REGENT COMPUTRONICS PVT. LTD.

SUBASH CHANDRA MISHRA Appellant

V/S

STATE OF ORISSA Respondents

Referred Judgements :-

KALINGA MINING CORPORATION VRS. UNION OF INDIA AND NINE OTHERS [REFERRED TO]
D R NIM VS. UNION OF INDIA [REFERRED TO]
L C GOLAK NATH N KRISHNA BHATTA GODAVARI SUGAR MILLS MAHARASHTRA PRAGAT SHETKARI SANGH RAJGOPAL RAMDAYAL DOOT P RAMAKRISHNA MALLY SRINIVAS RAMDAYAL DOOT VS. STATE OF PUNJAB:STATE OF MYSORE :STATE OF MYSORE :STATE OF MYSORE [REFERRED TO]
UNION OF INDIA ANOTHER SUPERINTENDENT OF CENTRAL EXCISE VS. PARAMESWARAN MATCH WORKS:GANDHIJI COTTAGE MATCH WORKS [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
RAM SARUP VS. STATE OF HARYANA [REFERRED TO]
D G GOSE AND CO AGENTS PRIVATE LIMITED S K SUBRAMANIAN CUSTOMS CLEARING AGENTS ASSOCIATION ALEX CHERIYAN SOUTH CORPORATION PRIVATE LIMITED N KUNHIRAMAN ABRAHAM ABRAHAM K G BHASKARAN MRS LU VS. STATE OF KERALA [REFERRED TO]
STATE OF BIHAR VS. RAMJEE PRASAD [REFERRED TO]
UNION OF INDIA VS. SUDHIR KUMAR JAISWAL [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
S R BHAGWAT VS. STATE OF MYSORE [REFERRED TO]
BABU RAM VS. C C JACOB [REFERRED TO]
PABITRA MOHAN DASS VS. STATE OF ORISSA [REFERRED TO]
DIRECTOR OF SETTLEMENTS A P VS. M R APPARAO [REFERRED TO]
UNION OF INDIA VS. MADRAS TELEPHONE SC AND ST SOCIAL WELFARE ASSOCIATION [REFERRED TO]
STATE OF WEST BENGAL VS. KAMAL SENGUPTA [REFERRED TO]
JOYDEEP MUKHARJEE VS. STATE OF WEST BENGAL [REFERRED TO]
J S YADAV VS. STATE OF U P [REFERRED TO]
SHANKARA CO OP HOUSING SOCIETY LTD VS. M PRABHAKAR [REFERRED TO]
PRITI RANJAN PRADHAN VS. STATE OF ORISSA [REFERRED TO]
STATE OF ORISSA VS. SUBHRANTA KU. MOHANTY [REFERRED TO]
GOLAKH CH. MOHANTY VS. STATE OF ORISSA [REFERRED TO]

JUDGEMENT

(1.) TWO Full Bench decisions of this Court regarding eligibility for promotion/appointment to the post of Headmaster of a High School could not resolve the dispute and the controversy existed resulting in a reference made to the Special Bench and in the opening paragraph of the judgment, the Special Bench made the following observation: -

(2.) THE facts leading to filing of the batch of writ applications are as follows: -

(3.) WHILE the law laid down in the said Full Bench decision was holding the field again a reference was made to the Full Bench on the very same question in the case of Priti Ranjan Pradhan and others Vrs. State of Orissa and others, 1996 1 OrissaLR 145and the Full Bench in the said case, affirmed the conclusions arrived at by the earlier Full Bench in the case of Golakh Chandra Mohanty and observed in the concluding paragraph that the decision of the Full Bench of this Court in the case of Golakh Chandra Mohanty does not need reconsideration. The matter was again referred to a Special Bench in a batch of cases, the first case being of Priti Ranjan Pradhan. The Special Bench disposed of the batch of writ applications with the following conclusions: -

Click here to view full judgment.

SUBASH CHANDRA MISHRA Vs. STATE OF ORISSA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address