REGENT COMPUTRONICS PVT. LTD.

Mansukh Dhanjibhai Chhatralia Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

A.P.S.R.T.C. AND ORS. V. G. SRINIVAS REDDY AND ORS [REFERRED TO]
DEOKINANDAN PRASAD VS. STATE OF BIHAR [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
K NARAYANAN R MAHADEV VS. STATE OF KARNATAKA [REFERRED TO]
EMPLOYEES STATE INSURANCE CORPORATION VS. ALL INDIA I T D C EMPLOYEES UNION [REFERRED TO]
UNION OF INDIA VS. S L VERMA [REFERRED TO]

JUDGEMENT

(1.) RULE. Mr.Ishan Joshi learned AGP waives service of rule on behalf of respondents. With the consent of the parties, the matter is taken up for final hearing.

(2.) It is a fact that the issue involved in this petition is covered by a decision of the Division Bench of this Court in case of State of Gujarat and others v. Kalhans Harial Patel passed in Letters Patent Appeal No.2259 of 2017 and allied matters decided on 02.05.2019.

(3.) The prayers of the petition are as under:

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MANSUKH DHANJIBHAI CHHATRALIA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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