REGENT COMPUTRONICS PVT. LTD.

AVINASH SADASHIV BHOSALE Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

PRITAM SINGH VS. STATE OF PUNJAB [REFERRED TO]
OMAR SALAY MOHAMED SAIT VS. COMMISSIONER OF INCOME TAX MADRAS [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
CALCUTTA DOCK LABOUR BOARD VS. JAFFAR IMAM BRINDABAN NAYAK JAMBU PATRA [REFERRED TO]
SAWAI SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
DEPOT MANAGER A P STATE ROAD TRANSPORT CORPORATION VS. MOHAMMAD YOUSUF MIYA [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
SUBHASH CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
NARENDRA MOHAN ARYA VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
G M TANK VS. STATE OF GUJARAT [REFERRED TO]
UNION OF INDIA VS. NAMAN SINGH SEKHAWAT [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
DIVISIONAL CONTROLLER VS. M G VITTAL RAO [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave is directed against the judgment and order dated 30th March, 2005 passed in the Writ Petition No. 8606 of 2004 by the High Court of Bombay, by which the writ petition against the order of dismissal of the petitioner from service dated 19th July, 2003 and the order passed by the Appellate Authority on 27th July, 2004 affirming the said order of the dismissal was dismissed in limine.

(3.) Before adverting to the facts leading to the filing of the present appeal, we must notice that the petitioner Mr. Avinash Sadashiv Bhosale died during the pendency of this appeal. His legal heirs have been brought on record, in his place. However, for the sake of convenience, he shall be referred to as Mr. Bhosale or as the appellant whichever is appropriate.

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AVINASH SADASHIV BHOSALE Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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