REGENT COMPUTRONICS PVT. LTD.

MANOJ KUMAR Appellant

V/S

STATE OF UTTARAKHAND Respondents

Referred Judgements :-

CORPORATION OF THE CITY OF NAGPUR CIVIL LINES NAGPUR VS. RAMCHANDRA [REFERRED TO]
NELSON MOTIS VS. UNION OF INDIA [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
G M TANK VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) HEARD .

(2.) FOR the reasons stated, the delay condonation application is allowed. Counter affidavit filed by the respondent is taken on record.

(3.) BY way of instant petition, the petitioner is seeking direction to the respondents to reinstate him into service will all consequential benefits and service benefits.

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MANOJ KUMAR Vs. STATE OF UTTARAKHAND

Referred Judgements :-

JUDGEMENT

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