REGENT COMPUTRONICS PVT. LTD.

STATE OF TRIPURA Appellant

V/S

RAMENDRA NATH DEY Respondents

Referred Judgements :-

AMRIT LAL VS. COLLECTOR OF CENTRAL EXCISE,DELHI SC [REFERRED TO]
RATILAL B SONI VS. STATE OF GUJARAT [REFERRED TO]
T SHANTHARAM VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF WEST BENGAL VS. TROPICAL SCHOOL EMPLOYEES UNION [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MCDOWELL AND CO [REFERRED TO]
AIR INDIA STATUTORY CORPORATION VS. UNITED LABOUR UNION [REFERRED TO]
UNION OF INDIA VS. P V HARIHARAN [REFERRED TO]
UNION OF INDIA VS. MAKHAN CHANDRA ROY [REFERRED TO]
STATE OF PUNJAB VS. INDER SINGH [REFERRED TO]
STATE OF ORISSA VS. ASWINI KUMAR DASH [REFERRED TO]
U P STATE COOPERATIVE LAND DEVELOPMENT BANK LIMITED VS. CHANDRA BHAN DUBEY [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. RAJNI VALI [REFERRED TO]

JUDGEMENT

(1.) All these writ appeals have been filed by the State of Tripura against the common judgment dated 7.10.98 passed by the learned Single Judge in Civ. Rule No. 84/92,279/92 & 92/92. The facts of the Civ. Rules are given below: Civ. Rule No. 84 of 1992

(2.) This writ petition has been filed by the petitioner. Ramendra Nath Dey praying the following reliefs:

(3.) The petitioner herein is an M.A. (Classical Vocal) Music and M.A. in Bengali, B.Ed, and Sangeet Visharad. The petitioner was offered the post of Senior Lecturer in the Govt. Music College, Agartala vide Annexure -1 to the writ petition. The Annexure -1 reads as follows:

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STATE OF TRIPURA Vs. RAMENDRA NATH DEY

Referred Judgements :-

JUDGEMENT

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