REGENT COMPUTRONICS PVT. LTD.

Mangali Devi Appellant

V/S

STATE OF UTTARANCHAL Respondents

Referred Judgements :-

NAGPAL VS. STATE OF HARYANA AND OTHERS [REFERRED TO]
MANISH MISHRA VS. STATE OF U.P [REFERRED TO]
SMT. SAROJ DEVI VS. STATE OF U.P. AND OTHERS [REFERRED TO]
SANTOSH KUMAR MISHRA VS. STATE OF U. P. UMESH KUMAR [REFERRED TO]
SUSHMA GOSAIN VS. UNION OF INDIA [REFERRED TO]
PHOOLWATI VS. UNION OF INDIA [REFERRED TO]
JAGDISH PRASAD VS. STATE OF BIHAR [REFERRED TO]
STATE OF MANIPUR VS. THINGUJAM BROJEN MEETEI:L ONGBI SANYAIMA DEVI [REFERRED TO]
PUSHP LATA DIXIT VS. MADHYAMIC SHIKSHA PARISHAD [REFERRED TO]

JUDGEMENT

(1.) RULE , Respondents waive service. Both the parties agreed that the matter may be decided finally.

(2.) BY the present writ petition, the petitioner has prayed for the following reliefs: -

(3.) BRIEF facts giving rise to the present writ petition are that the husband of the petitioner was working under the Executive Engineer, Construction Division, Public Works Department Narendra Nagar, Tehri Garhwal, respondent NO.3 on the post of Beldar on daily wage basis since 1977 and he worked as daily wage employee up to the year 1979.

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MANGALI DEVI Vs. STATE OF UTTARANCHAL

Referred Judgements :-

JUDGEMENT

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