REGENT COMPUTRONICS PVT. LTD.

Liton Baroi Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

WARYAM SINGH VS. AMARNATH [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
STATE OF GUJARAT VS. VAKHATSINGHJI VAJESINGHJI VAGHELA DEAD HIS LEGAL REPRESENTATIVES [REFERRED TO]
CHANDAVARKAR SITA RATNA RAO VS. ASHALATA S GURAM [REFERRED TO]
A K BHATNAGAR T KANNAN VS. UNION OF INDIA [REFERRED TO]
MANI NARIMAN DARUWALA ALIAS BHARUCHA VS. PHIROZ N BHATENA:PHIROZ N BHATENA [REFERRED TO]
K KUPPUSAMY VS. STATE OF TAMIL NADU [REFERRED TO]
DHANANJAY MALIK VS. STATE OF UTTARANCHAL [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
DINESH KUMAR KASHYAP VS. SOUTH EAST CENTRAL RAILWAY [REFERRED TO]
SANJAY K. DIXIT AND OTHERS VS. THE STATE OF UTTAR PRADESH AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) A common judgment passed by learned Central Administrative Tribunal, Kolkata Bench, Kolkata on 10/5/2022 in four sets of applications, being OA No.95 of 2019, OA No.120 of 2019, OA No.1570 of 2019 and OA No.1385 of 2020 is under challenge in the present writ petition.

(2.) It is pertinent to mention here that aforesaid three original applications of 2019 were filed by one set of advocates and the fourth original application of 2020 was filed by another set of advocates.

(3.) In the present writ petition, 52 petitioners, whose names are there in the provisional select list for the post of Primary School Teachers (PSTs for short), are the petitioners.

Click here to view full judgment.

LITON BAROI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address