REGENT COMPUTRONICS PVT. LTD.

All India Nhpc Diploma Engineers Appellant

V/S

Nhpc Ltd. Respondents

Referred Judgements :-

STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
GENERAL MANAGER SOUTH CENTRAL RAILWAY SECUNDERABAD VS. A V R SIDDHANTTI [REFERRED TO]
MOHAMMAD SHUJAT ALI SUNKARA RATTAIAH V MARKANDEYA M NAGENDER RAO VS. UNION OF INDIA [REFERRED TO]
ROOP CHAND ADLAKHA VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
J RANGASWAMY VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
P MURUGESAN VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF RAJASTHAN VS. LATA ARUN [REFERRED TO]
DILIP KUMAR GARG VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) The two LPAs were heard by the Division Bench of this Court. Learned Judges constituting the Bench differed, as a result thereof the points of difference have been stated as under:

(2.) In terms of Rule 36(2) of the Jammu and Kashmir High Court Rules, 1999, the matter has been placed before Hon'ble Chief Justice and thereafter has been assigned. That is how these LPAs are placed before this Bench.

(3.) To precisely notice the factual aspect of the matter shall be advantageous for determination of the points of difference in its right perspective:

Click here to view full judgment.

ALL INDIA NHPC DIPLOMA ENGINEERS Vs. NHPC LTD.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address