REGENT COMPUTRONICS PVT. LTD.

REENA KUMARI Appellant

V/S

Jharkhand Public Service Commission Respondents

Referred Judgements :-

RAJASTHAN PUBLIC SERVICE COMMISSION V. SMT. ANAND KANWAR AND OTHERS [REFERRED TO]
STATE OF ANDHRA PRADESH VS. T RAMAKRISHNA RAO [REFERRED TO]
K NAGARAJ D SHANKARAN D SUBBA RAJU VS. STATE OF ANDHRA PRADESH:CHIEF SECRETARY OF ANDHRA PRADESH [REFERRED TO]
J RANGASWAMY VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
AMI LAL BHAT VS. STATE OF RAJASTHAN [REFERRED TO]
P U JOSHI VS. ACCOUNTANT GENERAL AHMEDABAD [REFERRED TO]
STATE OF JHARKHAND VS. ASHOK KUMAR DANGI [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. USHA KHETERPAL WAIE [REFERRED TO]
CENSUS COMMISSIONER VS. R KRISHNAMURTHY [REFERRED TO]

JUDGEMENT

(1.) With the consent of the parties, hearing of the matters has been done through video conferencing and there is no complaint whatsoever regarding audio and/or video quality.

(2.) It has been submitted by Mr. Ajit Kumar, learned senior counsel appearing for the appellants, that in all these appeals similar issues are involved, therefore, all the appeals may be heard together and may be disposed of by common order.

(3.) The same submission has been made by the learned counsel appearing for the State and the JPSC.

Click here to view full judgment.

REENA KUMARI Vs. JHARKHAND PUBLIC SERVICE COMMISSION

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address