REGENT COMPUTRONICS PVT. LTD.

Ashoke Krantti Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

MANOJ KUMAR VS. STATE OF BIHAR [REFERRED TO]
DHANANJAY KUMAR MISHRA & ORS. VS. THE BIHAR STAFF SELECTION COMMISSION & ORS. [REFERRED TO]
RAVINDRA KUMAR SINGH & ORS. VS. THE HIGH COURT OF JUDICATURE AT PATNA & ORS. [REFERRED TO]
KANPUR UNIVERSITY VS. SAMIR GUPTA:SAMIR GUPTA [REFERRED TO]
H P PUBLIC SERVICE COMMISSION VS. MUKESH THAKUR [REFERRED TO]
RAJESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
SECRETARY TAMIL NADU PUBLIC COMMISSION VS. A.B. NATARAJAN [REFERRED TO]
HANUMAN DUTT SHUKLA AND ORS. ETC. VS. STATE OF U.P. AND ORS. ETC. ETC. [REFERRED TO]

JUDGEMENT

(1.) All the aforesaid writ petitions have been heard at length with the consent of the learned counsels appearing for the respective writ petitioners, as also the respondents and it has been agreed that all the writ petitions be disposed of by a common judgment since the issues involved in all the aforesaid writ petitions are common.

(2.) On behalf of the writ petitioners, arguments have been advanced by the learned Senior Counsel/counsels, whose appearance have been indicated hereinabove.

(3.) The learned Advocate General has argued on behalf of the Bihar School Examination Board (herein after referred to as the "Board").

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ASHOKE KRANTTI Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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