REGENT COMPUTRONICS PVT. LTD.

Samarjeet Chatterjee Appellant

V/S

SECRETARY, GOVT. OF INDIA Respondents

Referred Judgements :-

MRINALL SHASHI SHEKHAR CHAKRAVORTY VS. ELECTION COMMISSION OF INDIA,NEW DELHI AND ANOTHER [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
KAZI LHENDUP DORJI VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
K R SRINIVAS K V RAMANA VS. R M PREMCHAND:R M PREMCHAND [REFERRED TO]
ASHOK KUMAR PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
INDIAN BANKS ASSOCIATION BOMBAY VS. DEVKALA CONSUTANCY SERVICE [REFERRED TO]
ADV. AIRES RODRIGUES VS. COMMUNIDADE OF SERULA [REFERRED TO]
INSTITUTE OF LAW VS. NEERAJ SHARMA [REFERRED TO]

JUDGEMENT

(1.) By consent and as prayed for by the learned counsel for the petitioners, both these Public Interest Litigations are tagged together and heard finally.

(2.) Though in the body of Public Interest Litigation No.10 of 2025, no specific pleadings are provided as regards locus, qualification, and source of knowledge of the petitioner No.2 so as to prefer this Public Interest Litigation, however in the cause-title of Public Interest Litigation No.6 of 2023, the occupation of this petitioner is shown to be Contractor (Mining).

(3.) In Public Interest Litigation No.6 of 2023, the reliefs sought are as under :

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SAMARJEET CHATTERJEE Vs. SECRETARY, GOVT. OF INDIA

Referred Judgements :-

JUDGEMENT

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