REGENT COMPUTRONICS PVT. LTD.

Mehnaz Akhtar And Anr Appellant

V/S

State And Ors Respondents

Referred Judgements :-

BALWINDER KOUR VS. STATE OF JANDK AND ORS. [REFERRED TO]
MINOR A PEERIAKARUPPAN SOBHA JOSEPH VS. STATE OF TAMIL NADU [REFERRED TO]
NISHI MAGHU VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH K V RAGHAVENDRA RAO K SRINIVASULU K RAMANUJAM GOVERNMENT OF ANDHRA PRADESH V HANUMANTHA RAO VS. P DILIP KUMAR:STATE OF ANDHRA PRADESH:Y V SATYANARAYANA RAO:Y V SATYANARAYANA RAO:GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
MADHYA PRADESH PUBLIC SERVICE COMMISSION MADHYA PRADESH PUBLIC SERVICE COMMISSION MADHYA PRADESH PUBLIC SERVICE COMMISSION VS. NAVNIT KUMAR POTDAR:NARENDRA KUMAR CHOWDHARY:BHANWARLAL [REFERRED TO]
MADHYA PRADESH PUBLIC SERVICE COMMISSION MADHYA PRADESH PUBLIC SERVICE COMMISSION MADHYA PRADESH PUBLIC SERVICE COMMISSION VS. NAVNIT KUMAR POTDAR:NARENDRA KUMAR CHOWDHARY:BHANWARLAL [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
RAMESH CHANDRA SHAH VS. ANIL JOSHI [REFERRED TO]
MANISH KUMAR SHAHI VS. STATE OF BIHAR [REFERRED TO]
STATE OF J&K VS. REKHA SHARMA [REFERRED TO]
MADRAS INSTITUTE OF DEVELOPMENT STUDIES AND ANOTHER; S ANANDHI AND OTHERS VS. K SIVASUBRAMANIYAN AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The writ petition is of the year 2007. Notice in this case was issued on 01.10.2007.

(2.) Learned counsel for the petitioners states that petitioner No.2 has already been appointed as Teacher, therefore, the writ petition qua petitioner No.2 is dismissed as having been rendered infructuous and now petitioner No.1 is pursuing the matter.

(3.) Through the present writ petition, petitioner No.1(hereinafter to be referred to as 'petitioner') seeks the following reliefs in the nature of:-

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MEHNAZ AKHTAR & ANR Vs. STATE & ORS

Referred Judgements :-

JUDGEMENT

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