REGENT COMPUTRONICS PVT. LTD.

Rajneesh Ranjan Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

HON'BLE DR. DHARMBIR KUMAR AND ORS. VS. THE STATE OF BIHAR THROUGH THE CHIEF SECRETARY,BIHAR,PATNA [REFERRED TO]
DR. (MAJOR) MEETA SAHAI VS. STATE OF BIHAR [REFERRED TO]
ASSAM PUBLIC SERVICE COMMISSION AND ORS. VS. PRANJAL KUMAR SARMA [REFERRED TO]
MUNICIPAL COUNCIL PALAI VS. T J JOSEPH [REFERRED TO]
YOGENDER PAL SINGH VS. UNION OF INDIA [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
SEC A P PUBLIC SERVICE COMMISSION VS. B SWAPNA [REFERRED TO]
SHAH FAESAL VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The present petition has been placed before us pursuant to the order dtd. 1/10/2021 passed by the learned Single Judge, whereby the learned Single Judge has referred the matter to the Hon'ble The Chief Justice for placing this matter before a larger Bench. Hon'ble The Chief Justice, therefore, directed the office to place this petition before the present Division Bench.

(2.) The petitioners have preferred the present petition under Article 226 of the Constitution of India in which they have prayed for the following relief/s:-

(3.) The factual matrix of the present case is as under:-

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RAJNEESH RANJAN Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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