REGENT COMPUTRONICS PVT. LTD.

Surit Ram Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

HARJINDER SINGH VS. PUNJAB STATE WAREHOUSING CORPORATION [REFERRED TO]
ANOOP SHARMA VS. EXECUTIVE ENGINEER PUBLIC HEALTH DIVISION [REFERRED TO]
BHUVNESH KUMAR DWIVEDI VS. M/S HINDALCO INDUSTRIES LTD. [REFERRED TO]
SUDARSHAN RAJPOOT VS. U P STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
GAURI SHANKER VS. STATE OF RAJASTHAN [REFERRED TO]
PRABHAKAR VS. JOINT DIRECTOR SERICULTURE DEPARTMENT AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Vinod Deshmukh, Mr. Ritesh Giri, Mr. Harshal Chouhan, Mr. Keshav Dewangan, learned counsel for the respective appellants as well as Mr. Y.S.Thakur, Additional Advocate General for the State/ respondents.

(2.) Since the facts in all these cases are almost identical, they are being considered together.

(3.) WA No. 355 of 2014 is taken as the lead case.

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SURIT RAM Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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