REGENT COMPUTRONICS PVT. LTD.

SUSHIL KUMAR SINGH Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

R S SODHI ADVOCATE STATE OF UTTAR PRADESH VS. STATE OF UTTAR PRADESH:R S SODHI [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
K R SRINIVAS K V RAMANA VS. R M PREMCHAND:R M PREMCHAND [REFERRED TO]
SECRETARY MINOR IRRIGATION AND RURAL ENGG SERVICES UP VS. SAHNGOO RAM ARYA [REFERRED TO]
RUBABBUDDIN SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
T C THANGARAJ VS. V ENGAMMAL [REFERRED TO]
K. SARAVANAN KARUPPASAMY VS. STATE OF TAMILNADU [REFERRED TO]
SUJATHA RAVI KIRAN @ SUJATASAHU VS. STATE OF KERALA & ORS. [REFERRED TO]
BIMAL GURUNG VS. UNION OF INDIA [REFERRED TO]
SHREE SHREE RAM JANKI JI ASTHAN TAPOVAN MANDIR VS. STATE OF JHARKHAND [REFERRED TO]
K.V.RAJENDRAN VS. SUPERINTENDENT OF POLICE, CBCID SOUTH ZONE, CHENNAI [REFERRED TO]

JUDGEMENT

(1.) All the three writ petitions are being heard together as common issues are involved in these writ petitions, with the consent of the learned counsel for the parties.

(2.) The writ petition bearing W.P.(PIL) No.7176 of 2017 under Article 226 of the Constitution of India has been preferred inter alia for grant of following reliefs:-

(3.) The fact which led the writ petitioner to invoke the jurisdiction conferred to this Court under Article 226 of the Constitution of India seeking the aforesaid directions, reads as under :-

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SUSHIL KUMAR SINGH Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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