REGENT COMPUTRONICS PVT. LTD.

Sanjay Tomar Appellant

V/S

State Of Haryana And Others Respondents

Referred Judgements :-

MRS. ASHA RANI LAMBA,HEADMISTRESS V. STATE OF HARYANA [REFERRED TO]
STATE OF ORISSA V. SANGRAM DAS [REFERRED TO]
DARYAO HURMAT S O SATWA MAHENDRA LAL JAINI ROOP CHAND BRUHAN KUMAR SADASHIV RAMCHANDRA DALVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
DEVILAL MODI VS. SALES TAX OFFICER RATLAM [REFERRED TO]
HOSHNAK SINGH VS. UNION OF INDIA [REFERRED TO]
OM PRAKASH SHUKLA VS. AKHILESH KUMAR SHUKLA [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
K H SIRAJ VS. HIGH COURT OF KERALA [REFERRED TO]
VIJENDRA KUMAR VERMA VS. PUBLIC SERVICE COMMISSION UTTARAKHAND [REFERRED TO]
SHANKARA CO OP HOUSING SOCIETY LTD VS. M PRABHAKAR [REFERRED TO]
PRANA VIR SINGH VS. CHANCELLOR CHANDRA SHEKHAR AZAD UNIVERSITY OF AGRICULTURE AND TECHNOLOGY [REFERRED TO]
HC PRADEEP KUMAR RAI VS. DINESH KUMAR PANDEY [REFERRED TO]
CANARA BANK VS. M. MAHESH KUMAR [REFERRED TO]

JUDGEMENT

(1.) In this writ petition, petitioner has sought for the following relief:-

(2.) Brief facts of the case are as follows:-

(3.) Learned counsel for the petitioner vehemently submitted that there were no backlog vacancies, no documents have been made available so as to contend that out of reserved posts some of posts are backlog. Thus, reserving 5 posts for other than general category would be in violation of Supreme Court's decision rendered in Indra Sawhney v. Union of India, reported in (1992) Suppl. 3 SCC 217. Learned counsel for the petitioner relied on para 385, which reads as under:-

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SANJAY TOMAR Vs. STATE OF HARYANA AND OTHERS

Referred Judgements :-

JUDGEMENT

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