REGENT COMPUTRONICS PVT. LTD.

Yumnam Gopal Krishna Singh Appellant

V/S

THE STATE OF MANIPUR Respondents

Referred Judgements :-

OM PRAKASH SHUKLA V. AKHILESH KUMAR SHUKLA [REFERRED TO]
G SARANA VS. UNIVERSITY OF LUCKNOW [REFERRED TO]
B S YADAV PRITPAL SINGH VS. STATE OF HARYANA:STATE OF PUNJAB [REFERRED TO]
LILA DHAR VS. STATE OF RAJASTHAN [REFERRED TO]
P K RAMACHANDRA IYER DR Y P GUPTA DR T S RAMAN OM PRAKASH KHAUDHURI VS. UNION OF INDIA [REFERRED TO]
ASHOK KUMAR YADAV STATE OF HARYANA D R CHAUDHARY MEMBER VS. STATE OF HARYANA:SUBHASH CHANDER SHARMA:ASHOK KUMAR YADAV [REFERRED TO]
UMESH CHANDRA SHUKLA K S MOHI JAIPAL SINGH MALIK RAJ KUMAR JAIN SURAJ BHAN RAKESH GARG A K CHATURVEDI VS. UNION OF INDIA :UNION OF INDIA :ADMINISTRATOR LT GOVERNOR OF DELHI :UNION OF INDIA:ADMINISTRATOR UNION TERRITORY OF DELHI [REFERRED TO]
DURGACHARAN MISRA VS. STATE OF ORISSA [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
BHARAT SINGH DALLU NATHU RAM RAM PHAL VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. SOMASUNDARAM VISWANATH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. V SADANANDAM [REFERRED TO]
A P PUBLIC SERVICE COMMISSION HYDERABAD VS. B SARAT CHANDRA [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
KRUSHNACHANDRASAHU VS. STATE OF ORISSA [REFERRED TO]
ADDITIONAL DISTRICT MAGISTRATE CITY AGRA VS. PRABHKAR CHATURVEDI ANOTHER [REFERRED TO]
UTKAL UNIVERSITY VS. NRUSINGHA CHARAN SARANGI [REFERRED TO]
SUGARBAI M SIDDIQ VS. RAMESH S HANKARE D [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
EAST COAST RAILWAY VS. MAHADEV APPA RAO [REFERRED TO]
BASAVAIAH VS. H L RAMESH [REFERRED TO]
RAMESH CHANDRA SHAH VS. ANIL JOSHI [REFERRED TO]
ARIKALA NARASA REDDY VS. VENKATA RAM REDDY REDDYGARI [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr. L. Shyamkishor, learned senior counsel for the petitioner, Mr. A. Bimol, learned counsel for the JNIMS, Mr. N. Ibotombi, learned senior counsel for respondent No. 5, Mr. A. Arunkumar, learned counsel for respondent No. 4, Mr. Y. Nirmolchand, learned counsel for respondent No. 3 and Mr. Y. Ashang, learned GA for respondent No. 1.

(2.) IN the present writ petition, the petitioner has challenged the recommendation and appointment of the respondent Nos. 4 and 5 as Assistant Professors in the Department of Microbiology, in the Jawaharlal Nehru Institute of Medical Sciences (JNIMS), Porompat in terms of the recommendation made by the Selection Committee in its meeting held on 19.11.2010, pursuant to which the appointment orders dated 27.12.2010 (Annexure -A/5 and 6) were issued in favour of respondent Nos. 4 and 5.

(3.) TUTOR /Demonstrator/Sr. Resident:....

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YUMNAM GOPAL KRISHNA SINGH Vs. THE STATE OF MANIPUR

Referred Judgements :-

JUDGEMENT

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