REGENT COMPUTRONICS PVT. LTD.

PURAN CHAND Appellant

V/S

STATE OF H. P. Respondents

Referred Judgements :-

AMLAN JYOTI BOROOAH V. STATE OF ASSAM [REFERRED TO]
MUNINDRA KUMAR VI VEK KUMAR RAVINDER SINGH DHAKA VS. RAJIVGOVIL:VIVEKAGGGARWAL:RAJEEVGOVIL [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
CHANDRA PRAKASH TIWARI VS. SHAKUNTALA SHUKLA [REFERRED TO]
RASHMI MISHRA VS. MADHYA PRADESH PUBLIC SERVICE COMMISSION [REFERRED TO]
UNION OF INDIA VS. S VINODH KUMAR [REFERRED TO]
MARRIPATI NAGARAJA VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
DHANANJAY MALIK VS. STATE OF UTTARANCHAL [REFERRED TO]
AMLAN JYOTI BOROOAH VS. STATE OF ASSAM [REFERRED TO]
K A NAGAMANI VS. INDIAN AIRLINES [REFERRED TO]
VIJENDRA KUMAR VERMA VS. PUBLIC SERVICE COMMISSION UTTARAKHAND [REFERRED TO]
RAMESH CHANDRA SHAH VS. ANIL JOSHI [REFERRED TO]
MANISH KUMAR SHAHI VS. STATE OF BIHAR [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. JASMINE KAUR [REFERRED TO]
HC PRADEEP KUMAR RAI VS. DINESH KUMAR PANDEY [REFERRED TO]
MADRAS INSTITUTE OF DEVELOPMENT STUDIES AND ANOTHER; S ANANDHI AND OTHERS VS. K SIVASUBRAMANIYAN AND OTHERS [REFERRED TO]
ASHOK KUMAR VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA & ORS VS. C GIRIJA & ORS [REFERRED TO]

JUDGEMENT

(1.) Respondents No. 2 and 3 appointed five persons as Laboratory Attendants vide office order dated 10.12.2014 (Annexure P-2). Appointments of S/Sh. Ramesh Chand & Ashok Kumar figuring at serial Nos. 4 and 5 of this appointment order have been challenged by the petitioner in the instant writ petition. These two persons have been arrayed in the writ petition as respondents No. 4 and 5 respectively.

(2.) The challenge to the appointment of respondents No. 4 and 5 as Laboratory Attendant has been laid primarily on following grounds:-

(3.) I have heard Sh. Ajay Sharma, learned Sr. Counsel for the petitioner, learned Addl. Advocate General for respondent No. 1, Sh. K.D. Sood, learned Sr. Counsel for respondents No. 2 and 3, Sh. Ramakant Sharma, learned counsel for respondents No. 4 & 5 and with their assistance gone through the record.

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PURAN CHAND Vs. STATE OF H. P.

Referred Judgements :-

JUDGEMENT

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