REGENT COMPUTRONICS PVT. LTD.

B.Lakshma Reddy Appellant

V/S

GOVT. OF A.P. Respondents

Referred Judgements :-

CHANDI PRASAD UNIYAL AND OTHERS V STATE OF UTTARAKHAND AND OTHERS [REFERRED TO]
STATE OF PUNJAB AND OTHERS V RAFIQ MASIH (WHITE WASHER) [REFERRED TO]
SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED TO]
SAHIB RAM VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. M BHASKAR [REFERRED TO]
V GANGARAM VS. REGIONAL JOINT DIRECTOR [REFERRED TO]
COL RETD B J AKKARA VS. GOVT OF INDIA [REFERRED TO]
SYED ABDUL QADIR VS. STATE OF BIHAR [REFERRED TO]
STATE LANGUAGE TEACHERS ASSOCIATION HYDERABAD VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri A.V.V.S.Bhujanga Rao, learned counsel for the petitioner, learned Government Pleader for School Education and learned Government Pleader for Finance and Planning.

(2.) The case of the petitioner, in brief, is as follows:

(3.) Learned counsel for the petitioner submits that the issue in the present case is squarely covered by various judgments and contended that the writ petition should therefore, be allowed as prayed for. The details of the said judgments are as follows:

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B.LAKSHMA REDDY Vs. GOVT. OF A.P.

Referred Judgements :-

JUDGEMENT

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