REGENT COMPUTRONICS PVT. LTD.

Kum C. Yamini Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

O P SINGLA SADHU RAM VS. UNION OF INDIA [REFERRED TO]
M B JOSHI VS. SATISH KUMAR PANDEY [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
MAHARASHTRA STATE JUDICIAL SERVICE ASSOCIATION VS. HIGH COURT OF JUDICATURE AT BOMBAY [REFERRED TO]
ALL INDIA JUDGES ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
BRIJ MOHAN LAL VS. UNION OF INDIA [REFERRED TO]
DEBABRATA DASH VS. JATINDRA PRASAD DAS [REFERRED TO]

JUDGEMENT

(1.) Challenging 2 conditions subject to which she was appointed regularly to the post of District Judge, the petitioner has come up with the above writ petition.

(2.) Heard Mr. Ram Kumar, representing Smt. Kota Kalpana, learned counsel for the petitioner.

(3.) The petitioner was appointed as an ad hoc District Judge in the year 2003 to a Fast Track Court. The petitioner was practising as an Advocate at that time and the appointment was pursuant to a process of selection.

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KUM C. YAMINI Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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