REGENT COMPUTRONICS PVT. LTD.

Binod Choudhary Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

SACHIDANAND PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
X VS. HOSPITAL Z [REFERRED TO]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
ASHOK KUMAR PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
B SINGH VS. UNION OF INDIA [REFERRED TO]
RAND M TRUST VS. KORAMANGALA RESIDENTS VIGILANCE GROUP [REFERRED TO]
GURPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
KUSHUM LATA VS. UNION OF INDIA [REFERRED TO]
PRESTIGE LIGHTS LTD VS. STATE BANK OF INDIA [REFERRED TO]
COMMON CAUSE VS. UNION OF INDIA [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]
JAIPUR SHAHAR HINDU VIKAS SAMITI VS. STATE OF RAJASTHAN [REFERRED TO]
ENVIRONMENT AND CONSUMER PROTECTION FOUNDATION VS. UNION OF INDIA [REFERRED TO]
TEHSEEN POONAWALLA VS. UNION OF INDIA AND ANR [REFERRED TO]

JUDGEMENT

(1.) The petitioner claims to have filed the instant pro bono publico for the grant of following reliefs:-

(2.) The petitioner claims himself to be the resident of District Garhwa and engaged in social welfare activities in the district of Garhwa. He claims to have carried out several welfare activities time to time for the interest of the people.

(3.) It is further averred that Ministry of Rural Development, Department of Rural Development (Disha Division) vide letter dtd. 15/1/2024 issued under seal and signature of Under Secretary to Government of India, has appointed him as Non-Official Member of District Level DISHA Committee of Garhwa as per provision 3(ix) of the Guidelines for District Level Committee.

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BINOD CHOUDHARY Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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