REGENT COMPUTRONICS PVT. LTD.

PARIMAL TRIVEDI Appellant

V/S

PRADIP PRAJAPATI Respondents

Referred Judgements :-

NAZIR AHMAD V. KING EMPEROR [REFERRED TO]
MANAGEMENT HOTEL IMPERIAL NEW DELHI VS. HOTEL WORKERS UNION [REFERRED TO]
MANAGEMENT HOTEL IMPERIAL NEW DELHI VS. HOTEL WORKERS UNION [REFERRED TO]
T CAJEE VS. U JORMANIK SIEM ANOTHER [REFERRED TO]
STATE OF UTTAR PRADESH VS. SINGHARA SINGH [REFERRED TO]
V P GIDRONIYA VS. STATE OF MADHYA PRADESH [REFERRED TO]
CHANAN SINGH VS. REGISTRAR CO OP SOCIETIES PUNJAB [REFERRED TO]
STATE OF KERALA VS. MATHAI VERGHESE [REFERRED TO]
RAM PHAL KUNDU VS. KAMAL SHARMA [REFERRED TO]
UNION OF INDIA VS. SHARDINDU [REFERRED TO]

JUDGEMENT

(1.) The petitioners have brought under challenge order dated 13.10.2011 passed by Gujarat University Service Tribunal [hereinafter referred to as "the tribunal"] in application No.46 of 2011, which was filed by present respondent No.1. The petitioners have, inter alia, prayed for below mentioned relief/direction:-

(2.) Relevant Facts:-

(3.) The petitioner No.4 is the University and the petitioner No.1 is a Vice-Chancellor of the petitioner No.4 University. The petitioner No.2 is a Registrar/In-charge of the petitioner No.4 University whereas the petitioner No.3 is dean of faculty of science in petitioner No.4 University.

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PARIMAL TRIVEDI Vs. PRADIP PRAJAPATI

Referred Judgements :-

JUDGEMENT

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