REGENT COMPUTRONICS PVT. LTD.

REGU MAHESWARA RAO Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH V. AJAY SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARISH CHANDRA [REFERRED TO]
STATE OF RAJASTHAN VS. PRAKASH CHAND [REFERRED TO]
V K MAJOTRA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. S B VOHRA [REFERRED TO]
JAYRAJBHAI JAYANTIBHAI PATEL VS. ANILBHAI JAYANTIBHAI PATEL [REFERRED TO]
B P SINGHAL VS. UNION OF INDIA [REFERRED TO]
NARAYAN DUTT VS. STATE OF PUNJAB [REFERRED TO]
ARIKALA NARASA REDDY VS. VENKATA RAM REDDY REDDYGARI [REFERRED TO]
CHAWALI VS. STATE OF U P [REFERRED TO]
M/S. VOESTALPINE SCHIENEN GMBH VS. DELHI METRO RAIL CORPORATION LTD. [REFERRED TO]
IN RE, SUO MOTU COGNISANCE VS. UNION OF INDIA [REFERRED TO]
N.RAMESH KUMAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner for the following reliefs :

(2.) The case of the petitioner is that;

(3.) Respondent No.1 filed Counter Affidavit stating that the Writ Petition is liable to be dismissed in limini as a Writ of Quo-Warranto can be issued only when an appointment is contrary to statutory rules or if the person holding the public office is not satisfying the stipulated eligibility criteria.

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REGU MAHESWARA RAO Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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