REGENT COMPUTRONICS PVT. LTD.

RUBU OPO Appellant

V/S

STATE OF ARUNACHAL PRADESH Respondents

Referred Judgements :-

SANJAY KUMAR SINHA(2) VS. STATE OF BIHAR AND ORS. [REFERRED TO]
COMMISSIONER OF INCOME TAX MYSORE TRAVANCORE COCHIN AND COORG BANGALORE COMMISSIONER OF INCOME TAX BANGALORE VS. INDO MERCANTILE BANK LIMITED PANGAL VITTAL NAYAK AND CO LIMITED [REFERRED TO]
LALA SHRI BHAGWAN VS. RAM CHAND [REFERRED TO]
UNION OF INDIA VS. P K ROY [REFERRED TO]
DWARKA PRASAD VS. DWARKA DAS SARAF [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
KESHAV CHANDRA JOSHI VS. UNION OF INDIA [REFERRED TO]
TRIBHOV AND AS HARIBHAI TAMBOLI VS. GUJARAT REVENUE TRIBUNAL [REFERRED TO]
K ANJAIAH VS. K CHANDRAIAH [REFERRED TO]
S I ROOPLAL VS. LT GOVERNOR [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. MANSOOR ALI KHAN [REFERRED TO]
NIRANJAN PRASAD SINHA VS. UNION OF INDIA [REFERRED TO]
INDU SHEKHAR SINGH VS. STATE OF U P [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
D P DAS VS. UNION OF INDIA [REFERRED TO]
HEMANTA BHATTACHARJEE VS. STATE OF ASSAM [REFERRED TO]
DASHRATH RUPSINGH RATHOD VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The present Appeal has been filed challenging the common judgment and order dated 01.06.2018, passed in three writ petitions, namely, WP(C) 44 (AP)/2017, WP(C) 86 (AP)/2017 & WP(C) 573 (AP)/2017. By the said common judgment, the first writ petition, namely, WP(C) 44(AP)/2017, has been dismissed, whereby, the claim of the petitioner to be declared to be senior to the private respondent No. 4 has been negated and accordingly, the other impugned orders of reversion dated 19.12.2016 of the petitioner and the order dated 14.07.2017 of promotion of the private respondent No. 4 to the post of Superintending Engineer (E & M) have not been interfered. It is the petitioner in the first writ petition, who is also a party in the other writ petitions, have preferred the present appeal along with the two other appeals.

(2.) Heard Mr. I. Chowdhury, learned Senior Advocate for the appellant/writ petitioner, assisted by Mr. S. Biswakarma. Also heard Mr. D. Soki, learned Additional Senior Government Advocate, appearing on behalf of the State respondents and Mr. P. K. Tiwari, learned Senior Advocate for the respondent No. 4, assisted by Mr. A. R. Gogoi.

(3.) The brief facts connected with this appeal and the writ petitions can be put in a nutshell as follows:

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RUBU OPO Vs. STATE OF ARUNACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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