REGENT COMPUTRONICS PVT. LTD.

SAHID ANSARI Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

MANMOHAN SINGH JAITLA VS. COMMISSIONER,UNION TERRITORY OF CHANDIGARH AND ORS. [REFERRED TO]
FRANCIS JOHN VS. DIRECTOR OF EDUCATION AND ORS. [REFERRED TO]
K. KRISHNAMACHARYULU AND ORS. VS. SRI VENKATESWARA HINDU COLLEGE OF ENGINEERING AND ANR. [REFERRED TO]
O P GUPTA VS. UNION OF INDIA [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
CHANDRA NATH THAKUR VS. BIHAR SANSKRIT SHIKSHA BOARD [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr. Alamdar Hussain, learned counsel for the petitioner and counsel for the State.

(2.) THE prayer made in this writ application reads as follows:-

(3.) IN this context, the main plank of submission of Mr. Hussain is based on a Government resolution no. 237 dated 20.02.1990 contained in Annexure-6 to the writ application which according to him would also entitle the petitioner for appointment on compassionate ground in recognized minority aided school .

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SAHID ANSARI Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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