REGENT COMPUTRONICS PVT. LTD.

STATE OF H.P. Appellant

V/S

RAM LAL Respondents

Referred Judgements :-

SHAKUNTLA DEVI V. THE STATE OF HIMACHAL PRADESH [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
MOOL RAJ UPADHYAYA VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. AJAY KUMAR [REFERRED TO]
UNION OF INDIA VS. RAKESH KUMAR [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
PRINCIPAL MEHAR CHAND POLYTECHNIC VS. ANU LAMBA [REFERRED TO]
KESRI DEVI VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
RATILAL HIRALAL PATEL VS. STATE OF GUJARAT [REFERRED TO]
KESAR CHAND VS. STATE OF PUNJAB [REFERRED TO]
MANGAT RAM VS. HARYANA VIDUT PRASARAN NIGAM LTD [REFERRED TO]
BABU RAM VS. STATE OF HARYANA [REFERRED TO]
RAM DIA AND OTHERS VS. UTTAR HARYANA BIJLI VITRAN NIGAM LTD. AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) By this judgment we are dealing with and deciding common questions of law which have arisen in hundreds of cases. Arguments in all these cases were heard altogether, but the judgment is being delivered in CWP No. 180 of 2001, but shall govern the decision in the other connected matters. A copy of this judgment shall be placed on the record of all the connected matters.

(2.) The following common question of law arises in these petitions:

(3.) It would be pertinent to mention that earlier vide our judgment dated 19.07.2007, we had held as follows:

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STATE OF H.P. Vs. RAM LAL

Referred Judgements :-

JUDGEMENT

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