REGENT COMPUTRONICS PVT. LTD.

Jairuddin Shaik Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

DISHA PANCHAL AND OTHERS V. UNION OF INDIA [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
DHANANJAY MALIK VS. STATE OF UTTARANCHAL [REFERRED TO]
KARAM KAPAHI VS. LAL CHAND PUBLIC CHARITABLE TRUST [REFERRED TO]
H P PUBLIC SERVICE COMMISSION VS. MUKESH THAKUR [REFERRED TO]
BASAVAIAH VS. H L RAMESH [REFERRED TO]
JOINT ACTION COMMITTEE OF AIRLINES PILOTS ASSOCIATIONS OF INDIA VS. DIRECTOR GENERAL OF CIVIL AVIATION [REFERRED TO]
SECRETARY ALL INDIA PRE MEDICAL VS. KHUSHBOO SHRIVASTAVA [REFERRED TO]
UNIVERSITY GRANTS COMMISSION VS. NEHA ANIL BOBDE [REFERRED TO]
STATE OF PUNJAB VS. DHANJIT SINGH SANDHU [REFERRED TO]
ASHOK KUMAR VS. STATE OF BIHAR [REFERRED TO]
D. SAROJAKUMARI VS. R. HELEN THILAKOM & ORS. [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. SURENDER SINGH [REFERRED TO]
AIR COMMODORE NAVEEN JAIN VS. UNION OF INDIA & ORS [REFERRED TO]

JUDGEMENT

(1.) Both the writ petitions are filed under Article 226 of the Constitution of India claiming the following relief:

(2.) These two writ petitions are filed for identical relief, as such, learned counsel for the petitioners and respondents advanced common argument. Hence, I am of the view that it is appropriate to decide both the writ petitions by common order.

(3.) However, during hearing, in W.P.No.15355 of 2019 learned counsel for the petitioner Sri Vijay Kumar Motupalli has not pressed the relief to the extent shown in italics:

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JAIRUDDIN SHAIK Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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