REGENT COMPUTRONICS PVT. LTD.

DEVINDER KUMAR Appellant

V/S

PUNJAB STATE Respondents

Referred Judgements :-

DWARKA PRASAD LAXMI NARAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
NANI GOPAL MITRA VS. STATE OF BIHAR [REFERRED TO]
HUKAM CHAND PRITHV I CHAND VS. UNION OF INDIA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
NISHI MAGHU VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
AIR INDIA LIMITED VS. NERGESH MEERZA [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
STATE OF TAMIL NADU VS. ST JOSEPH TEACHERS TRAINING INSTITUTE:DR ARUPAPPA TEACHERS TRAINING INSTITUTE [REFERRED TO]

JUDGEMENT

(1.) VIDE this Judgment two Civil Writ Petitions (Nos. 11362 and 11410 of 1991) arc being disposed of. The facts and questions of law involved therein are identical.

(2.) THE Division Bench referred the cases to the Full Bench observing that the judgment rendered by the Division Bench in C. W. P. 13455 of 1991 (Pawan Kumar v. State of Punjab etc. dated September 16, 1991, needed re-consideration.

(3.) AFTER notice of motion having been issued the respondents have filed written statements in the cases. Thus, we have afforded full hearing to counsel for the parties.

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DEVINDER KUMAR Vs. PUNJAB STATE

Referred Judgements :-

JUDGEMENT

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