REGENT COMPUTRONICS PVT. LTD.

Surbhi Saxena Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

SYED TA NAQSHBANDI AND ORS. VS. STATE OF JANDK [REFERRED TO]
R. V. SECRETARY OF STATE FOR THE HOME DEPARTMENT,EX BRIND [REFERRED TO]
NOTTINGHAMSHIRE COUNTY COUNCIL VS. SECRETARY OF STATE FOR THE ENVIRONMENT [REFERRED TO]
CHIEF CONSTABLE OF THE NORTH WALES POLICE VS. EVANS [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
H.S. SIDHU VS. DEVENDRA BAPNA AND ORS. [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
BIMLESH TANWAR VS. STATE OF HARYANA [REFERRED TO]
U.V. MAHADKAR AND ORS. VS. SUBHASH ANAND CHAVAN AND ORS. [REFERRED TO]

JUDGEMENT

(1.) With consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality. I.A. No. 2677 of 2021

(2.) The instant Interlocutory Application has been filed for amendment in the prayer portion of the writ petition by making addition in the last portion of prayer no. 1(a) to the effect "in the vacant seats that have arisen on account of non-joining of the selected candidates."

(3.) Heard learned counsel for the parties.

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SURBHI SAXENA Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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