REGENT COMPUTRONICS PVT. LTD.

MANJIT SINGH Appellant

V/S

STATE OF PUNJAB AND OTHERS Respondents

Referred Judgements :-

ROOP CHAND V. D.D.A. [REFERRED]
KOSHAN LAL TANDON KUNJ BEHARI VS. UNION OF INDIA [REFERRED]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED]
MOHAMMAD SHUJAT ALI SUNKARA RATTAIAH V MARKANDEYA M NAGENDER RAO VS. UNION OF INDIA [REFERRED]
V MARKENDEYA VS. STATE OF ANDHRA PRADESH [REFERRED]
SANATAN GAUDA VS. BERHAMPUR UNIVERSITY [REFERRED]
JAGJIT SINGH VS. STATE OF PUNJAB [REFERRED]

JUDGEMENT

(1.) Notice of motion.

(2.) Ms. Charu Tuli, Sr.DAG, Punjab has been asked to accept notice on behalf of the respondents-State.

(3.) These petitions are taken up for notice of motion/admission as the common questions of law and facts are involved. The short controversy involved in these petitions is "whether a candidate possessing higher qualification than the one prescribed and advertised for appointment to the posts is eligible for such selection/appointment".

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MANJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

Referred Judgements :-

JUDGEMENT

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