REGENT COMPUTRONICS PVT. LTD.

BHAMAR SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

ANAMICA MISHRA AND OTHERS V. U.P. PUBLIC SERVICE COMMISSION,ALLAHABAD AND OTHERS [REFERRED TO]
STATE OF TAMIL NADU AND ANOTHER V. A. KALAIMANI AND OTHERS [REFERRED TO]
BOARD OF HIGH SCHOOL AND INTERMEDIATE EDUCATION U P ALLAHABAD VS. GHANSHYAM DAS GUPTA [REFERRED TO]
BIHAR SCHOOL EXAMINATION BOARD VS. SUBHAS CHANDRA SINHA [REFERRED TO]
MADHYAMIC SHIKSHA MANDAL M P VS. ABHILASH SHIKSHA PRASAR SAMIT I [REFERRED TO]
UNION OF INDIA VS. RAJESH P U PUTHUVALNIKATHU [REFERRED TO]
INDERPREET SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
CHAIRMAN ALL INDIA RAILWAY REC BOARD VS. K SHYAM KUMAR [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
JOGINDER PAL VS. STATE OF PUNJAB [REFERRED TO]
GOHIL VISHVARAJ HANUBHAI VS. STATE OF GUJARAT & OTHERS [REFERRED TO]
SACHIN KUMAR VS. DELHI SUBORDINATE SERVICE SELECTION BOARD [REFERRED TO]
VANSHIKA YADAV VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This is second round of litigation. Petitioners have earlier approached this Court by way of filing Writ-A No. 4976 of 2014, which was allowed vide judgment dtd. 18/5/2023 and a liberty was granted to Secretary, Local Self Government of U.P., Lucknow to pass a fresh order strictly in accordance with law, after giving due notice and opportunity of hearing to petitioners.

(2.) In pursuance of above judgment, opportunity of hearing was provided and a fresh order was passed, however, claim of petitioners was again rejected, i.e., no interference was called in the order whereby entire selection process was cancelled.

(3.) The Court is benefited with earlier judgment passed by Coordinate Bench of this Court and the relevant facts of this case are extracted from said judgment and mentioned hereinafter:

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BHAMAR SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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