(1.) RP No. 101 is filed by Respondents 1 to 8 in WA No. 2529/05 and RP No. 180/08 is filed by the Kerala Private College Management Association and the Manager, Morning Start Home Science College, Angamaly, seeking review of the judgment in WA No. 2529/2005, after having obtained leave to file the review petition, as per order dated 06/02/2008 in IA No. 23/2008.
(2.) Pleadings in these review petitions are almost identical and hence we shall make reference to the pleadings in RP No. 101 of 2008 for convenience.
(3.) WA No. 2529/2005 was filed by the Respondents 1 to 3 herein, aggrieved by the judgment of the learned Single Judge in WP (C) No. 482 of 2004. By the said judgment the Division Bench, allowed the Writ Appeal and held that the courses sanctioned by the Government as per Exts. P2 and P2(a), were conditional and that therefore the Government did not have the liability to pay salary and other benefits to petitioners 1 to 7 herein who were appointed to the vacancies which arose consequent on the commencement of the courses.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN