REGENT COMPUTRONICS PVT. LTD.

ARUN PRATAP SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

PUSHKAR SINGH CHANDEL AND OTHERS VS. STATE OF U.P. AND OTHERS [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
SHILPI BOSE VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. UNION OF INDIA [REFERRED TO]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
FEDERATION OF RAILWAY OFFICERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
STATE OF UTTAR PRADESH VS. JOHRI MAL [REFERRED TO]
MAJOR GENERAL J K BANSAL VS. UNION OF INDIA [REFERRED TO]
SOMESH TIWARI VS. UNION OF INDIA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]
CENSUS COMMISSIONER VS. R KRISHNAMURTHY [REFERRED TO]
REENA SINGH AND ORS VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Written submissions provided by learned counsel for the parties are taken on record.

(2.) As a common cause of action has been agitated in all the writ petitions, the same are being decided by a common judgment.

(3.) A composite counter affidavit has been filed in Writ-A No. 179 of 2026, addressing legal issues rather than factual ones. Learned counsel for the petitioners does not propose to file a rejoinder affidavit to the same, as the petitions are being decided solely on the legal issues.

Click here to view full judgment.

ARUN PRATAP SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address