REGENT COMPUTRONICS PVT. LTD.

Kh. Brajakumar Singh Appellant

V/S

STATE OF MANIPUR Respondents

Referred Judgements :-

B N NAGARAJAN LINGAPPA VEERAPPA SHINDAL VS. STATE OF MYSORES:STATE OF MYSORES [REFERRED TO]
SANT RAM SHARMA VS. STATE OF RAJASTHAN [REFERRED TO]
KOSHAN LAL TANDON KUNJ BEHARI VS. UNION OF INDIA [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
AMARJIT SINGH AHLUWALIA VS. STATE OF PUNJAB [REFERRED TO]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED TO]
PARAMJIT SINGH VS. RAM RAKHA [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
PARAMJIT SINGH SANDHU VS. RAM RAKHA MAL [REFERRED TO]
B S MINHAS VS. INDIAN STATISTICAL INSTITUTE [REFERRED TO]
STATE OF PUNJAB VS. R N BHATNAGAR [REFERRED TO]
MAJOR GENERAL H.M. SINGH, VSM VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners for issuance of writ of certiorarified mandamus to quash the letter dtd. 2/2/2013 issued by the Department of Personnel and Administrative Reforms (DP), Government of Manipur; advertisement dtd. 7/5/2013 issued by the Manipur Public Service Commission (MPSC); the appointment letter dtd. 8/9/2014; and, the continuation letter dtd. 30/10/2015 in so far as it relates to Public Health Engineering Department, Government of Manipur.

(2.) Since the challenge and the point for consideration are one and the same, all the writ petitions were heard together and disposed of by this common order.

(3.) Brief common facts are as follows:-

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KH. BRAJAKUMAR SINGH Vs. STATE OF MANIPUR

Referred Judgements :-

JUDGEMENT

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