REGENT COMPUTRONICS PVT. LTD.

Chinmaya Pasayat Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

KHUNJAMAYUM BIMOTI DEVI VS. STATE OF MANIPUR AND OTHERS [REFERRED TO]
ANIL KUMAR GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNIVERSITY OF COCHIN REP VS. N S KANJOONJAMMA [REFERRED TO]
INDIRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
RAJESH KUMAR DARIA VS. RAJSTHAN PUBLIC SERVICE COMMISSION [REFERRED TO]
RAJESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
RAN VIJAY SINGH & ORS. VS. STATE OF U.P. & ORS. [REFERRED TO]
SAURAV YADAV VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Since common question of facts and law are involved in all the above-mentioned Writ Petitions, the same were heard together and are being disposed of by this common judgment. However, this Court felt it apposite to deal with the W.P.(C) No.459 of 2016 as the leading case for proper adjudication of all these cases.

(2.) In W.P.(C) No.459 of 2016, the petitioners are challenging the selection process to the post of Security Guard T&S Grade G of Mahanadi Coalfields Limited. I. FACTUAL MATRIX OF THE CASE:

(3.) The brief facts of the case are as follows:

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CHINMAYA PASAYAT Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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