REGENT COMPUTRONICS PVT. LTD.

Chandradev Jha Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

R. VISHWANATHA PILLAI V. STATE OF KERALA [REFERRED TO]
SECRETARY,STATE OF KARNATAKA V. UMA DEVI [REFERRED TO]
RAJENDRA KAMTI V. LALIT NARAYAN MISHRA UNIVERSITY [REFERRED TO]
RAM SEVAK YADAV VS. STATE OF BIHAR [REFERRED TO]
STATE OF KARNATAKA V. M.L. KESARI [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and B.R.A. Bihar University (hereinafter referred to as the 'University').

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The petitioner having been appointed on a temporary basis on 16/7/1964, in J.L.N.M. college, Ghorasahan in the district of Champaran, then an affiliated college of the Bihar University.

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CHANDRADEV JHA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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