(1.) "It cannot be, there is no power in Venice Can alter a decree established. 'Twill be recorded for a precedent, And many an error by the same example Will rush into the state. It cannot be."
(2.) Given the difference of opinion amongst two Hon'ble Judges of this Court, while deciding the Letters Patent Appeals, Hon'ble the Chief Justice referred both the Intra Court Appeals to this Court as a third Judge and since both the appeals challenge the common judgments, hence are being taken up together.
(3.) The appellants/petitioners, who were appointed in the cadre of District Judges/Additional District Judges, by limited competitive examination and by promotion respectively, had come up before this Court seeking seniority following the post-based roster, from the date of their appointments, by pushing down the direct recruits below them, because at the time of the appointments of direct recruits, which was prior in time, no posts existed in their category, and thus the appellants were deemed to have been appointed against the higher point of the roster.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN