REGENT COMPUTRONICS PVT. LTD.

ALOK KUMAR Appellant

V/S

THE STATE OF BIHAR Respondents

Referred Judgements :-

RAM PRIT RAI VS. STATE OF BIHAR AND OTHERS [REFERRED TO]
MADHYAMIC SHIKSHA MANDAL M P VS. ABHILASH SHIKSHA PRASAR SAMIT I [REFERRED TO]
UNION OF INDIA VS. TARUN K SINGH [REFERRED TO]
UNION OF INDIA VS. RAJESH P U PUTHUVALNIKATHU [REFERRED TO]
INDERPREET SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
EAST COAST RAILWAY VS. MAHADEV APPA RAO [REFERRED TO]
ORYX FISHERIES PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
JOGINDER PAL VS. STATE OF PUNJAB [REFERRED TO]
TANVI SARWAL VS. CENTRAL BOARD OF SECONDARY EDUCATION AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The above writ petitions have been taken up together with the consent of the parties inasmuch as identical facts and issues are involved in both the writ petitions.

(2.) I have heard learned counsel for the petitioners and respondents along with intervenors - petitioners on 4/9/2020 and the matter was fixed under the heading For Orders for today.

(3.) For the sake of brevity the relevant facts are being taken from the 1st writ petition being CWJC No. 6139 of 2020.

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ALOK KUMAR Vs. THE STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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