REGENT COMPUTRONICS PVT. LTD.

R.K Kokngangsana Singh Appellant

V/S

STATE OF MANIPUR Respondents

Referred Judgements :-

PREM SINGH VS. HARYANA STATE ELECTRICITY BOARD [REFERRED TO]
HINDUSTAN CONSTRUCTION COMPANY LIMITED VS. GOPAL KRISHNA SENGUPTA [REFERRED TO]
SEC A P PUBLIC SERVICE COMMISSION VS. B SWAPNA [REFERRED TO]
INDIA HOUSEHOLD AND HEALTHCARE LTD VS. L G HOUSEHOLD AND HEALTHCARE LTD [REFERRED TO]
MUKUL SAIKIA VS. STATE OF ASSAM [REFERRED TO]
RAKHI RAY VS. HIGH COURT OF DELHI [REFERRED TO]
MANOHAR LAL VS. UGRASEN [REFERRED TO]
STATE OF ORISSA VS. RAJKISHORE NANDA [REFERRED TO]
STATE OF TAMIL NADU VS. K SHYAM SUNDER [REFERRED TO]
K LAKSHMI VS. STATE OF KERALA [REFERRED TO]
KULWINDER PAL SINGH AND ANR. VS. STATE OF PUNJAB AND ORS. [REFERRED TO]
ANURAG KUMAR SINGH & ORS. VS. STATE OF UTTARAKHAND & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Kh. Tarunkumar, learned Advocate; Shri Potsangbam Boboy, learned Advocate appearing for the petitioners and Shri H. Debendra, learned Government Advocate for the respondents.

(2.) Since the above two writ petitions have arisen out of a similar set of facts and the prayers are identical, the same are being disposed of by this common judgment and order.

(3.) By the instant writ petitions, the petitioners have prayed for issuing a writ of mandamus or any other appropriate writ to quash and set aside the Notification dtd. 12/6/2017 issued by the Chief Electoral Officer, Manipur cancelling the selection process for appointment to the post of Assistant Election Supervisor held on 26/4/2014 and to direct the respondents to declare the result of the said examination as directed by this court in writ petition being WP(C) No.7 of 2017.

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R.K KOKNGANGSANA SINGH Vs. STATE OF MANIPUR

Referred Judgements :-

JUDGEMENT

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