REGENT COMPUTRONICS PVT. LTD.

STATE OF U.P. Appellant

V/S

Sakshi Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. VIKAS SAHEBRAO ROUNDALE [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. JAGJIT SINGH [REFERRED TO]
AVINASH NAGRA VS. NAVODAYA VIDYALAYA SAMITI [REFERRED TO]
RAM GANESH TRIPATHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF HARYANA VS. RAM KUMAR MANN [REFERRED TO]
SHARDA VS. DHARMPAL [REFERRED TO]
HARSHAD CHIMAN LAL MODI VS. D L F UNIVERSAL LTD [REFERRED TO]
SHIV KUMAR SHARMA VS. STATE OF U.P. [REFERRED TO]
MODERN DENTAL COLLEGE AND RESEARCH CENTRE VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAM KISHORE YADAV AND OTHERS VS. M.P. BOARD OF SECONDARY EDUCATION & OTHERS [REFERRED TO]
POONAM PATTAIYA VS. BOARD OF SECONDARY EDUCATION [REFERRED TO]
STATE OF ODISHA VS. ANUP KUMAR SENAPATI [REFERRED TO]
DIRECTOR OF ELEMENTARY EDUCATION, ODISHA VS. PRAMOD KUMAR SAHOO [REFERRED TO]
RAM SHARAN MAURYA VS. STATE OF U.P. AND OTHERS [REFERRED TO]
EMPLOYEES STATE INSURANCE CORPORATION VS. UNION OF INDIA [REFERRED TO]
DEVESH SHARMA VS. UNION OF INDIA [REFERRED TO]
SHAILENDRA KUMAR VS. STATE OF U. P. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Anoop Trivedi, learned Additional Advocate General assisted by Sri Ratan Deep Mishra for the State-appellants and Sri Ravindra Singh and Sri Kauntey Singh, learned counsels for the respondents-petitioners.

(2.) The present Special Appeal along with other connected appeals arise out of the same controversy and as the facts and controversy are the same, they are being decided by a common judgment. For the purpose of deciding these appeals, the facts of Special Appeal No.191 of 2026 (State of U.P. and 32 others Vs. Sakshi and 77 others) are being treated as the leading case.

(3.) In all the connected Special Appeals the appellants have asked for the following reliefs:

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STATE OF U.P. Vs. SAKSHI

Referred Judgements :-

JUDGEMENT

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