REGENT COMPUTRONICS PVT. LTD.

Sisotiya Sagar Virambhai Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MANISHBHAI NAYANBHAI MOD V. VADODARA MUNICIPAL CORPORATION [REFERRED TO]
GUJARAT STEEL TUBES LIMITED VS. GUJARAT STEEL TUBES MAZDOOR SABHA [REFERRED TO]
RADHEY SHYAM GUPTA VS. U P STATE AGRO INDUSTRIES CORPORATION LIMITED [REFERRED TO]
CHANDRA PRAKASH SHAHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
PAVANENDRA NARAYAN VERMA VS. SANJAY GANDHI PGI OF MEDICAL SCIENCES [REFERRED TO]
CHAITANYA PRAKASH VS. H OMKARAPPA [REFERRED TO]

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner seeks to quash and set aside the order of termination dtd. 2/1/2021 served on the petitioner on 8/1/2021.

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SISOTIYA SAGAR VIRAMBHAI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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