REGENT COMPUTRONICS PVT. LTD.

ANUP KR. DAS (DR.) Appellant

V/S

SANJIB KAKATI(DR.) Respondents

Referred Judgements :-

M. GAJENDRA SINGH AND ORE. - VS-STATE OF MANIPUR AND ORS [REFERRED TO]
R N NANJUNDAPPA VS. T THIMMIAH [REFERRED TO]
S B PATWARDHAN K V RAMKRISHNA VS. STATE OF MAHARASHTRA:STATE OF GUJARAT [REFERRED TO]
B N NAGARAJAN VS. STATE OF KARNATAKA [REFERRED TO]
D N AGRAWAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. S K SHARMA PROFESSOR OF CIVIL ENGINEERING PUNJAB ENGINEERING COLLEGE CHANDIGARH [REFERRED TO]
V SREENIVASA REDDY VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. R K TANDON [REFERRED TO]
Y H PAWAR VS. STATE OF KARNATAKA [REFERRED TO]
PRANJIT KUMAR DAS VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) Writ Appeal No. 181 of 1993 and Writ Appeal No. 264 of 1993 arising out of the JUDGMENT & ORDER dated 8,9.1993 passed in Civil Rule No. 655 of 1993 are prposed to be disposed of by this common judgment.

(2.) Dr. Sanjib Kakati, the writ petitioner prayed for issue of a writ of mandamus calling upon the respondents to finalise the gradation list and not to fill up the vacant posts of Assistant Professor in the Department of Medicine in three Medical Colleges in the State of Assam before finalisation of the gradation list

(3.) The learned Single Judge by the impugned JUDGMENT & ORDER issued the following directions :-

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ANUP KR DAS Vs. SANJIB KAKATI

Referred Judgements :-

JUDGEMENT

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