REGENT COMPUTRONICS PVT. LTD.

MANRAJSINGH HARDEVSINGH SANDHU Appellant

V/S

MAHARASHTRA STATE BOARD OF SECONDARY Respondents

Referred Judgements :-

BRAMBLEVALE LTD. [REFERRED TO]
VADIVELU THEVAR CHINNIAH SERVAI VS. STATE OF MADRAS [REFERRED TO]
S C WADHAWAN VS. PUNJAB UNIVERSITY [REFERRED TO]
AN ADVOCATE VS. BAR COUNCIL OF INDIA [REFERRED TO]
H V PANCHAKSHARAPPA VS. K G ESHWAR [REFERRED TO]
SARAT KUMAR PANIGRAHI VS. SECY BOARD OF SECONDARY EDUCATION ORISSA [REFERRED TO]
ALL INDIA ANNA DRAVIDA MUNNETRA KAZHAGAM VS. L K TRIPATHI [REFERRED TO]
SACHIN AGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
SWAPNA D O TULSIDAS GAJARE VS. DIVISIONAL SECRETARY [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Rule, made returnable forthwith. Mr. Anand Parchure and Mr. J.B. Jaiswal, learned counsel respectively waive service for respondent no. 1 and 3. Considering the main relief prayed, service upon respondent no.2 dispensed with.

(3.) By the present Petition under Articles 226 and 227 of the Constitution of India, the petitioner student has prayed for

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MANRAJSINGH HARDEVSINGH SANDHU Vs. MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION NAGPUR

Referred Judgements :-

JUDGEMENT

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