REGENT COMPUTRONICS PVT. LTD.

Sujit Kumar Singha Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
STATE OF KARNATAKA VS. M L KESARI [REFERRED TO]
JITENDRA KALITA VS. STATE OF ASSAM [REFERRED TO]
DIPAK BABARIA VS. STATE OF GUJARAT [REFERRED TO]
STATE OF PUNJAB AND ORS. VS. BANDEEP SINGH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. M.U. Mahmud, learned counsel for the petitioners. Also heard Mr. M. Dutta, learned Amicus Curiae, Mr. P. Nayak, learned Standing counsel, Finance Department, Mr. N. Upadhyay, learned Standing counsel, Irrigation Department and Mr. R. Dhar, learned Standing counsel, Public Works Department, for the respondents.

(2.) As the issues involved in this bunch of writ petitions are identical, the writ petitions are heard and disposed of by this common judgment and order.

(3.) The grievance raised by the petitioners in WP(C) 4431/2008 is for a direction to release the regular salary and arrear salary of the petitioners from the month of June, 2006.

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SUJIT KUMAR SINGHA Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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