REGENT COMPUTRONICS PVT. LTD.

RAMAYAN PRASAD CHATURVEDI Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

ASHA KAUL (MRS.) AND ANOTHER V. STATE OF JAMMU AND KASHMIR AND OTHERS [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
K JAYAMOHAN VS. STATE OF KERALA [REFERRED TO]
MUNNA ROY VS. UNION OF INDIA [REFERRED TO]
ALL INDIA SC AND ST EMPLOYEES ASSN VS. A ARTHUR JEEN [REFERRED TO]
RAMAKRISHNA KAMAT VS. STATE OF KARNATAKA [REFERRED TO]
MARUTI UDYOG LTD VS. RAM LAL [REFERRED TO]
FOOD CORPORATION OF INDIA VS. BHANU LODH [REFERRED TO]
PITTA NAVEEN KUMAR VS. RAJA NARASAIAH ZANGITI [REFERRED TO]
STATE OF BIHAR VS. AMRENDRA KUMAR MISHRA [REFERRED TO]
REGIONAL MANAGER SBI VS. MAHATMA MISHRA [REFERRED TO]
STATE OF KARNATAKA VS. AMEERBI [REFERRED TO]

JUDGEMENT

(1.) RECORD is perused and learned counsel for the respondents is heard.

(2.) THE present petition was filed by the petitioners before the M.P. State Administrative Tribunal, Jabalpur seeking directions against the respondents to issue appointment orders to the petitioners on the post of Lower Division Teacher strictly in accordance with the select list published by the respondent No.2 on 13.3.1986 and to regularize their services from initial selection date with seniority and other benefits.

(3.) THE Apex Court in State of M.P. and others Vs. Sanjay Kumar Pathak and others, 2008 (1) J.L.J. 211 has held that undue sympathy cannot be extended by the Courts. THE relevant paragraphs 15, 16, 17, 18, 19 and 20 from the said judgment are reproduced as under:-

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RAMAYAN PRASAD CHATURVEDI Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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