REGENT COMPUTRONICS PVT. LTD.

Kamlesh Kumar Nirankari Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

K L TRIPATHI VS. STATE BANK OF INDIA [REFERRED TO]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
UNION OF INDIA VS. M BHASKARAN:G RADHAKRISHNAN:C DEVAN [REFERRED TO]
CANARA BANK VS. DEBASIS DAS [REFERRED TO]
SOHAN LAL GUPTA VS. ASHA DEVI GUPTA [REFERRED TO]
RAM CHANDRA SINGH VS. SAVITRI DEVI [REFERRED TO]
R VISHWANTHA PILLAI VS. STATE OF KERALA [REFERRED TO]
MARDIA CHEMICALS LIMITED VS. UNION OF INDIA [REFERRED TO]
N K PRASADA VS. GOVERNMENT OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. JAGIR SINGH [REFERRED TO]
KARNATAKA STATE ROAD TRANSPOART CORPO VS. S G KOTTURAPPA [REFERRED TO]
VIVEKA NAND SETHI VS. CHAIRMAN J and K BANK LTD [REFERRED TO]
JAINENDRA SINGH VS. STATE OF U P TR PRINL.SEC HOME [REFERRED TO]
NAGESWAR SONKESRI VS. STATE OF MP AND ORS. [REFERRED TO]
UNION OF INDIA VS. PROHLAD GUHA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Shriprakash Srivastava, learned counsel for the petitioner, Mr. Shashi Prakash Singh, learned counsel for the respondent Nos. 2&3 and Mr. Shailendra Singh, learned counsel for the State-respondent.

(2.) The instant writ petition has been preferred, inter alia, challenging the order dtd. 6/10/2022, passed by Respondent No. 2, whereby the appointment of the petitioner on the post of Assistant Teacher has been rendered null and void, and a consequential direction for recovery of the salary paid has also been issued.

(3.) Learned counsel for the petitioner has made the following contentions:-

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KAMLESH KUMAR NIRANKARI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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