REGENT COMPUTRONICS PVT. LTD.

K. DHANANJOY SINGH Appellant

V/S

STATE OF MANIPUR Respondents

Referred Judgements :-

S PARTAP SINGH VS. STATE OF PUNJAB [REFERRED TO]
RUBBER HOUSE VS. EXCELSIOR NEEDLE INDUSTRIES PRIVATE LIMITED [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
AIR INDIA STATUTORY CORPORATION VS. UNITED LABOUR UNION [REFERRED TO]
GOVERNMENT OF ORISSA VS. HARAPRASAD DAS [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SWARUP SAROJ [REFERRED TO]
MOHAN KUMAR LAL VS. VINOBA BHAVE UNIVERSITY [REFERRED TO]
CHANDGI RAM VS. UNIVERSITY OF RAJASTHAN [REFERRED TO]
VIJAY KUMAR SHARMA VS. CHAIRMAN SCHOOL SERVICE COMMISSION [REFERRED TO]
ROSHAN DEEN VS. PREETI LAL [REFERRED TO]
KANTA DEVI VS. UNION OF INDIA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. D DASTAGIRI [REFERRED TO]
P T RAJAN VS. T P M SAHIR [REFERRED TO]
RAMDEEN MAYURYA VS. STATE OF U P [REFERRED TO]
IBRAHIM ALI VS. STATE OF ASSAM [REFERRED TO]
LOUREMBAM IBEMHAL DEVI VS. STATE OF MANIPUR [REFERRED TO]
KH ROBINDRO SINGH VS. STATE OF MANIPUR [REFERRED TO]
AKOIJAM DORENDRO SINGH VS. STATE OF MANIPUR [REFERRED TO]

JUDGEMENT

(1.) These three writ petitions (1) No. 961 of 2000, (2) No. 1420 of 2001 and (3) No. 1129 of 2005, relating to the same subject matter and filed basing on the similar facts and circumstances as well as law, are heard jointly for being disposed of by a common judgment and order.

(2.) Heard Mr. H. S. Paonam, learned senior counsel for the Petitioners and Ms. Ch. Sundari, learned GA appearing on behalf of the Respondents.

(3.) For avoiding repetition of facts leading to filing of the writ petitions, facts of WP (C) No. 1129 of 2005, which will be sufficient for deciding the matter in issue, are briefly noted.

Click here to view full judgment.

K DHANANJOY SINGH Vs. STATE OF MANIPUR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address