REGENT COMPUTRONICS PVT. LTD.

Unemployed Union Of Kalakote Appellant

V/S

STATE Respondents

Referred Judgements :-

NARESH KUMAR JOSHI V. STATE OF PUNJAB [REFERRED TO]
VIJAY KUMAR V. STATE OF J&K [REFERRED TO]
SURESH KUMAR V. STATE OF J&K [REFERRED TO]
MINOR A PEERIAKARUPPAN SOBHA JOSEPH VS. STATE OF TAMIL NADU [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]
HOSHIAR SINGH VS. STATE OF HARYANA [REFERRED TO]
ASHOK KUMAR VS. CHAIRMAN BANKING SERVICE RECRUITMENT BOARD [REFERRED TO]
DILIP KUMAR TRIPATHY VS. STATE OF ORISSA [REFERRED TO]
KRISHAN KUMAR VS. STATE OF HARYANA & OTHERS [REFERRED TO]
SURINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Counsels heard. With the consent of the parties, the petitions are taken up for disposal.

(2.) This order shall govern the disposal of the writ petitions which have been enumerated in the schedule appended to this order.

(3.) In all the petitions, the appointments made by way of direct recruitment to the post of teachers, is being challenged. This challenge is made on the same and similar grounds. In some of the petitions, some additional points have also been urged. These would be noticed at appropriate places. So far as common grounds which have been urged in all the petitions and the facts on the basis of which, these common grounds have been urged are being noticed below. These facts have been taken from SWP No. 1136/96.

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UNEMPLOYED UNION OF KALAKOTE Vs. STATE

Referred Judgements :-

JUDGEMENT

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