REGENT COMPUTRONICS PVT. LTD.

Meka Rama Murthy Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
VASAVI COLLEGE OF ENGINEERING VS. A SURYANARAYANA [REFERRED TO]
TAGORE HOME JUNIOR COLLEGE EAST MAREDPALLY SECUNDERABAD VS. P P A CHRISTIAN [REFERRED TO]
HANUMAN STEEL ROLLING MILL VS. C E S C LIMITED [REFERRED TO]
DIPAK BABARIA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) This Writ Petition is filed by the Petitioner, under Article 226 of the Constitution of India for the following relief:

(2.) The facts of the case, in brief, are as follows:

(3.) A counter affidavit was filed by Respondent No.4-School denying all the allegations made in the writ affidavit filed by the Petitioner, which are not specifically admitted therein.

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MEKA RAMA MURTHY Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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