REGENT COMPUTRONICS PVT. LTD.

Savita Nanda Appellant

V/S

Swami Keshvanand Rajasthan Agricultural University Respondents

Referred Judgements :-

RAM AVTAR GURJAR V. THE CHIEF MANAGER (IR),SBBJ (RAJASTHAN) [REFERRED TO]
BHARAT SINGH & ORS. V. UNION OF INDIA & ORS. [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
UNION OF INDIA VS. KARTICK CHANDRA MONDAL [REFERRED TO]
STATE OF KARNATAKA VS. GADILLINGAPPA [REFERRED TO]
KHAMA RAM VISHNOI S/O SHRI JHETA RAM VS. JAI NARAYAN VYAS UNIVERSITY [REFERRED TO]
PREM SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The present writ petition has been moved with a prayer for regularization of the services of the petitioner.

(2.) The brief facts of the case are as under:

(3.) Meanwhile, during the pendency of these proceedings, order dtd. 2/9/1994 was passed by the Registrar of the respondent-University to the effect that the petitioner would now be charged against the newly sanctioned post of Lab Assistant at the College of Home Science, Bikaner with immediate effect. The order reads as under:

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SAVITA NANDA Vs. SWAMI KESHVANAND RAJASTHAN AGRICULTURAL UNIVERSITY

Referred Judgements :-

JUDGEMENT

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