REGENT COMPUTRONICS PVT. LTD.

ARVIND KUMAR SINGH Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

LALAN PRASAD LAL @ LALAN PD. LAL VS. THE STATE OF JHARKHAND [REFERRED TO]
BALWANT SINGH NARWAL VS. STATE OF HARYANA [REFERRED TO]
SECRETARIAT ASSISTANT SUCCESSFUL EXAMINEES UNION VS. STATE OF BIHAR [REFERRED TO]
ASIS KUMAR SAMANTA VS. STATE OF WEST BENGAL [REFERRED TO]
RAMALINGESWARA RAO VS. C % M D A PTRANSCO HYDERABAD [REFERRED TO]
DINESH KUMAR KASHYAP VS. SOUTH EAST CENTRAL RAILWAY [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsels appearing on behalf of the parties.

(2.) This writ petition has been filed for the following reliefs: -

(3.) Learned counsel for the respondents, at the outset, has submitted that the present case is squarely covered by the judgment passed by this Court in W.P. (S) No. 244/2014, which has been decided on 16/6/2022. It has also been submitted that so far no appeal has been filed against the aforesaid judgment.

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ARVIND KUMAR SINGH Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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