REGENT COMPUTRONICS PVT. LTD.

DIRECTOR OF HEALTH SERVICES Appellant

V/S

J. Remadevi Respondents

Referred Judgements :-

PATEL NARSHI THAKERSHI VS. PRADYUMANSINGHJI ARJUNSINGHJI [REFERRED TO]
PATEL NARSHI THAKERSHI VS. PRADYUMANSINGHJI ARJUNSINGHJI [REFERRED TO]
KUNTESH GUPTA VS. MANAGEMENT OF HINDU KANYA MAHA VIDYALAYA SITAPUR U P [REFERRED TO]
KUNTESH GUPTA VS. MANAGEMENT OF HINDU KANYA MAHA VIDYALAYA SITAPUR U P [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
KAPRA MAZDOOR EKTA UNION VS. MANAGEMENT OF BIRLA COTTON SPINNING AND WEAVING MILLSLTD [REFERRED TO]
RAMDAYAL MISSIR VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Petitioners herein are the respondents and the respondent herein is the complainant in Complaint No.2122/2005 on the file of the Kerala Lok Ayukta. Complaint No.2122/05 was filed by the respondent seeking for a direction to sanction pension and Provident Fund amount to her.

(2.) Petitioners herein sought for the following reliefs:

(3.) Short facts leading to the filing of this writ petition are as follows:

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DIRECTOR OF HEALTH SERVICES Vs. J. REMADEVI

Referred Judgements :-

JUDGEMENT

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