REGENT COMPUTRONICS PVT. LTD.

Shashi Parihar And Others Appellant

V/S

STATE AND OTHERS Respondents

Referred Judgements :-

GOPAL KRUSHNA RATH V. M.A.A. BAIG [REFERRED TO]
K. MANJUSREE V. STATE OF ANDHRA PRADESH [REFERRED TO]
FIRDOUSA AKHTER V. STATE [REFERRED TO]
HEMANI MALHOTRA V. HIGH COURT OF DELHI [REFERRED TO]
UNION OF INDIA V. N.R. PARMAR [REFERRED TO]
YOGESH BAMBA V. STATE [REFERRED TO]
UNION TERRITORY OF CHANDIGARH VS. DILBAGHSINGH [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAGHUVEER SINGH YADAV [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. RAJENDRA BHIMRAO MANDVE [REFERRED TO]
BALAKRUSHNA BEHERA VS. SATYA PRAKASH DASH [REFERRED TO]
MADAN MOHAN SHARMA VS. STATE OF RAJASTHAN [REFERRED TO]
T NADU COMPUTER SC B ED G T WELF SOCIETY VS. HIGHER SEC SCL COMPUTER TECH ASSN [REFERRED TO]
KISHOR KUMAR VS. PRADEEP SHUKLA [REFERRED TO]
YOGESH YADAV VS. UNION OF INDIA [REFERRED TO]
BASHIR AHMED MANTOO VS. STATE OF J&K [REFERRED TO]

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is heard finally.

(2.) By notification, dated 05.10.2007, published on 29.05.2008, applications were invited for posts of Stock Assistants in Sheep and Animal Husbandry Department in Districts Doda, Udhampur, Kathua, Poonch and Rajouri. In the aforesaid notification, the minimum qualification for the posts in question was prescribed as Matric with Science having Stock Assistant Training Certificate.

(3.) The petitioners as well as private respondents and other candidates submitted their applications and were called for interview vide notification, dated 29.05.2008.

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SHASHI PARIHAR AND OTHERS Vs. STATE AND OTHERS

Referred Judgements :-

JUDGEMENT

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