REGENT COMPUTRONICS PVT. LTD.

NAND KISHORE KUMAR Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

SUSHMA GOSAIN VS. UNION OF INDIA [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
JAGDISH PRASAD VS. STATE OF BIHAR [REFERRED TO]
HARYANA STATE ELECTRICITY BOARD VS. NARESH TANWAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. PARASNATH [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED TO]
STATE OF MANIPUR VS. MOHAMMAD RAJAODIN [REFERRED TO]
COMMISSIONER OF PUBLIC INSTRUCTIONS VS. K R VISHWANATH [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. MADHUSUDAN DAS [REFERRED TO]
MGB GRAMIN BANK VS. CHAKRAWARTI SINGH [REFERRED TO]

JUDGEMENT

(1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. They have no complaint about any audio and visual connectivity.

(2.) Both the appeals have been heard together with the consent of the parties since common issues are involved.

(3.) The instant intra-court appeal is directed against the order/judgment dated 25.08.2018 passed in W.P.(S) No.2430 of 2016 and W.P.(S) No.2489 of 2016 by which the writ petitions have been dismissed denying the claim of the writ-petitioners for appointment on higher post, i.e., Class-III post, on compassionate ground.

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NAND KISHORE KUMAR Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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