REGENT COMPUTRONICS PVT. LTD.

Ram Singhasan Singh Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

ABDUL WAHAB ANSARI VS. STATE OF BIHAR AND ANR [REFERRED TO]
P.K. PRADHAN VS. STATE OF SIKKIM [REFERRED TO]
STATE OF GOA VS. BABU THOMAS [REFERRED TO]
A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED TO]
ABDUL WAHAB ANSARI VS. STATE OF BIHAR [REFERRED TO]
P K PRADHAN VS. STATE OF SIKKIM [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. M P GUPTA [REFERRED TO]
MOLY VS. STATE OF KERALA [REFERRED TO]
STATE VS. T VENKATESH MURTHY [REFERRED TO]
SANKARAN MOITRA VS. SADHNA DAS [REFERRED TO]

JUDGEMENT

(1.) PETITIONER Ram Singhasan Singh was the Chairman of Bihar Public Service Commission (in short the B.P.S.C), Dr. Shiv Balak Choudhary and Dr. D.N. Sharma were the Members of Bihar Public Service Commission at the relevant time when the occurrence alleged, had taken place.

(2.) PETITIONERS are accused in all these cases i.e. Special Case No. 30 of 2005 arising out of Vigilance Case No. 19 of 2005, Special Case No. 17 of 2006 arising out of Vigilance P.S. Case No. 20 of 2006 and Special Case No. 9 of 2006 arising out of Vigilance RS. Case No. 10 of 2006.

(3.) SINCE , on similar grounds petitioners have prayed for quashing the order taking cognizance as such all these application have been taken together for disposal.

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RAM SINGHASAN SINGH Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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