REGENT COMPUTRONICS PVT. LTD.

SOLANKI RAMESHBHAI VIRABHAI Appellant

V/S

STATE Respondents

Referred Judgements :-

GADDE VENKATESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
DHANJIBHAI RAMJIBHAI VS. STATE OF GUJARAT [REFERRED TO]
SURINDER SINGH VS. CENTRAL GOVERNMENT [REFERRED TO]
STATE OF GUJARAT VS. P J KAMPAVAT [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. JAGJIT SINGH [REFERRED TO]
TRAVANCORE RUBBER AND TEA COMPANY LIMITED VS. COMMISSIONER OF INCOME TAX TRIVANDTRUM [REFERRED TO]
STATE OF BIHAR VS. KAMESHWAR PRASAD SINGH [REFERRED TO]
SUB DIVISIONAL SOIL CONSERVATION OFFICER IDAR VS. M M SAIYED [REFERRED TO]
NILESH BHATT AND COMPANY VS. ADMINISTRATIVE OFFICER NAGAR PRADHAMIK SHIKSHAN SAMITI [REFERRED TO]
RUPSINH SONSINH PARMAR VS. SABARKANTHA DISTRICT PANCHAYAT [REFERRED TO]
A M MANI VS. KERALA STATE ELECTRICITY BOARD [REFERRED TO]
JAGAN SINGH VS. STATE TRANSPORT APPELLATE TRIBUNAL RAJASTHAN [REFERRED TO]
CHINTAMANI SHARAN NATH SAHADEO VS. STATE [REFERRED TO]
HIMMAT JAIN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) As in all these three matters, the grounds raised for challenge of the order of termination of services of the petitioners and the facts are almost similar, the same are being taken up for hearing together and are being disposed of by this common order.

(2.) In Special Civil Application No. 4578 of 1990, this Court had not protected the petitioner by grant of interim relief. However, in two other matters, interim relief has been granted in favour of those petitioners and they are continuing in service. Leading arguments in these three matters were advanced by Shri A. V. Trivedi, learned Counsel for petitioner in Special Civil Application No. 4578 of 1990. Those arguments have been adopted by Ms. Sejal Sutaria appearing for petitioners in two other matters.

(3.) It is not in dispute that the petitioners were given appointments as Class- IV by respondent No. 2 at the Civil Hospital, Mehsana.

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SOLANKI RAMESHBHAI VIRABHAI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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