REGENT COMPUTRONICS PVT. LTD.

Syed Jalaluddin Ahmed Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

JAHANGIR ALOM VS. STATE OF ASSAM AND ORS. [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. JAGJIT SINGH [REFERRED TO]
STATE OF M P VS. SANJAY KUMAR PATHAK [REFERRED TO]
GOVT OF A P VS. K BRAHMANANDAM [REFERRED TO]
FOOD CORPN OF INDIA VS. ASHIS KUMAR GANGULY [REFERRED TO]
SHESH MANI SHUKLA VS. D I O S DEORIA [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
ABDUL BARI VS. STATE OF ASSAM [REFERRED TO]
RANJANA BEGUM LASKAR VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. A Mannaf, learned counsel for the petitioner and Mr. S K Ghosh, learned Standing counsel, Secondary Education for the official respondent Nos. 1 to 3.

(2.) Though notice on the respondent No. 4 was served by Regd. Post with A/D and the Registry received back the A/D card but the said respondent did not appear in the matter.

(3.) The issue involved in this writ petition is for regularisation and adjustment of the service of the petitioner as an Assistant Teacher in provincialised High School in the district of Nalbari considering his past service and the communications made by the Director of Secondary Education, Assam.

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SYED JALALUDDIN AHMED Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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