REGENT COMPUTRONICS PVT. LTD.

JAHUR ALI Appellant

V/S

STATE OF MANIPUR Respondents

Referred Judgements :-

BAKSHI SARDARI LAL (DEAD) THROUGH LRS AND ORS. VS. UNION OF INDIA AND ANR. [REFERRED TO]
STATE OF BIHAR VS. RANI SONABATI KUMARI [REFERRED TO]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. SRIPATI RANJAN BISWAS [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. MANSOOR ALI KHAN [REFERRED TO]
UNION OF INDIA VS. O CHAKRADHAR [REFERRED TO]
AIR INDIA CABIN CREW ASSOCIATION VS. YESHAWINEE MERCHANT [REFERRED TO]
R VISHWANTHA PILLAI VS. STATE OF KERALA [REFERRED TO]
STATE OF ASSAM VS. MARGHERITA MAHAKUMA PRATHMIK BRITTIDHARI SHIKSHAK SANMELANI [REFERRED TO]
STATE OF ASSAM VS. PRATIMA DAS [REFERRED TO]
KENJUM RIBA VS. STATE OF ARUNACHAL PRADESH [REFERRED TO]
STATE OF MANIPUR VS. ALL MANIPUR APPOINTMENT UNDER THE DIE IN HARNESS SCHEME ASSOCIATION [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. N. Ibotombi, learned counsel for the petitioners and Mr. Jalal, learned GA for the respondents.

(2.) These two writ petitions, i.e. WP(C) No. 658/2004 and WP(C) No. 976/2004 are filed by the same petitioners against the same respondents for challenging the wireless message (W.T. Message) dated 2.8.04 for discontinuing their services in the District Rural Development Agency, Ukhrul and also cancellation order dated 23.8.04.

(3.) Accordingly these writ petition are taken up jointly for passing a common judgment & order.

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JAHUR ALI Vs. STATE OF MANIPUR

Referred Judgements :-

JUDGEMENT

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