REGENT COMPUTRONICS PVT. LTD.

Mr. Abhinav Dipakbhai Patel Appellant

V/S

Director, Transport Department Respondents

Referred Judgements :-

STATE OF GUJARAT V. R.L. PATEL [REFERRED TO]
SATYA DEV BUSHAHRI VS. PADAM DEV [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM CHANDRA TRIVEDI [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
ACTION COMMITTEE ON ISSUE OF CASTE CERTIFICATE TO SCHEDULED CASTES AND SCHEDULED TRIBES IN THE STATE OF MAHARASHTRA VS. UNION OF INDIA [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. SUBHAS SHARMA [REFERRED TO]
S PUSHPA VS. SIVACHANMUGAVELU [REFERRED TO]
SUBHASH CHANDRA VS. DELHI SUBORDINATE SERVICES SELECTION BOARD [REFERRED TO]
DEEPAK KUMAR VS. DISTRICT AND SESSIONS JUDGE [REFERRED TO]
PUDUCHERRY S.C. PEOPLE WELFARE ASSOCIATION VS. CHIEF SECRETARY TO GOVT., UNION TERRITORY OF PONDICHERRY [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by the consent of the parties.

(2.) We have considered the submissions of the learned senior Advocate appearing on behalf of the Petitioner and the learned counsel appearing on behalf of Respondent Nos.1 to 4 Union Territory of Dadra and Nagar Haveli (hereinafter referred to as U.T.) and the counsel representing Respondent No.5 Union of India. With their assistance we have gone through the Petition paper book and the record available.

(3.) The Petitioner in this Petition has put forth his prayers in paragraph 47 in terms of clauses (b) and (c) as under :

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MR. ABHINAV DIPAKBHAI PATEL Vs. DIRECTOR, TRANSPORT DEPARTMENT

Referred Judgements :-

JUDGEMENT

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