REGENT COMPUTRONICS PVT. LTD.

Sukru Kharia Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

HOME OFFICE VS. DORSET YACHT CO. [REFERRED TO]
BRITISH RAILWAY BOARD VS. HERRINGTON [REFERRED TO]
HERRINGTON VS. BRITISH RAILWAYS BOARD [REFERRED TO]
K T M T M ABDUL KAYOOM VS. COMMISSIONER OF INCOME TAX MADRAS [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
MANAGER GOVERNMENT BRANCH PRESS VS. D B BELLIAPPA [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
A L KALRA VS. PROJECT AND EQUIPMENT CORPORATION OF INDIA LIMITED [REFERRED TO]
BABITA PRASAD VS. STATE OF BIHAR [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
B MANMAD REDDY VS. CHANDRA PRAKASH REDDY [REFERRED TO]
SHAYARA BANO VS. UNION OF INDIA AND OTHERS [REFERRED TO]
CHANDAN BANERJEE VS. KRISHNA PROSAD GHOSH [REFERRED TO]

JUDGEMENT

(1.) The instant writ application has been preferred by the petitioner for the following reliefs;

(2.) After filing of this writ application, the petitioners filed I.A. No. 7152/2025 which was allowed vide order dtd. 16/6/2026. This I.A. was filed praying for deletion of prayer for declaration of the impugned Rule as Ultra Vires and amendment by way of addition of the following relief:

(3.) In support of the relief prayed by the Petitioners, Ld. Counsel for the Petitioners submits that from bare perusal of Annexure-3 of the writ petition, it is evident that the erstwhile State of Bihar framed "Bihar Engineers Service Class-1 Rules, 1939" and there was no embargo with respect to the Degree or Diploma Holder Engineers for promotion from the post of Executive Engineer to the post of Superintending Engineer and above.

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SUKRU KHARIA Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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