REGENT COMPUTRONICS PVT. LTD.

Rupa Pachani Kalita Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

KASHINATH DIKSHJTA VS. UNION OF INDIA [REFERRED TO]
SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
UMA PRASAD GOGOI VS. STATE OF ASSAM [REFERRED TO]
PAZAWNA VS. STATE BANK OF INDIA [REFERRED TO]
TARUN KANTI CHAKRABORTY VS. STATE OF ARUNACHAL PRADESH [REFERRED TO]
STATE OF WEST BENGAL VS. SANKAR GHOSH [REFERRED TO]
RAJEN BHUYAN VS. THE STATE OF ARUNACHAL PRADESH AND ORS. [REFERRED TO]
SRI UPENDRA NATH MISRA, SUPERINTENDING SURVEYOR, OC NO.5 PARTY, NEC, SURVEY OF INDIA, SHILLONG VS. THE UNION OF INDIA, REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF SCIENCE &AMP; TECHNOLOGY, TECHNOLOGY BHAWAN, NEW MEHRAULI ROAD, NEW DILHI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. R.C. Saikia, the learned counsel for the petitioner and Mr. M.R. Adhikari, the learned Government Advocate, Assam, for all the respondents.

(2.) The case of the petitioner may briefly be summarized at the outset.

(3.) The petitioner was appointed to the post of Lower Division Assistant under the Directorate of Sericulture Department and she joined the post on 01.07.1994. She was confirmed to the post vide order dated 17.2.2004 with effect from 01.07.2003 (Annexure-1).

Click here to view full judgment.

RUPA PACHANI KALITA Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address