REGENT COMPUTRONICS PVT. LTD.

STATE OF BIHAR Appellant

V/S

SURENDRA PRASAD SINHA Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH VS. RANNOJIRAO SHINDE IN C A NO 1730 OF 1966 2 KRISHNARAO SHINDE IN C A NO 1731 OF 1966 [REFERRED TO]
DEOKINANDAN PRASAD VS. STATE OF BIHAR [REFERRED TO]
STATE OF PUNJAB VS. IQBAL SINGH [REFERRED TO]
SOM PRAKASH REKHI VS. UNION OF INDIA [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
BALRAM GUPTA VS. UNION OF INDIA [REFERRED TO]
SHANTISTAR BUILDERS VS. NARAYAN KHIMALAL TOTAME [REFERRED TO]
GURMAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
STATE OF WEST BENGAL VS. HARESH C BANERJEE [REFERRED TO]
BHUPENDRA NATH HAZARIKA VS. STATE OF ASSAM [REFERRED TO]
STATE OF JHARKHAND VS. JITENDRA KUMAR SRIVASTAVA [REFERRED TO]
V. SUKUMARAN VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Following issues arise for consideration in this appeal before this Court:-

(2.) The writ petitioner in CWJC No.864 of 2020 titled as Surendra Prasad Sinha versus The State of Bihar and Ors. approached the Court seeking the following reliefs:

(3.) The learned Single Judge by an order dtd. 23/6/2020 disposed of the writ petition directing the respondent no.4 namely The District Education Officer, Nawada to take a final decision upon the writ petitioner's (respondent herein) claim as per law and pay the amount due to him, with proper calculation within eight weeks from the date of the order.

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STATE OF BIHAR Vs. SURENDRA PRASAD SINHA

Referred Judgements :-

JUDGEMENT

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