REGENT COMPUTRONICS PVT. LTD.

BALDEV SINGH WAZIR Appellant

V/S

SHER-I-KASHMIR INSTITUTE OF MEDICAL SCIENCES, SOURA, SGR ORS Respondents

Referred Judgements :-

RIDGE VS. BALDWIN [REFERRED]
GADDE VENKATESWARA RAO VS. GOVERNMENT OF A. P [REFERRED]
UMA NATH PANDEY VS. STATE OF U.P [REFERRED]
HIRALAL VS. STATE OF UP [REFERRED]
HARYANA FINANCIAL CORPORATION AND ANR. VS. KAILASH CHANDERA AHUJA [REFERRED]
HARIDAYAL AND ANR. VS. STATE OF JAMMU AND KASHMIR [REFERRED]
KESAR ENTERPRISES LTD. VS. STATE OF UP [REFERRED]
MANOHAR MANIKRAO ANCHULE VS. STATE OF MAHARASHTRA [REFERRED]
S L KAPOOR VS. JAGMOHAN [REFERRED]
R S DASS MRS K GOYAL PRITAM SINGH AJIT SINGH NAGPAL VS. UNION OF INDIA [REFERRED]
D K YADAV VS. J M A INDUSTRIES LIMITED [REFERRED]
M C MEHTA VS. UNION OF INDIA [REFERRED]
GAJANAN L PERNEKAR VS. STATE OF GOA [REFERRED]
MAHARAJA CHINTAMANI SARAN NATH SHAHDEO VS. STATE OF BIHAR [REFERRED]
STATE OF MAHARASHTRA VS. PUBLIC CONCERN FOR GOVERNANCE TRUST [REFERRED]

JUDGEMENT

(1.) This is a Letters Patent Appeal against the judgment and order of a learned Single Judge of this Court (Massodi-J) dated 04.02.2013 whereby the writ petition in SWP No. 2521/2011 filed by the appellant has been dismissed as without merit.

(2.) Heard. We have perused the record.

(3.) Facts of the case have been stated in detail in the writ Court judgment. However, the background facts, which need to be noticed for the purpose of this appeal, briefly, are these:

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BALDEV SINGH WAZIR (DR.) Vs. SHER

Referred Judgements :-

JUDGEMENT

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