REGENT COMPUTRONICS PVT. LTD.

SUDIN M.SANGODCAR Appellant

V/S

STATE OF GOA BY ITS CHIEF SECRETARY Respondents

Referred Judgements :-

B.S. VADERA V. UNION OF INDIA [REFERRED TO]
DIRECT RECRUIT CLASS 2 ENGINEERING OFFICERS ASSOCIATION V. THE STATE OF MAHARASHTRA [REFERRED TO]
N.K. CHAUHAN V. STATE OF GUJARAT [REFERRED TO]
ACCOUNTANT GENERAL V. S DORAISWAMY [REFERRED TO]
STATE OF MYSORE VS. G N PUROHIT [REFERRED TO]
RAMCHANDRA SHANKAR DEODHAP VS. STATE OF MAHARASHTRA [REFERRED TO]
P MAHENDRAN MALTEESH Y ANNIGERI VS. STATE OF KARNATAKA [REFERRED TO]
CHANDRA GUPTA I F S SECRETARY DEPTT OF FOREST CHANDRA GUPTA I F S VS. SECRETARY GOVERNMENT OF INDIA MINISTRY OF ENVIRONMENT AND FORESTS:R S SINGH:R S SINGH [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) ALL these three writ petitions can be disposed of by this common judgment as the facts involved are same and also the points.

(2.) IN these petitions under Article 226 of the Constitution of India three questions arise for our consideration :-

(3.) FOR the sake of convenience we shall give the averments made in one petition being Writ Petition No. 4 of 1996 and the affidavits filed on behalf of respondents.

Click here to view full judgment.

SUDIN M SANGODCAR Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address