REGENT COMPUTRONICS PVT. LTD.

Dilip Ramji Kamble Appellant

V/S

THE STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
ASHA KAUL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
UNION OF INDIA VS. S S UPPALAND ANOTHER [REFERRED TO]
BIHAR PUBLIC SERVICE COMMISSION VS. STATE OF BIHAR [REFERRED TO]
SIMANCHAL PANDA VS. STATE OF ORISSA [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD VS. MALKIAT SINGH [REFERRED TO]
UNION OF INDIA VS. KALI DASS BATISH [REFERRED TO]
DIVISIONAL FORESTS OFFICERS VS. M RAMALINGA REDDY [REFERRED TO]
SUBHA B NAIR VS. STATE OF KERALA [REFERRED TO]
MUKUL SAIKIA VS. STATE OF ASSAM [REFERRED TO]
MUKUL SAIKIA VS. STATE OF ASSAM [REFERRED TO]
S S BALU VS. STATE OF KERALA [REFERRED TO]
STATE OF ORISSA VS. RAJKISHORE NANDA [REFERRED TO]
EAST COAST RAILWAY VS. MAHADEV APPA RAO [REFERRED TO]
VIJOY KUMAR PANDEY VS. ARVIND KUMAR RAI [REFERRED TO]

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, Rule is made returnable forthwith and the petition is taken up for hearing and final disposal.

(2.) The factual position which emerged in this case, during the course of hearing and as per the memo of writ petition is as under :

(3.) The Circular dated 17/7/2010 lays down the following eligibility criteria for lower grade employees for appearing for the Department Examination for selection to the posts of clerks.

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DILIP RAMJI KAMBLE Vs. THE STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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