REGENT COMPUTRONICS PVT. LTD.

STATE OF BIHAR Appellant

V/S

JANARDAN PRASAD SINGH Respondents

Referred Judgements :-

PANDIT BRAHMA NAND CHOUBEY BRAHMA NAND CHOUBEY V. MEMBERS OF BHOODAN COMMITTEE AND ORS. [REFERRED TO]
SHAKAMBARI AND CO. V. UNION OF INDIA [REFERRED TO]
BIHAR STATE ELECTRICITY BOARD AND ORS. V. BAXI S.R.P. SINHA,ADVOCATE [REFERRED TO]
GOPALJEE JHA AND ORS. V. STATE OF BIHAR AND ORS. [REFERRED TO]
RAM KISHAN V. U.P.SRTC [REFERRED TO]
WARLU V. GANGOTRIBAI [REFERRED TO]
STATE OF BIHAR AND ORS. V. KAMESHWAR PRASAD SINGH AND ANR. [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
G RAMEGOWDA MAJOR BASAVALINGAPPA VS. SPECIAL LAND ACQUISITION OFFICER BANGALORE:SPECIAL LAND ACQUISITION OFFICER BANGALORE [REFERRED TO]
SCHEDULED CASTE CO OPERATIVE LAND OWNING SOCIETY LIMITED BHATINDA VS. UNION OF INDIA [REFERRED TO]
BINOD BIHARI SINGH VS. UNION OF INDIA [REFERRED TO]
NAND KISHORE VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. CHANDRA MANI [REFERRED TO]
SPECIAL TEHSILDAR LAND ACQUISITION KERALA VS. K V AYISUMMA [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
CENTRAL PROVIDENT FUND COMMISSIONER VS. S K NASIRUDDIN BEEDI MERCHANT LTD [REFERRED TO]
STATE OF BIHAR VS. ARYA DEVI [REFERRED TO]
STATE OF BIHAR VS. SIDHIDATRI SINHA ALIAS SIDHIDARI SINHA [REFERRED TO]

JUDGEMENT

(1.) Both the appeals have been filed by the State of Bihar and its officers and the points involved in both the appeals are one and the same, as such they have been heard together and are being disposed of by this common judgment.

(2.) LPA No. 64 of 2005 has been filed against the order dated 11.12.1998 passed in CWJC No. 8954 of 1998 whereby this Court directed the Director General Board to consider the cases of writ petitioners--respondents Janardan Prasad Singh (now dead) and Indu Bhushan Prasad for out of turn promotion in terms of Rule 660C of the Bihar Police Manual to the post of Dy. S.P. in the light of the two judgments rendered by the learned Single Judge of this Court contained in Annexure-6 and 6/1 to the aforesaid writ application.

(3.) LPA No. 70 of 2005 has been filed against the order dated 11.2.1999 passed in CWJC No. 9522 of 1998 whereby similar direction was issued by the learned Single Judge for consideration of the case of the writ petitioner--respondent Rajendra Singh for out of turn promotion in terms of Rule 6606 of the Bihar Police Manual by the D.G. Board in the light of the order passed in the earlier case being CWJC No. 8954 of 1998.

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STATE OF BIHAR Vs. JANARDAN PRASAD SINGH

Referred Judgements :-

JUDGEMENT

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