REGENT COMPUTRONICS PVT. LTD.

Ashish Mishra Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

KANPUR UNIVERSITY VS. SAMIR GUPTA:SAMIR GUPTA [REFERRED TO]
ABHIJIT SEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
VIVEK JAIN VS. PROFESSIONAL EXAMINATION BOARD MADHYA PRADESH BHOPAL [REFERRED TO]
UMA PATTNAIK VS. COMMR SELECTION BOARD S C B MEDICAL COLLEGE [REFERRED TO]
JIMMY ABRAHAM THOMAS VS. STATE OF MAHARASHTRA [REFERRED TO]
NIRAV DEEPAK JOBANPUTRA VS. STATE OF MAHARASHTRA THOUGH ITS DEPARTMENT OF MEDICAL EDUCATION AND DRUGS [REFERRED TO]

JUDGEMENT

(1.) We had, on 29th July, 2016, pronounced an order dismissing both the petitions.

(2.) Here are our reasons for the above conclusion.

(3.) For proper appreciation of the rival contentions,. It would be appropriate if we reproduce the prayers in the two Writ Petitions. Writ Petition No.8674 of 2016 seeks the following two reliefs :

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ASHISH MISHRA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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