REGENT COMPUTRONICS PVT. LTD.

Mohd. Arshad Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

HARPAL SINGH VS. STATE OF U.P. [REFERRED TO]
DR. ARUNDHATI AJIT PARGAONKAR V. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
ASHWANI KUMAR AND OTHERS V. STATE OF BIHAR AND OTHERS [REFERRED TO]
STATE OF MAHARASHTRA VS. PRASHU MANOJ KUMAR VS. UNION OF INDIA AND OTHERS [REFERRED TO]
MUNICIPAL BOARD KANNAUJ VS. STATE OF UTTAR PRADESH [REFERRED TO]
DIRECTOR INSTITUTE OF MANAGEMENT DEVELOPMENT U P VS. PUSHPA SRIVASTAVA [REFERRED TO]
MADHYAMIK SIKSHA PARISHAD U P VS. ANIL KUMAR MISHRA [REFERRED TO]
M A HAQUE VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. PRABHU [REFERRED TO]
J AND K PUBLIC SERVICE COMMISSION VS. NARINDER MOHAN [REFERRED TO]
UNION OF INDIA VS. KISHAN GOPAL VYAS [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SURESH KUMAR VERMA [REFERRED TO]
HINDUSTAN SHIPYARD LIMITED HINDUSTAN SHIPYARD LIMITED VS. P SAMBASIVA RAO:S PRASADA RAO [REFERRED TO]
UNION OF INDIA VS. MOTI LAL [REFERRED TO]
SURINDER SINGH JAMWAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
E RAMAKRISHNAN VS. STATE OF KERALA [REFERRED TO]
P RAVINDRAN VS. UNION TERRITORY OF PONDICHERRY [REFERRED TO]
UNION OF INDIA VS. BISHAMBER DUTT [REFERRED TO]
UNION OF INDIA VS. MAHENDER SINGH [REFERRED TO]
SANTOSH KUMAR VERMA VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. AJAY KUMAR [REFERRED TO]
PATNA UNIVERSITY VS. DRAMITATIWARI MRS [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
STATE OF BIHAR VS. UPENDRA NARAYAN SINGH [REFERRED TO]
RISHI KUMAR GUPTA VS. NANOOMAL YADAV [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Shashi Nandan, learned Senior Counsel assisted by Sri Udayan Nandan for the petitioner, learned Standing Counsel for the respondent nos. 1 and 2 and Sri Manu Saxena, learned counsel for the respondent no. 3.

(2.) This writ petition is directed against orders passed by the Principal Secretary, Nagar Vikas U.P. Lucknow dated 18.8.2019, contained in Annexure-5 to the writ petition. The other prayer in the petition is to command the respondents to permit petitioner to work on the post of Clerk, Nagar Palika Parishad, Nawabganj, Bareilly and not to create any interference in discharge of his duties on the aforesaid post in pursuance to the order of State dated 18.8.2019.

(3.) Nagar Palika Parishad, Nawabganj, District Bareilly is a municipality and is governed by the provisions of the U.P. Municipalities Act, 1916 (hereinafter referred to as ''the Act of 1916'). It has passed two separate resolutions, which are the basis of petitioner's claim for appointment. The first resolution is dated 1.12.2012 and reads as under:-

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MOHD. ARSHAD Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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