REGENT COMPUTRONICS PVT. LTD.

Devendra Nath Shukla Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

DR. N. C. SINGHAL VS. UNION OF INDIA AND ORS. [REFERRED TO]
SMT. SAVITRI DEVI VS. LAL CHAND AGARWAL (DECEASED BY LR'S AND OTHERS) [REFERRED TO]
SAPHAR SITAPATI RAO V. CHITTALURI SITABAYAMMA [REFERRED TO]
LAXMAN ANANDRAO V. RAMCHANDRA WASUDEO AGASTI [REFERRED TO]
JAGARAO ANNAJI DESHPANDE V. BALWANT TUKARAM KALVIKAR. [REFERRED TO]
SITARAM V. KANIRAM [REFERRED TO]
ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASTRA [REFERRED TO]
J.N. SAHANI V. STATE [REFERRED TO]
SHIVDEO SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAI SHIVENDRA BAHADUR VS. GOVERNING BODY OF THE NALANDA COLLEGE BIHAR SHARIF [REFERRED TO]
KUMARI CHITRA GHOSH VS. UNION OF INDIA [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
KHALID HUSSAIN MINOR VS. COMMISSIONER AND SECRETARY TO GOVERN MENT OF TAMIL NADU HEALTH DEPARTMENT MADRAS [REFERRED TO]
S NAGARAJ CHIKKA CHANNAIAH S RAMAIAH M SHANKARAIAH VS. STATE OF KARNATAKA [REFERRED TO]
FARHAT HUSSAIN AZAD VS. STATE OF U P [REFERRED TO]
CHANDMALL CHOPRA VS. STATE OF WEST BENGAL [REFERRED TO]
RAJ KUMAR RAMAVTAR CHOURASIA VS. MATHEW CHARIAN CHRISTIAN [REFERRED TO]
CHHAJJU RAM VS. NEKI [REFERRED TO]

JUDGEMENT

(1.) The present Review Application has been filed by the petitioners for review of the order dated 30.09.2005 passed by the Division Bench consisting of Hon'ble Mr. Justice Dr. B. S. Chauhan and Hon'ble Mr. Justice Shishir Kumar, JJ.

(2.) We have heard Sri T. P. Singh, learned Senior Advocate alongwith Sri Anil Kumar Srivastava and Sri Swarn Kumar Srivastava, learned counsels for the petitioners, Sri Yogendra Kumar Yadav, learned Standing Counsel, appearing for respondent nos. 1, 2 & 3 and Sri Vikash Budhwar, appearing for respondent nos. 4 5.

(3.) We have perused the record of the Review Application alongwith accompanying affidavit. It transpires that the present writ petition has been filed for issue of a writ, order or direction in the nature of certiorari to quash the impugned order dated 22.08.1998 cancelling and changing the petitioners date of appointment as also the amended seniority list dated 22.06.1998 cancelling the final seniority and amending the same.

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DEVENDRA NATH SHUKLA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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