REGENT COMPUTRONICS PVT. LTD.

Anand Singh Aswal Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

MOTILAL PADAMPAT SUGAR MILLS (SUPRA) [REFERRED TO]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. SUBASH CHANDER MARWAHA [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
MOTILAL PADAMPAT SUGAR MILLS COMPANY LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
FOOD CORPORATION OF INDIA VS. KAMDHENU CATTLE FEED INDUSTRIES [REFERRED TO]
CHAIRMAN AND MD BPL LIMITED VS. S P GURURAJ [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
LAKSHMI RATAN COTTON MILLS CO LTD VS. J K JUTE MILLS CO LTD [REFERRED TO]
TEJ PRAKASH PATHAK VS. RAJASTHAN HIGH COURT [REFERRED TO]

JUDGEMENT

(1.) In both the aforesaid writ petitions since the facts and legal submissions are similar, therefore, with the consent of learned counsel for the parties both the writ petitions have been connected together and are being decided by a common judgment and order.

(2.) Heard Sri Shalabh Singh, learned counsel for the petitioner, Dr.V.K. Singh, learned counsel for the University/ opposite parties and Sri Sanjeev Kumar Srivastava, learned counsel for the U.G.C./ opposite parties in the first writ petition and Sri Rajesh Kumar, learned Advocate holding brief of Sri Vimal Kumar, learned counsel for the petitioner and Sri S.M. Singh Royekwar, learned counsel for the opposite parties in the second writ petition.

(3.) In the first writ petition (WRIT-A No.35844 of 2019), the petitioner has prayed the following prayer:-

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ANAND SINGH ASWAL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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