REGENT COMPUTRONICS PVT. LTD.

Gagan Sharma Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

MADHVI AMMA BHAWANI AMMA VS. KUNJIJUTTY PILLAI MEENAKSHI PILLAI [REFERRED TO]
ABDUL RAZAK AMJADULLA ABUSALI VS. STATE OF KARNATAKA BY ITS SECRETARY,DEPARTMENT OF HOME AND OTHERS [REFERRED TO]
DIWAKAR PASWAN VS. STATE OF U.P. AND 6 OTHERS [REFERRED TO]
STATE OF U.P. AND OTHERS VS. BHANU PRATAP RAJPUT [REFERRED TO]
UDA RAM VS. CENTRAL STATE FARM AND ORS. [REFERRED TO]
BURN AND COMPANY WORKMEN OF BARN AND COMPANY VS. THEIR EMPLOYEES:BURN AND CO [REFERRED TO]
D CAWASJI AND COMPANY D CAWASJI AND COMPANY VS. STATE OF MYSORE [REFERRED TO]
SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
STATE OF UTTAR PRADESH VS. LABH CHAND [REFERRED TO]
ASHOK KUMAR VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
BUDDHI KOTA SUBBARAO VS. K PARASARAN [REFERRED TO]
COMMISSIONER OF INCOME TAX BOMBAY VS. T P KUMARAN [REFERRED TO]
AVINASH NAGRA VS. NAVODAYA VIDYALAYA SAMITI [REFERRED TO]
UNION OF INDIA VS. PUNNILAL [REFERRED TO]
TAMILNADU ELECTRICITY BOARD VS. N RAJU REDDIAR [REFERRED TO]
K K MODI VS. K N MODI [REFERRED TO]
SABIA KHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
ABDUL RAHMAN VS. PRASONY BAI [REFERRED TO]
KHACHER SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAJASTHAN ART EMPORIUM VS. RAJASTHAN STATE INDUSTRIAL AND INVESTMENT CORPN [REFERRED TO]
SHEOPARSAN SINGH VS. RAMNANDAN PRASHAD NARAYAN SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Seemant Singh, learned counsel for the petitioner and Mr. Ashish Singh Nagwanshi, learned Standing Counsel for the State-respondents.

(2.) By means of the present writ petition, the petitioner has prayed made following relief:

(3.) Before coming on the merits of the claim set up on behalf of the petitioner, Mr. Nagwanshi, learned Standing Counsel has raised preliminary objection to the maintainability of this writ petition by contending that the petitioner has earlier approached this Court by means of Writ-A No. 12672 of 2020 (Gagan Sharma Vs. State of U.P. and 3 Others). The said writ petition has been dismissed by a Writ Court vide judgment and order dtd. 3/8/2021. Learned counsel for the State-respondents, therefore, submits that this second writ petition nearly for the same relief cannot be entertained by this Court and the same is liable to be dismissed on this ground alone. The proper remedy available to the petitioner is to file a recall/modification application in the said writ petition or file a special appeal against the order passed therein.

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GAGAN SHARMA Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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