REGENT COMPUTRONICS PVT. LTD.

STATE OF UTTARAKHAND Appellant

V/S

Smt. Ramwati Respondents

Referred Judgements :-

MOHD. YUNUS KHAN VS. U.P. POWER CORPORATION LIMITED AND OTHERS [REFERRED TO]
RAM DEO CHAUHAN ALIAS RAJ NATH CHAUHAN VS. STATE OF ASSAM [REFERRED TO]
STATE OF U P VS. SHIV NARAIN UPADHYAYA [REFERRED TO]
MOHD YUNUS KHAN VS. U P POWER CORPORATION LTD [REFERRED TO]
PUNJAB AND HARYANA HIGH COURT AT CHANDIGARH VS. MEGH RAJ GARG [REFERRED TO]
REGISTRAR GENERAL HIGH COURT OF MADRAS VS. M MANICKAM [REFERRED TO]

JUDGEMENT

(1.) Petitioners are the State of Uttarakhand and others. They call in question order dated 23.11.2011 (Annexure No. 15) passed by the Public Services Tribunal in Claim Petition No. 8 of 2010.

(2.) Briefly put, the case of the petitioners is as follows:

(3.) During the pendency of the writ petition, the claim petitioner passed away and her Legal Heirs have been brought on the party array.

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STATE OF UTTARAKHAND Vs. SMT. RAMWATI

Referred Judgements :-

JUDGEMENT

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