REGENT COMPUTRONICS PVT. LTD.

Bharati Devi Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

MRS. DEEPA SAIKIA VS. STATE OF ASSAM AND ORS. ...3.9 [REFERRED TO]
RAMESH GOSWAMI VS. STATE OF ASSAM ...7.4 [REFERRED TO]
D. RAJIAH RAJ AND ORS VS. THE UNION OF INDIA AND ORS. ...10 [REFERRED TO]
N SUBBA RAO VS. UNION OF INDIA [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. D JANARDHANA RAO [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. D JANARDHANA RAO [REFERRED TO]
J C YADAV VS. STATE OF HARYANA [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
STATE OF ORISSA R C ROUT BINAYAK PANDA H C PRUSTY VS. SUKANTI MOHAPATRA:SUKANTI MOHAPATRA:RABINARAYAN MALL:STATE OF ORISSA [REFERRED TO]
UNION OF INDIA VS. R N HEGDE [REFERRED TO]
STATE OF MAHARASHTRA VS. SHASHIKANT S PUJARI [REFERRED TO]
STATE OF KARNATAKA VS. M L KESARI [REFERRED TO]

JUDGEMENT

(1.) Heard Dr. B. Ahmed, learned counsel for the petitioner. Also heard Mr. K. Gogoi, learned State Counsel appearing for Higher Education Department as well as Mr. C. Baruah, learned Standing Counsel, APSC.

(2.) The three writ petitions involving the same petitioner with facts inter-connected with each other are taken up for analogous hearing.

(3.) In WP(C) No. 3305/2009, the case of the petitioner in brief is projected as follows:-

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BHARATI DEVI Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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