REGENT COMPUTRONICS PVT. LTD.

Manish Mithileshkumar Singh Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

GUJARAT STEEL TUBE VS GUJARAT STEEL TUBES MAZDOOR SANGH [REFERRED TO]
BRITISH INDIA CORPORATION LIMITED VS. INDUSTRIAL TRIBUNAL PUNJAB ANA ANOTHER [REFERRED TO]
MADAN GOPAL VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. SUKH RAJ BAHADUR [REFERRED TO]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
ANOOP JAISWAL VS. GOVERNMENT OF INDIA [REFERRED TO]
RATTAN LAL VS. STATE OF HARYANA [REFERRED TO]
SUMATI P SHERE VS. UNION OF INDIA [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. D T C MAZDOOR CONGRESS ANB [REFERRED TO]
DIPTI PRAKASH BANERJEE VS. SATVENDRA NATH BOSE NATIONAL CENTRE FOR BASIC SCIENCES CALCUTTA [REFERRED TO]
MATHEW P THOMAS VS. KERALA STATE CIVIL CORPORATION LIMITED [REFERRED TO]
YOGESH MAHAJAN VS. PROF. R.C. DEKA, DIRECTOR [REFERRED TO]
RAJASTHAN STATE ROADWAYS TRANSPORT CORPORATION VS. PARAMJEET SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Asim Pandya assisted by learned advocate Mr. Aaditya Bhatt for the petitioner, and learned advocate Mr. Mitul Shelat with learned advocate Ms. Disha Nanavati for respondent No.2 through video conference.

(2.) Rule returnable forthwith. The Learned advocate Ms. Disha Nanavati waives notice of rule. Service of notice of Rule is dispensed with qua respondent nos. 1 and 3, and as the controversy involved in this petition is in narrow compass with the consent of the Learned advocates of both the sides, the petition is taken up for final hearing.

(3.) By this petitioner under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

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MANISH MITHILESHKUMAR SINGH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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