REGENT COMPUTRONICS PVT. LTD.

K.V.L.KAMESWARI Appellant

V/S

ANDHRA UNIVERSITY Respondents

Referred Judgements :-

DR.(MRS.) M,THAHA VS. NATIONAL INSTITUTE OF RURAL DEVELOPMENT [REFERRED TO]
PERIAKARUPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
GEETHA VS. DIRECTOR,RASHTRIYA SANSKRIT SANSTHAN [REFERRED TO]
DAL AT ABASAHEB SOLUNKE VS. DRB S MAHAJAN [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
SHEODAN SINGH VS. DARYAO KUNWAR [REFERRED TO]
LONANKUTTY VS. THOMMAN [REFERRED TO]
G SARANA VS. UNIVERSITY OF LUCKNOW [REFERRED TO]
J P KULSHRESTHA VS. CHANCELLOR ALLAHABAD UNIVERSITY [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
LILA DHAR VS. STATE OF RAJASTHAN [REFERRED TO]
P K RAMACHANDRA IYER DR Y P GUPTA DR T S RAMAN OM PRAKASH KHAUDHURI VS. UNION OF INDIA [REFERRED TO]
ASHOK KUMAR YADAV STATE OF HARYANA D R CHAUDHARY MEMBER VS. STATE OF HARYANA:SUBHASH CHANDER SHARMA:ASHOK KUMAR YADAV [REFERRED TO]
R S DASS MRS K GOYAL PRITAM SINGH AJIT SINGH NAGPAL VS. UNION OF INDIA [REFERRED TO]
NEELIMA MISRA VS. HARINDER KAUR PAINTAL [REFERRED TO]
NATIONAL INSTITUTE OF MENTAL HEALTH AND NEURO SCIENCES VS. DRK KALYANA RAMAN [REFERRED TO]

JUDGEMENT

(1.) This Writ Appeal arises out of the judgment of the learned single Judge dismissing the Writ Petition No. 17522 of 1989 filed by the appellant.

(2.) The learned single Judge disposed of two Writ Petitions viz., W.P.No. 17522 of 1989 and W.P.No. 8614 of 1990 by a common judgment. The present Writ Appeal, was,however, filed against the judgment in W.P.No.l7522of 1989 and no appeal was preferred in W.P.No. 8614 of 1990, Therefore, so far as W.P.No. 8614 of 1990 is concerned, the judgment has become final.

(3.) The appellant Dr. K.V.L. Kameswari filed the above two Writ Petitions under the following circumstances: In W.P.No. 17522 of 1989, the appellant sought for a declaration that the entire procedure adopted in making the selections in pursuance of the advertisement No. TS. 2/88 dated 25-10-1988 made by the 1st respondent is illegal, void and unconstitutional and to quash the selections made to the posts of Readers and Lecturers in the Department of Hindi.

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K V L KAMESWARI Vs. ANDHRA UNIVERSITY

Referred Judgements :-

JUDGEMENT

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