REGENT COMPUTRONICS PVT. LTD.

Ankit Saran Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE OF HARYANA VS. SUBASH CHANDER MARWAHA [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
JAI SINGH DALAL VS. STATE OF HARYANA [REFERRED TO]
STATE OF HARYANA VS. STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. JOHRI MAL [REFERRED TO]
JITENDRA KUMAR VS. STATE OF HARYANA [REFERRED TO]
CHAIRMAN ALL INDIA RAILWAY REC BOARD VS. K SHYAM KUMAR [REFERRED TO]
STATE OF ASSAM VS. ARABINDA RABHA [REFERRED TO]

JUDGEMENT

(1.) Petitioners in present bunch of matters have applied on different posts in pursuance of a recruitment process initiated on basis of Adv. No. 2/2013-14 issued by respondent-University.

(2.) Petitioners have claimed that after going through process of shortlisting, objective and subjective written examination, they were qualified and called for interview and Selection Committee conducted interview of petitioners also.

(3.) It is further case of petitioners that recruitment process was stalled on the basis of a communication between the State and University and a decision was taken not to continue with recruitment process.

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ANKIT SARAN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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