REGENT COMPUTRONICS PVT. LTD.

Navkiran Kapoor Appellant

V/S

STATE OF JANDK Respondents

Referred Judgements :-

OM PRAKASH SHUKLA V. AKHILESH KUMAR SHUKLA [REFERRED TO]
UNEMPLOYED UNION OF KALAKOTE V. STATE OF JANDK [REFERRED TO]
HARDESH KUMAR V. STATE OF JANDK [REFERRED TO]
DAL AT ABASAHEB SOLUNKE VS. DRB S MAHAJAN [REFERRED TO]
G SARANA VS. UNIVERSITY OF LUCKNOW [REFERRED TO]
VIJAY KUMAR VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
CHAUDHARY KESAVA RAO KAZI MOHAMMAD HAMEEDULLA M SHYAMALA DEVI V P JAYA CHANDRA REDDY MOHAMMAD YASEEN B JANKI RAM MOHD ABDUL WALI FAROOQI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SIYARAM VS. UNION OF INDIA [REFERRED TO]
K H SIRAJ VS. HIGH COURT OF KERALA [REFERRED TO]

JUDGEMENT

(1.) I deem it proper to decide all the writ petitions in hand titled (supra) by this judgment because common questions are involved in these petitions.

(2.) IT is necessary to notice the brief facts of the case which have given birth to this lis.

(3.) IN terms of the notification the qualification required was Bachelor Degree in Homoeopathy recognized by CC (H). No other condition, so far, it relates to qualification was prescribed. The petitioners, private respondents and other candidates applied, participated in the selection process and selection came to be made -Annexure -G. The grievance projected by the writ petitioners is as under:

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NAVKIRAN KAPOOR Vs. STATE OF J&K

Referred Judgements :-

JUDGEMENT

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