REGENT COMPUTRONICS PVT. LTD.

Md. Rabab Raza Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

UDIT NARAIN SINGH MALPAHARIA VS. ADDITIONAL MEMBER BOARD OF REVENUE BIHAR [REFERRED TO]
GULABCHAND CHHOTALAL PARIKH VS. STATE OF GUJARAT [REFERRED TO]
BABUBHAI MULJIBHAI PATEL VS. NANDLAL KHODTDAS BAROT [REFERRED TO]
PRABODH VERMA DAL CHAND VS. STATE OF UTTAR PRADESH [REFERRED TO]
SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
INDU SHEKHAR SINGH VS. STATE OF U P [REFERRED TO]
RASHMI MISHRA VS. MADHYA PRADESH PUBLIC SERVICE COMMISSION [REFERRED TO]
TRIDIP KUMAR DINGAL VS. STATE OF WEST BENGAL [REFERRED TO]
PUBLIC SERVICE COMMISSION UTTARANCHAL VS. MAMTA BISHT [REFERRED TO]
J S YADAV VS. STATE OF U P [REFERRED TO]
VIJAY KUMAR KAUL VS. UNION OF INDIA [REFERRED TO]
STATE OF RAJASTHAN VS. UCCHAB LAL CHHANWAL [REFERRED TO]
RANJAN KUMAR VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) The matter is heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) In the instant petition, petitioner has prayed for the following relief/reliefs:

(3.) The petitioner has not impleaded persons whose right is likely to be affected in the event of allowing the present petition while directing the respondents to appoint petitioner to the post of Special Survey Amin. The Apex Court in the case of Ranjan Kumar vs. State of Bihar reported in (2014) 16 SCC 187, in paragraphs nos. 4 to 13 held as under:-

Click here to view full judgment.

MD. RABAB RAZA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address