REGENT COMPUTRONICS PVT. LTD.

Yumnam Poma Meetei, S/O Late Y Angoumeetei Appellant

V/S

STATE OF MANIPUR Respondents

Referred Judgements :-

P.K. NARAYANI VS. STATE OF KERALA [REFERRED TO]
R N NANJUNDAPPA VS. T THIMMIAH [REFERRED TO]
STATE OF PUNJAB VS. GURDEV SINGH:ASHOK KUMAR [REFERRED TO]
STATE OF KERALA VS. M K KUNHIKANNAN NAMBIAR MANJERI MANIKOTH NADUVIL DEAD [REFERRED TO]
PASCHIMBANGA PRATHAMIK SIKSHAK SIKSHAN PRAPTS BAKAR O SIKSHAK SAMITI VS. PRESIDENT WEST BENGAL PRIMARY SCHOOL COUNCIL [REFERRED TO]
TAYABBHAI M BAGASARWALLA VS. HIND RUBBER INDUSTRIES PRIVATE LIMITED [REFERRED TO]
M MEENAKSHI VS. METADIN AGARWAL [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. STATE OF MAHARASHTRA [REFERRED TO]
DEEPAK AGRO FOODS VS. STATE OF RAJASTHAN [REFERRED TO]
SNEH GUPTA VS. DEVI SARUP [REFERRED TO]
RITESH TEWARI VS. STATE OF UP [REFERRED TO]
STATE OF GUJARAT VS. ARVINDKUMAR T. TIWARI [REFERRED TO]
Ganesh Ram VS. State Of Jharkhand [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Kh. Tarunkumar, learned counsel appearing for the petitioner. Heard also Mr. N. Ibotombi, learned senior counsel for the private respondent No. 5 and Mr. Y. Nirmolchand, learned counsel for the respondent No. 4 and Ms. Ch. Sundari, learned G.A. for the State respondents.

(2.) In this writ petition, the petitioner has challenged the appointment of respondent No. 5 as an Under Graduate Teacher (Approved) in the Mayang Imphal Konchak Heigrujam Primary School (Aided) vide order dated 08.03.2013 issued by the Secretary of the said school and the consequent order of approval of the said appointment, dated 11.3.2013 issued by the Zonal Education Officer (ZEO), Wangoi.

(3.) Certain facts as may be relevant for deciding the issues raised in this petition may be stated as follows.

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YUMNAM POMA MEETEI, S/O LATE Y ANGOUMEETEI Vs. STATE OF MANIPUR

Referred Judgements :-

JUDGEMENT

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