REGENT COMPUTRONICS PVT. LTD.

BIHAR LEGISLATIVE ASSEMBLY Appellant

V/S

HARENDRA KUMAR PANDEY Respondents

Referred Judgements :-

MALLOCH V. ABERDEEN CORPORATION [REFERRED TO]
MOST.RUBIA DEVI AND OTHERS VS. RAGHUNATH PRASAD [REFERRED TO]
DALJIT SINGH MINHAS AND OTHERS VS. THE STATE OF PUNJAB AND OTHERS [REFERRED TO]
M.N.SRINIVASAN V. THE BOARD OF THE KAMATAKA LEGISLATURE SECRETARIAT [REFERRED TO]
BANARSIDAS VS. STATE OF UTTAR PRADESH [REFERRED TO]
M S M SHARMA VS. KRISHNA SINHA [REFERRED TO]
BARADA KANTA MISHRA VS. HIGH COURT OF ORISSA [REFERRED TO]
MANAGER GOVERNMENT BRANCH PRESS VS. D B BELLIAPPA [REFERRED TO]
FERTILIZER CORPORATION KAMGAR UNION REGD SINDRI VS. UNION OF INDIA [REFERRED TO]
SHIVAJIRAO NILANGEKAR PATIL DR MAHESH MADHAV GOSAVI VS. MAHESH MADHAV GOSAVI:SHIVAJIRAO NILANGEKAR PATIL [REFERRED TO]
KIHOTO HOLLOHAN VS. ZACHILLHU [REFERRED TO]
STATE OF ORISSA R C ROUT BINAYAK PANDA H C PRUSTY VS. SUKANTI MOHAPATRA:SUKANTI MOHAPATRA:RABINARAYAN MALL:STATE OF ORISSA [REFERRED TO]
RAVI S NAIK SANJAY BANDEKAR VS. UNION OF INDIA [REFERRED TO]
PREM SINGH VS. HARYANA STATE ELECTRICITY BOARD [REFERRED TO]
RANA MUNESHWAR KUMAR SINGH VS. STATE OF BIHAR [REFERRED TO]
JAYANTI DEVI VS. SRICHAND MAL AGRAWAL [REFERRED TO]

JUDGEMENT

(1.) These four Letters Patent Appeals were heard analogously as they were filed against one judgment and involve common questions of fact and law.

(2.) All these four Letters Patent Appeals were filed against the judgment of a learned Single Judge delivered in C.W.J.C. No. 7995 of 1990 on 23rd December, 1994 whereby His Lordship quashed the appointment of 285 persons made by the Speaker to the posts of Assistants, Typists, Hindi Research Assistant, Hindi Expert, Security, Durban, Daftari, Sweeper, Peon, all class III and Class IV Posts, as in the opinion of the learned Single Judge such appointments were in violation of the provisions contained in Articles 14 and 16 of the Constitution of India.

(3.) Out of those four appeals, L.P.A. No. 20 of 1995 was filed by the Bihar Legislative Assembly through its Secretary Sri Yugal Kishore Prasad and the other three appeals, namely, L.P.A. Nos, 22 of 1995, 23 of 1995 and 25 of 1995 were filed by those persons whose appointments were quashed by the learned Single Judge by his judgment as aforesaid (hereinafter referred to as the judgment of the first Court).

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BIHAR LEGISLATIVE ASSEMBLY Vs. HARENDRA KUMAR PANDEY

Referred Judgements :-

JUDGEMENT

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