REGENT COMPUTRONICS PVT. LTD.

Pradeep Kumar Raghav Appellant

V/S

TELECOMMUNICATION CONSULTANTS INDIA LTD Respondents

Referred Judgements :-

SATISH CHANDRA ANAND VS. UNION OF INDIA [REFERRED TO]
PARSHOTAM LAL DHINGRA VS. UNION OF INDIA [REFERRED TO]
S DUTT VS. UNIVERSITY OF DELHI [REFERRED TO]
EXECUTIVE COMMITTEE U P WAREHOUSING CORPORATION VS. CHANDRA KIRAN TYAGI [REFERRED TO]
SIRSI MUNICIPALITY VS. CEGELIA KOM FRANCIS TELLIS [REFERRED TO]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED TO]
J TIWARI VS. JWALA DEVI VIDYA MANDIR [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
DIPAK KUMAR BISWAS VS. DIRECTOR OF PUBLIC INSTRUCTION [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. D T C MAZDOOR CONGRESS ANB [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
ASSISTANT EXCISE COMMISSIONER VS. ISSAC PETER [REFERRED TO]
STATE OF ORISSA VS. CHANDRA SEKHAR MISHRA [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
GRIDCO LIMITED VS. SADANANDA DOLOI [REFERRED TO]

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause 10 of the Letters Patent Act assails a judgment and order dated 08.01.2018 passed by the learned Single Judge of this Court in Writ Petition (C) No.130/2018 titled as "Pradeep Kumar Raghav v. Telecommunication Consultants India Limited".

(2.) The reliefs prayed for by the appellant in the said writ petition were as follows:

(3.) The brief facts leading to the filing of the present appeal are that the appellant was employed with the respondent on a contractual basis and was relieved from his duties w.e.f. 30.06.2017, after completion of his contractual period.

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PRADEEP KUMAR RAGHAV Vs. TELECOMMUNICATION CONSULTANTS INDIA LTD

Referred Judgements :-

JUDGEMENT

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