REGENT COMPUTRONICS PVT. LTD.

Anjana Kumari Appellant

V/S

CHIEF MANAGING DIRECTOR Respondents

Referred Judgements :-

CAPTIN GURVINDER SINGH V. STATE OF RAJASTHAN [REFERRED TO]
G SARANA VS. UNIVERSITY OF LUCKNOW [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
CHANDRA PRAKASH TIWARI VS. SHAKUNTALA SHUKLA [REFERRED TO]
UNION OF INDIA VS. S VINODH KUMAR [REFERRED TO]
RAMESH CHANDRA SHAH VS. ANIL JOSHI [REFERRED TO]
MANISH KUMAR SHAHI VS. STATE OF BIHAR [REFERRED TO]
MADRAS INSTITUTE OF DEVELOPMENT STUDIES AND ANOTHER; S ANANDHI AND OTHERS VS. K SIVASUBRAMANIYAN AND OTHERS [REFERRED TO]
ASHOK KUMAR VS. STATE OF BIHAR [REFERRED TO]
MOHD. MUSTAFA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The petitioner has instituted the instant writ petition with the following prayer:--

(2.) Briefly, the essential material facts necessary for appreciation of the controversy raised in the instant petition needs to be first noticed.

(3.) In pursuance of the advertisement issued by the Jaipur Metro Rail Corporation Ltd. (for short "JMRC"), the petitioner participated in the process of selection for appointment on the post of Customer Relations Assistant under the category of Scheduled Tribe Female, and she was kept in reserve waiting list at serial no. 3.

Click here to view full judgment.

ANJANA KUMARI Vs. CHIEF MANAGING DIRECTOR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address