REGENT COMPUTRONICS PVT. LTD.

VIKRAM SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

R. V. LONDON COUNTRY KEEPERS OF THE PEACE OF JUSTICE [REFERRED TO]
STATE OF ORISSA V. MADAN GOPAL RUNGTA [REFERRED TO]
CALCUTTA GAS CO. (PROPRIETARY) LTD. V. STATE OF W.B. [REFERRED TO]
SAGHIR AHMAD V. STATE OF U.P. [REFERRED TO]
SHANTI KUMAR R. CANJI V. HOME INSURANCE CO. OF NEW YORK [REFERRED TO]
STATE OF RAJASTHAN V. UNION OF INDIA [REFERRED TO]
ANAND SHARADCHANDRA OKA V. UNIVERSITY OF MUMBAI [REFERRED TO]
ASHOK KUMAR PANDEY V. STATE OF WEST BENGAL [REFERRED TO]
AYAAUBKHAN NOORKHAN PATHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
DURYODHAN SAHU (DR) V. JITENDRA KUMAR MISHRA [REFERRED TO]
TAMILNAD MERCANTILE BANK SHAREHOLDERS WELFARE ASSN. (2) V. S.C. SEKAR [REFERRED TO]
RAJENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
VINAY KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
SRIRAM PRASAD & ANOTHER VS. STATE OF U.P. & 3 OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Alok Kumar Sharma, learned counsel and Ms. Nishi Sengar, learned counsel on behalf of the petitioners, Shri Shashi Prakash Singh, learned Additional Chief Standing Counsel for the State- respondents and Shri Birendra Kaushik, learned counsel for the BSA, Aligarh.

(2.) The petitioners seek to assail the appointments of the teachers in primary schools and junior high school of committee of management, Janta Junior High School, Prempur, Tappal, District Aligarh.

(3.) Service matters related to appointments of teachers in primary schools and junior high schools are regulated by statutory provisions. There are specific statutory authorities and procedures laid out thereunder to make appointments.

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VIKRAM SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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