REGENT COMPUTRONICS PVT. LTD.

HARISH KUMAR Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. B K MONDAL AND SONS [REFERRED TO]
MULAMCHAND VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. LAVUNARENDRANATHI [REFERRED TO]
MOTILAL PADAMPAT SUGAR MILLS COMPANY LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
JIT RAM SHIV KUMAR VS. STATE OF HARYANA [REFERRED TO]
STATE OF MADHYA PRADESH VS. KUMARI NIVEDITA JAIN [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
MOHINI JAIN VS. STATE OF KARNATAKA [REFERRED TO]
UNNI KRISHNAN J P VS. STATE OF ANDHRA PRADESH [REFERRED TO]
P A INAMDAR VS. SATE OF MAHARASHTRA [REFERRED TO]
ASHOKA KUMAR THAKUR VS. UNION OF INDIA [REFERRED TO]
SOCIETY FOR UN AIDED PRIVATE SCHOOLS OF RAJASTHAN VS. U O I [REFERRED TO]
BHARTIYA SEVA SAMAJ TRUST TR. PRES VS. YOGESHBHAI AMBALAL PATEL [REFERRED TO]

JUDGEMENT

(1.) THESE petitions were heard and decided by a Division Bench, comprising Hon'ble the Chief Justice and Mr. Justice Their Lordships expressed divergence of opinion vide separate judgments delivered on 1.10.2013. Hence, all these matters were placed for hearing before me.

(2.) AT the time of hearing, learned counsel for the parties made a submission that with regard to the petitioners serving in tribal/difficult areas, there is no divergence of opinion. Consequently, such petitions stood segregated as a separate bunch.

(3.) AT the threshold, I must clarify that my opinion is based purely on the submissions made by the learned counsel before me. I may not be misunderstood to have either discussed or commented upon the respective opinions of my learned brothers.

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HARISH KUMAR Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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