REGENT COMPUTRONICS PVT. LTD.

Gh Rasool Dar Appellant

V/S

STATE Respondents

Referred Judgements :-

KEDARNATH SINGH V. UNION OF INDIA AND OTHERS [REFERRED TO]
CHIEF SECURITY OFFICER AND OTHERS V. SINGHSAN RABI DAS [REFERRED TO]
SHRI NARESH KUMAR V. COMMISSIONER OF POLICE [REFERRED TO]
GHULAM MOHI -UD -DIN V. STATE OF JANDK [REFERRED TO]
SUNDER DASS VS. RAM PRAKASH [REFERRED TO]
ARJUN CHAUBEY VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
SATYAVIR SINGH D P VOHRA VS. UNION OF INDIA [REFERRED TO]
SHIVAJI ATMAJI SAWANT NAMDEO JAIRAM VELANKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
BAKSHI SARDART LAL DEAD VS. UNION OF INDIA [REFERRED TO]
JASWANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
KULDIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. BALBIR SINGH [REFERRED TO]
UNION OF INDIA UOI VS. SUBRAMANIAN [REFERRED TO]

JUDGEMENT

(1.) 21 petitioners approached this court, Their grievance was that the orders terminating their service tenure, which orders were passed in exercise of powers conferred under Section 126(2)(c) of the Constitution of Jammu and Kashmir are not in accordance with law. It is these orders which are being assailed in the joint petition preferred by the aforementioned 21 writ petitioners.

(2.) AS orders are similarly worded and have been passed in similar circumstances, it would be apt to notice the order which reads as under: -

(3.) A perusal of the order makes it apparent that this has been passed on the ground that the security of the State requires dispensation with the holding of regular enquiry,

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GH RASOOL DAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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