REGENT COMPUTRONICS PVT. LTD.

Veeresh Chandra Mishra Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

DHANESHWAR SINGH CHAUHAN VS. DISTRICT INSPECTOR OF SCHOOLS [REFERRED TO]
SOLOMAN MORAR JHA VS. DISTRICT INSPECTOR OF SCHOOLS,DEORIA AND OTHERS [REFERRED TO]
MUNISHWAR DUTT PANDEY VS. RAMJEET TIWARI [REFERRED TO]
RAVINDRA SINGH NIRANJAN VS. DISTRICT INSPECTOR OF SCHOOLS JHANSI [REFERRED TO]
NARBDESHWAR MISRA VS. DISTRICT INSPECTOR OF SCHOOL, DEORIA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) In absence of any serious objection, the present applications are allowed.

(3.) Heard Sri Prashant Shukla, learned counsel for the original petitioner- appellant, Sri Kartikey Saran, Additional Advocate General and Shri Ankit Gaur, learned Standing Counsel for the State.

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VEERESH CHANDRA MISHRA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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