REGENT COMPUTRONICS PVT. LTD.

Sister Meera Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

PRATAP SINGH VS. KRISHNA GUPTA [REFERRED TO]
STATE OF UTTAR PRADESH MANBODHAN LAL SRIVASTAVA VS. MANBODHAN LAL SRIVAITAVA:STATE OF UTTAR PRADESH [REFERRED TO]
RAZA BULAND SUGAR CO LIMITED RAMPUR VS. MUNICINAL BOARD RAMPUR [REFERRED TO]
N AMMAD VS. MANAGER EMJAY HIGH SCHOOL [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
RAI VIMAL KRISHNA VS. STATE OF BIHAR [REFERRED TO]
GOVT OF A P VS. K BRAHMANANDAM [REFERRED TO]
KOLAWANA GRAM VIKAS KENDRA VS. STATE OF GUJARAT [REFERRED TO]
MOHAMMAD ATEEQUE SIDDIQUI VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) In both the writ petitions, I have heard Sri Ashok Khare, learned senior counsel, assisted by Sri Siddharth Khare, for the petitioner, the learned Standing Counsel for the state-respondents and Sri Santosh Kumar Yadav for the private respondent (Committee of Management).

(2.) As both these writ petitions raise common questions of law and fact, with the consent of learned counsel for the parties, they are being decided together by a common judgment.

(3.) For convenience and better appreciation of facts, the facts and respective arguments relating to each writ petition, have been stated under separate heading.

Click here to view full judgment.

SISTER MEERA Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address