REGENT COMPUTRONICS PVT. LTD.

URDU EDUCATION ASSOCIATION Appellant

V/S

DEPUTY DIRECTOR OF EDUCATION Respondents

Referred Judgements :-

HIRALAL PATNI VS. LOONKARAN SETHIYA [REFERRED TO]
SHREECHAMUNDIMOPEDSLTD VS. CHURCH OF SOUTH INDIA TRUST ASSOCIATION CSICINOD SECRETARIAT MADRAS [REFERRED TO]
RAMCHANDRA GANPAT SHINDE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHYAM SUNDER DUTTA VS. BAIKUNTHA NATH BANERJEE [REFERRED TO]
STATE OF MADHYA PRADESH VS. M V VYAVSAYA AND CO [REFERRED TO]
N MOHANAN VS. STATE OF KERALA [REFERRED TO]
RELIANCE INDUSTRIES LIMITED VS. PRAVINBHAI JASBHAI PATEL [REFERRED TO]
M M THOMAS VS. STATE OF KERALA [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. RAJENDRA SINGH [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. RAJENDRA SINGH [REFERRED TO]
SOUTH EASTERN COALFIELDS LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
KARNATAKA RARE EARTH VS. SENIOR GEOLOGIST DEPARTMENT OF MINES AND GEOLOGY [REFERRED TO]
BPL LIMITED VS. R SUDHAKAR [REFERRED TO]
HAMZA HAJI VS. STATE OF KERALA [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
J G SINKAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) These writ petitions are taken up together for hearing and final disposal.

(2.) This Court by order dated 6.8.1997 in Writ Petition No.1297/1995 directed that Writ Petition No. 254/1993 be heard as lead matter amongst several writ petitions and hence, we have heard Writ Petition No. 254/1993 first and thereafter we have heard all the connected writ petitions one by one.

(3.) In view that the group of petitions is being heard together, it would be necessary to have a glance at the tenor of different groups out of this group petitions. Those are as follows :

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URDU EDUCATION ASSOCIATION Vs. DEPUTY DIRECTOR OF EDUCATION

Referred Judgements :-

JUDGEMENT

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