REGENT COMPUTRONICS PVT. LTD.

Virendra Bhargav Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
SOHAN JOSHI VS. STATE OF M P [REFERRED TO]
PRAJESH SHRIVASTAVA VS. STATE OF M.P. AND OTHERS [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SHASHI KUMAR [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed the present petition being aggrieved by order dated 9.11.2017 and 3.1.2018 by which his representation for compassionate appointment has been rejected on the ground that his brother is already in Government service.

(3.) Facts of the case are as under :-

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VIRENDRA BHARGAV Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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