REGENT COMPUTRONICS PVT. LTD.

Surender Sharma Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

D.C.S. NEGI VS. UNION OF INDIA AND ORS. [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
SADHU SINGH VS. STATE OF PUNJAB [REFERRED TO]
A L KALRA VS. PROJECT AND EQUIPMENT CORPORATION OF INDIA LIMITED [REFERRED TO]
DURYODHAN SAHU VS. JITENDRA KUMAR MISHRA [REFERRED TO]
ASHOK KUMAR PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
B SINGH VS. UNION OF INDIA [REFERRED TO]
DATTARAJ NATHUJI THAWARE VS. STATE OF MAHARASHTRA [REFERRED TO]
GURPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
HARI BANSH LAL VS. SAHODAR PRASAD MAHTO [REFERRED TO]
UNION OF INDIA AND OTHERS VS. CHAMAN RANA [REFERRED TO]
UNION OF INDIA & ORS VS. C GIRIJA & ORS [REFERRED TO]

JUDGEMENT

(1.) The petitioner initially filed this petition before the erstwhile Tribunal and after closure thereof, the same has been transferred to this Court. The petitioner preferred an application for amendment of the petition, which was duly allowed and on the basis of the amended petition, the petitioner has now sought for following substantive reliefs:

(2.) The respondent-University issued a notice for filling up three posts including the post of Assistant Registrar on secondment basis and the same reads as under:

(3.) The aforesaid notice was published on the official website of the respondent-University on 29/8/2012 and thereafter sent through post to the various departments of the Government including H.P. Vidhan Sabha, CPWD Shimla, Himachal Pradesh University Shimla, Dr. Y.S. Parmar University Nouni, Solan and CSK Krishi Vishavavidyalaya, Palampur.

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SURENDER SHARMA Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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