REGENT COMPUTRONICS PVT. LTD.

AMARJIT SINGH Appellant

V/S

State of Punjab and Ors. Respondents

Referred Judgements :-

CHANDIGARH ADMINISTRATION AND ANR. V. JAGJIT SINGH AND ANR. [REFERRED TO]
MUNISH KUMAR V. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. K P JOSEPH [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
AMARJIT SINGH AHLUWALIA VS. STATE OF PUNJAB [REFERRED TO]
JAGJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD PATIALA GURDIALSINGH PUNJAB STATE ELECTRICITY BOARD PATIALA VS. RAVINDER KUMAR SHARMA:PUNJAB STATE ELECTRICITY BOARD PATIALA:RAVINDER KUMAR SHARMA [REFERRED TO]
UNION OF INDIA [RAILWAY BOARD] VS. J V SUBHAIAH [REFERRED TO]
FARIDABAD CT SCAN CENTRE VS. D G HEALTH SERVICES [REFERRED TO]
A V G P CHETTIAR AND SONS VS. T PALANISAMY GOUNDER [REFERRED TO]

JUDGEMENT

(1.) WITH the consent for the parties, the writ petition is taken up for final disposal at the motion stage.

(2.) WE have heard the learned counsel for the parties at length and perused the paper -book.

(3.) THE petitioner claims that the respondents are regularly re -allocating and appointing various persons from time to time who are similarly situated as the petitioner. In some cases, the State Government is re -allocating and appointing many people, after a gap of as long as 16 years. The examples mentioned in paragraph 9 of the petition of all the persons who have been re -allocated, are as under; -

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AMARJIT SINGH Vs. STATE OF PUNJAB AND ORS.

Referred Judgements :-

JUDGEMENT

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