REGENT COMPUTRONICS PVT. LTD.

Murari Bhagat Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

THE STATE OF JAMMU AND KASHMIR VS. SHRI TRILOKI NATH KHOSA [REFERRED TO]
KOSHAN LAL TANDON KUNJ BEHARI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. P K ROY [REFERRED TO]
M D SHUKLA VS. STATE OF GUJARAT [REFERRED TO]
VICE CHANCELLOR L N MITHILA UNIVERSITY VS. DAYANAND JHA [REFERRED TO]
STATE OF MADHYA PRADESH VS. DHARAM BIR [REFERRED TO]
S I ROOPLAL VS. LT GOVERNOR [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) The writ petitioner who was promoted to the rank and status of Engineer - In - Chief - cum - Additional Commissioner - cum - Special Secretary and governed by Jharkhand Engineering Service Recruitment Rules, 2016, is aggrieved by his posting as Engineer - In - Chief, Technical Examiner Cell, Cabinet Secretariat and Vigilance Department (Vigilance Wing), Jharkhand, Ranchi.

(3.) The prayers in the main writ petition and introduced through amendment.

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MURARI BHAGAT Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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