REGENT COMPUTRONICS PVT. LTD.

Subhra Sabha Pandit Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

GOKARAJURANGARAJU ACHANTI SREENIVASA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
DK ASIM KUMAR BOSH VS. UNION OF INDIA [REFERRED TO]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED TO]
CENTRAL BANK OF INDIA VS. C BERNARD [REFERRED TO]
STATE OF WEST BENGAL VS. AGHORE NATH DEY:BISWANATH GHOSH:MAJHARUL ISLAM KHAN:AGHORE NATH DEY:BISWANATH GHOSH [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
DIVISIONAL CONTROLLER KSRTC VS. MAHADEVA SHETTY [REFERRED TO]
UTTARANCHAL ROAD TRANSPORT CORPN VS. MANSARAM NAINWAL [REFERRED TO]
CHIEF COMMERCIAL MANAGER SOUTH CENTRAL RAILWAY SECUNDERABAD VS. G RATNAM [REFERRED TO]
DILIP KUMAR SARMA VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. I. Choudhury, learned Senior Counsel, assisted by Mr. S. Hazarika, learned counsel for the petitioner. Also heard Mr. S. Das, learned standing counsel for the respondent Nos. 1 and 2; being the authorities in the Higher Education Department; Mr. K.N. Choudhury, learned Senior Counsel, assisted by Mr. J. Patowary, learned counsel for the respondent No. 6; and Mr. M. Sharma, learned counsel for the respondent Nos. 7 and 8. Respondent No. 3, 4 and 5, remained unrepresented.

(2.) Extra ordinary jurisdiction of this Court, under Article 226 of the Constitution of India, is sought to be invoked herein this case by the petitioner, namely, Dr. Subhar Sabha-pandit seeking following relief(s):

(3.) The background facts, leading to filing of the present petition is briefly adumbrated as under:

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SUBHRA SABHA PANDIT Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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