REGENT COMPUTRONICS PVT. LTD.

Chetan Datla Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

V K SOOD VS. SECRETARY CIVIL AVIATION [REFERRED TO]
YOGESH KUMAR VS. GOVERNMENT OF NTC DELHI [REFERRED TO]
STATE OF MAHARASHTRA VS. SANT DNYANESHWAR SHIKSHAN SHASTRA MAHAVIDYALAYA [REFERRED TO]
VIJENDRA KUMAR VERMA VS. PUBLIC SERVICE COMMISSION UTTARAKHAND [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
KAILASH CHANDRA HARIJAN VS. STATE OF RAJASTHAN [REFERRED TO]
PRAKASH CHAND MEENA AND ORS. VS. STATE OF RAJASTHAN AND ORS. [REFERRED TO]
STATE OF U.P. VS. SHIV KUMAR PATHAK [REFERRED TO]
D. SAROJAKUMARI VS. R. HELEN THILAKOM & ORS. [REFERRED TO]
MAHARASHTRA PUBLIC SERVICE COMMISSION THROUGH ITS SECRETARY VS. SANDEEP SHRIRAM WARADE [REFERRED TO]

JUDGEMENT

(1.) Although, the matters came up on various applications filed therein but, on the joint request of learned counsels for the respective parties, the writ petitions were heard finally at this stage on their merit.

(2.) Since, all these writ petition involve similar facts and common questions of law, they have been heard together and are being decided vide this common order.

(3.) To appreciate the factual matrix, the facts from the file of SB Civil Writ Petition No. 13837/2020, Chetan Datla and Others are being considered.

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CHETAN DATLA Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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