners, Mr. Gagan Mehta, learned counsel for respondent nos.2 and 3 and Mr. Shailendra Singh, learned Standing Counsel for the State-respondents.

(2.) The writ petition has been filed by the petitioners with the following prayer:-

(3.) In the present writ petition, counter and rejoinder affidavits have been exchanged between the parties, supplementary counter affidavit has been filed on behalf of respondent nos.2 and 3 is also taken on record. Both the parties agree that this petition be disposed of at this stage, without calling for any further affidavit.

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ANOOP KUMAR SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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