REGENT COMPUTRONICS PVT. LTD.

Sachin Pathak Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
ANIL KUMAR GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. VIRPAL SINGH CHAUHAN [REFERRED TO]
RITESH R SAH VS. Y L YAMUL [REFERRED TO]
RAJESH KUMAR DARIA VS. RAJSTHAN PUBLIC SERVICE COMMISSION [REFERRED TO]
RAJESH KUMAR DARIA VS. RAJSTHAN PUBLIC SERVICE COMMISSION [REFERRED TO]
STATE OF M.P. AND ORS. VS. UDAY SISODE AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Pleading are complete. Learned counsel for the parties are ready to argue the matter finally and it is accordingly finally heard.

(2.) This petition is filed under Article 226 and 227 of the Constitution of India asking following relief:-

(3.) The order dated 19.07.2019 (Annexure-P/6) is a final merit list cancelling earlier merit list dated 02.07.2019, therefore, same is being challenged asking its quashing.

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SACHIN PATHAK Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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