REGENT COMPUTRONICS PVT. LTD.

Liberia Dsouza Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

KESHAV RAM PAL READER AND HEAD OF SANSKRIT DEPARTMENT AND OFFG PRINCIPAL LAJPAT RAI POST GRADUATE COLLEGE SAHIBABAD DISTT GHAZIABAD U P VS. U P HIGHER EDUCATION SERVICES COM MISSION ALLAHABAD [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH K V RAGHAVENDRA RAO K SRINIVASULU K RAMANUJAM GOVERNMENT OF ANDHRA PRADESH V HANUMANTHA RAO VS. P DILIP KUMAR:STATE OF ANDHRA PRADESH:Y V SATYANARAYANA RAO:Y V SATYANARAYANA RAO:GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
SECY HEALTH DEPTT OF HEALTH AND F W VS. ANITA PURI [REFERRED TO]
KIRAN GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
BIBHUDATTA MOHANTY VS. UNION OF INDIA [REFERRED TO]
SECRETARY ANDHRA PRADESH PUBLIC SERVICE COMMISSION VS. YVVR SRINIVASULU [REFERRED TO]
STATE OF UTTAR PRADESH VS. OM PRAKASH [REFERRED TO]
MAHARASHTRA PUBLIC SERVICE COMMISSION THROUGH ITS SECRETARY VS. SANDEEP SHRIRAM WARADE [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Rule. The Rule is made returnable immediately with the consent of and at the request of the learned Counsel for the parties.

(3.) The learned Counsel agree that substantially common issues of law and facts arise in both these petitions and, therefore, both these Petitions can be disposed of by a common judgment and Order. However, Writ Petition No.254/2022 is taken as the lead petition.

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LIBERIA DSOUZA Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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