REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Minter Marvel Jelly Respondents

Referred Judgements :-

WEST DERBY UNION V. METROPOLITAN LIFE ASSURANCE CO. [REFERRED TO]
FORBES V. GIT [REFERRED TO]
SEE JENNINGS V. KELLY [REFERRED TO]
SHAH BHOJRAJ KUVERJI OIL MILLS AND GINNING FACTORY VS. SUBHASH CHANDRA YOGRAJ SINHA [REFERRED TO]
CALCUTTA TRAMWAYS COMPANY LIMITED VS. CORPORATION OF CALCUTTA [REFERRED TO]
STATE OF RAJASTHAN STATE OF MADHYA PRADESH STATE OF PUNJAB VS. UNION OF INDIA [REFERRED TO]
A N SEHGAL VS. RAJE RAM SHEORAN [REFERRED TO]
TRIBHOV AND AS HARIBHAI TAMBOLI VS. GUJARAT REVENUE TRIBUNAL [REFERRED TO]
KERALA STATE HOUSING BOARD VS. RAMAPRIYA HOTELS PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) THE Union of India/Ministry of Defence is challenging the order dated 5th September 2001 passed by the learned Single Judge of this Court in Writ Petition No. 37710/1995 whereby the respondent is ordered to be reinstated into service along with consequential service benefits.

(2.) FOR the sake of convenience, the parties would be referred to as per their ranking in the Writ Petition.

(3.) THE petition was contested.

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UNION OF INDIA Vs. MINTER MARVEL JELLY

Referred Judgements :-

JUDGEMENT

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