REGENT COMPUTRONICS PVT. LTD.

HIGH COURT BAR ASSOCIATION Appellant

V/S

GAUHATI HIGH COURT Respondents

Referred Judgements :-

DURGACHARAN MISRA. VS. STATE OF ORISSA AND OTHERS [REFERRED TO]
JASBHAI MOTIBHAI DESAI VS. ROSHAN KUMAR HAJI BASHIR AHMED [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
R K JAIN R K JAIN VS. UNION OF INDIA [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SWARUP SAROJ [REFERRED TO]
K H SIRAJ VS. HIGH COURT OF KERALA [REFERRED TO]
STATE OF BIHAR VS. AMRENDRA KUMAR MISHRA [REFERRED TO]
NEETU VS. STATE OF PUNJAB [REFERRED TO]
HEMANI MALHOTRA VS. HIGH COURT OF DELHI [REFERRED TO]
RAMESH KUMAR VS. HIGH COURT OF DELHI [REFERRED TO]
VIJENDRA KUMAR VERMA VS. PUBLIC SERVICE COMMISSION UTTARAKHAND [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. C.T. Jamir, learned senior counsel assisted by Mr. L. Wapang, learned counsel appearing for the writ petitioners in all the three writ petitions. We have also heard Mr. H.K. Das, learned Standing Counsel, Gauhati High Court, appearing for the respondent Nos. 1, 2 and 3, Ms. T. Khro, learned Additional Advocate General, Nagaland, appearing on behalf of the State of Nagaland and Mr. Sishir Dutta, learned senior counsel assisted by Mr. S. Dutta, learned counsel for the respondent No. 5 in WP(C) No. 4908/2020. The remaining respondents did not appear during hearing of these writ petitions.

(2.) In these three writ petitions common questions of law and facts are involved and, therefore, those are being taken up for disposal by this common order.

(3.) The facts giving rise to the filing of these writ petitions are as follows:-

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HIGH COURT BAR ASSOCIATION Vs. GAUHATI HIGH COURT

Referred Judgements :-

JUDGEMENT

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