REGENT COMPUTRONICS PVT. LTD.

DHANIRAM AHIRWAR Appellant

V/S

HIGH COURT OF MADHYA PRADESH Respondents

Referred Judgements :-

MOHAMMED BHAKKAR V. KRISHNA REDDY [REFERRED TO]
SURESH KUMAR SHARMA V. MUNICIPAL COUNCIL,AMBAH AND ORS. [REFERRED TO]
PARESH CHANDRA NANDI VS. CONTROLLER OF STORES N F RAILWAY PANDU [REFERRED TO]
RAMCHANDRA SHANKAR DEODHAP VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHAMMAD SHUJAT ALI SUNKARA RATTAIAH V MARKANDEYA M NAGENDER RAO VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. SHANKAR LAL [REFERRED TO]
ARUN KUMAR CHATTERJEE VS. SOUTH EASTERN RAILWAY [REFERRED TO]
BAKHSHISH SINGH VS. UNION OF INDIA [REFERRED TO]
R M GURJAR VS. HIGH COURT OF GUJARAT [REFERRED TO]
K NARAYANAN R MAHADEV VS. STATE OF KARNATAKA [REFERRED TO]
VASANT WAMAN MAHAJAN VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) COMMON questions of law arise for consideration in these petitions and, therefore, they have been heard together and are being disposed of by this common order.

(2.) PETITIONERS are members of the staff of various district judicial establishments in the State. They have been transferred by the High Court from their parent district to another district. Their particulars are given hereinbelow :

(3.) 2769/93 1. Ramnath Chaurasia Seoni Satna district L. D. C. 2. Krishna Kumar Seoni Satna district Clerk

Click here to view full judgment.

DHANIRAM AHIRWAR Vs. HIGH COURT OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address