REGENT COMPUTRONICS PVT. LTD.

Nilay Kumar Poddar Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

DAL AT ABASAHEB SOLUNKE VS. DRB S MAHAJAN [REFERRED TO]
SURINDERSINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF BIHAR VS. AMRENDRA KUMAR MISHRA [REFERRED TO]
UNION OF INDIA VS. B VALLUVAN [REFERRED TO]
UNION OF INDIA VS. S VINODH KUMAR [REFERRED TO]
SADANANDA HALO VS. MOMTAZALI SHEIKH [REFERRED TO]

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 7.12.2017 issued by respondent No.1, whereby respondent No.4 has been appointed as Principal of State Institute of Hotel Management, Indore.

(2.) Facts of the case, in short, are as under:

(3.) Being aggrieved by the aforesaid order of appointment of respondent No.4, the petitioner has filed the present petition on 7.8.2018.

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NILAY KUMAR PODDAR Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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