REGENT COMPUTRONICS PVT. LTD.

Arvind Agarwal Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

STATE OF U.P. AND OTHERS V. GOBARDHAN LAL [REFERRED TO]
R.S. CHAUDHARY AND OTHERS V. STATE OF M.P. AND OTHERS [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
STATE BANK OF INDIA VS. ANJAN SANYAN [REFERRED TO]
PUBLIC SERVICES TRIBNAL BAR ASSOCIATION VS. STATE OF UTTAR PRADESH [REFERRED TO]
GOVERNMENT OF A P VS. G VENKATA RATNAM [REFERRED TO]
STATE OF HARYANA VS. KASHMIR SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard on the question of admission as well as interim relief.

(2.) By this petition, under Article 226 of the Constitution of India, challenge has been made to order dtd. 31/8/2021 (Annexure P/2) passed by the respondent no.2 so also the order dtd. 9/11/2021 passed by the respondent no.3 rejecting the representation filed by the petitioner.

(3.) The petitioner is working on the post of Principal, Govt. High Court, Rampur, District Jabalpur, to the Govt. High School, Kirhai Pipariya, District Katni, on administrative grounds.

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ARVIND AGARWAL Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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