REGENT COMPUTRONICS PVT. LTD.

SANJIV GAJANAN PUNALEKAR Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

APEX COURT IN INDIRA SAWHNEY V. UNION OF INDIA [REFERRED TO]
M R BALAJI THE MYSORE STATE CHATHADA VAISH NAYA ASSOCIATION MYSORE ARYA VYSYA MAHASABHA BANGALORE VS. STATE OF MYSORE [REFERRED TO]
MINOR P RAJENDRANMISS NIRMALA DEVI; MISS NISTHARINI K M SATHAKATHULLA VS. STATE OF MADRAS:DIRECTOR OF MEDICAL EDUCATION MADRAS [REFERRED TO]
TRILOKI NATH TIKU VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
STATE OF UTTAR PRADESH VS. PRADIP TANDON:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF KERALA VS. N M THOMAS [REFERRED TO]
U P STATE ELECTRICITY BOARD VS. HARI SHANKAR JAIN [REFERRED TO]
KASTURI LAL LAKSHMI REDDY REPRE SENTED VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
L N MTSHRA INSTITUTE OF ECONOMIC DEVELOPMENT AND SOCIAL CHANGE PATNA DR JAGADANAND JHA DR JAGADANAND JHA L N MISHRA INSTITUTE OF ECONOMIC DEVELOPMENT AND SOCIAL CHANGE PATNA L N MISHRA INSTITUTE OF ECONOMIC DEVELOPMENT AND SOCIAL CHAN VS. STATE OF BIHAR [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
PANNALAL BANSILAL PITTI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
JAVED VS. STATE OF HARYANA [REFERRED TO]
SAURABH CHAUDRI VS. UNION OF INDIA [REFERRED TO]
ASHOKA KUMAR THAKUR VS. UNION OF INDIA [REFERRED TO]
PRAFULL GORADIA VS. UNION OF INDIA [REFERRED TO]
B ARCHANA REDDY VS. STATE OF A P [REFERRED TO]
STATE OF BOMBAY VS. NARASU APPA MALI [REFERRED TO]

JUDGEMENT

(1.) Since both these petitions purporting to be PILs raise common issues of law and facts, the petitions were heard together and are being disposed of by this common judgment. Broad Controversy

(2.) PIL 84 of 2008 is filed by a practicing advocate who challenges the

(3.) PIL No.254 of 2009 is filed by a person who claims to be intensely interested, and is involved, in issues relating to women and children. The petitioner is the wife of a retired Executive Engineer, Irrigation Department, Uttar Pradesh and hence has been travelling around the State and the places wherever her husband was posted. This petitioner has challenged the "Scheme of Pre-matric Scholarship for Students belonging to Minority Communities" issued by the Government of India in the Ministry of Minority Affairs on 1st April, 2008. The petitioner has prayed for a direction to the Central Government and to the Government of Maharashtra that the scheme may not be limited to students belonging to the minority communities and may be extended to students not belonging to the minority communities. In the alternative, the petitioner has prayed for a declaration that the scheme is unconstitutional.

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SANJIV GAJANAN PUNALEKAR Vs. UNION OF INDIA MINISTRY OF MINORITY AFFAIRS THROUGH DEPARTMENT OF LAW AYAKAR BHAVAN MUMBAI

Referred Judgements :-

JUDGEMENT

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