REGENT COMPUTRONICS PVT. LTD.

RAM BILASH SINGH Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

DEOKINANDAN PRASAD VS. STATE OF BIHAR [REFERRED TO]
STATE OF PUNJAB VS. IQBAL SINGH [REFERRED TO]
B R RAMABHADRIAH VS. SECRETARY FOOD AND AGRICULTURE DEPARTMENT ANDHRA PRADESH [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
STATE OF KERALA VS. M PADMANABHAN NAIR [REFERRED TO]
STATE OF RAJASTHAN VS. HINDUSTAN SUGAR MILLS LIMITED:JAIPUR UDYOG LIMITED [REFERRED TO]
CHARAN SINGH VS. BIRLA TEXTILES [REFERRED TO]
VIJAY L MALHROTRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
H GANGAHANUME GOWDA VS. KARNATAKA AGRO INDUSTRIES CORPORATION LIMITED [REFERRED TO]
ALOK SHANKER PANDEY VS. UNION OF INDIA [REFERRED TO]
S K DUA VS. STATE OF HARYANA [REFERRED TO]
STATE OF JHARKHAND VS. JITENDRA KUMAR SRIVASTAVA [REFERRED TO]
D.D. TEWARI VS. UTTAR HARYANA BIJLI VITRAN NIGAM LTD. [REFERRED TO]
M.SIDDIQ VS. MAHANT SURESH DAS [REFERRED TO]

JUDGEMENT

(1.) The matter has been taken up via video-conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Mr. Ramakant Sharma, learned senior counsel along with Mr. Lakshmi Kant Sharma, learned counsel for the petitioner; Mr. Bijay Bhushan Prasad, learned Assistant Counsel to Standing Counsel 13 for the State; Mr. Anjani Kumar, learned senior counsel along with Mr. Ashhar Mustafa, Patna High Court CWJC No.1628 of 2019 dt.10-12-2020 learned counsel for the Tilka Manjhi Bhagalpur University (hereinafter referred to as the 'University'); and Mr. Rashid Izhar, learned counsel for the Munger University.

(3.) The petitioner has moved the Court for the following reliefs:

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RAM BILASH SINGH Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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