REGENT COMPUTRONICS PVT. LTD.

Bonti Saikia Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RAJAT KANTI NAG VS. UNION OF INDIA [REFERRED TO]
MADAN GOPAL VS. STATE OF PUNJAB [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
VIDYAVARDHAKA SANGHA VS. Y D DESPANDE [REFERRED TO]
UNION OF INDIA VS. PUSPA RANI [REFERRED TO]
YASHIMENLA VS. ADDL CHIEF SECRETARY GOVT OF NAGALAND [REFERRED TO]
LOKHO MAO VS. STATE OF MANIPUR [REFERRED TO]
SALEH AHMED VS. STATE OF ASSAM [REFERRED TO]
MRIGEN KALITA VS. NORTH EAST REGIONAL INSTITUTE OF PARLIAMENTARY STUDIES TRAI-NING & RESEARCH [REFERRED TO]
AJOY KUMAR HALOI VS. STATE OF ASSAM [REFERRED TO]
YOGESH MAHAJAN VS. PROF. R.C. DEKA, DIRECTOR [REFERRED TO]

JUDGEMENT

(1.) The issue involved in all these five writ petitions being identical, the writ petitions were heard analogously and are disposed of by this common judgment and order.

(2.) The subject matter of dispute in these writ petitions are orders of release of service of the petitioners from the Assam State AIDS Control Society issued by the National AIDS Control Organization. Though the posts held by the petitioners in each of the cases are different, the release is similarly done and therefore, the grounds are almost identical in each of the cases. It is the validity and legality of the said release order dtd. 26/9/2019 which arise for determination in the present bunch of writ petitions.

(3.) For better appreciation of the case projected by the rival parties and the issue to be decided, it would be convenient to put on record the facts of the respective cases in brief.

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BONTI SAIKIA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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