REGENT COMPUTRONICS PVT. LTD.

Theresia J. Parmar Appellant

V/S

SANJAY PRASAD Respondents

Referred Judgements :-

N.K. TIWARI V. STATE OF JHARKHAND [REFERRED TO]
GHAZIABAD DEVELOPMENT AUTHORITY VS. VIKRAMCHAUDHARY [REFERRED TO]
GUJARAT AGRICULTURAL UNIVERSITY VS. RATHOD LADHU BECHAR [REFERRED TO]
GURPREET SINGH VS. STATE OF PUNJAB [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
SHIBA SHANKAR MOHAPATRA VS. STATE OF ORISSA [REFERRED TO]
STATE OF KARNATAKA VS. M L KESARI [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
BHARTIYA SEVA SAMAJ TRUST TR. PRES VS. YOGESHBHAI AMBALAL PATEL [REFERRED TO]
STATE OF UTTAR PRADESH VS. ARVIND KUMAR SRIVASTAVA [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. R.K. ZALPURI [REFERRED TO]
NANDKISHORE SHRAVAN AHIRRAO VS. KOSAN INDUSTRIES (P) LTD. [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. Mr. D.G. Chauhan, learned counsel waives service of notice of Rule for the respondent - university as well as Ms. Nidhi Vyas, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State.

(2.) With the consent of the learned advocates appearing for the respective parties, the matters were taken up for final hearing on 22/2/2022.

(3.) In all these petitions, under Article 226 of the Constitution of India, the petitioners seek the benefit of regularization of their services with the respondent university in compliance of the the decision of the Supreme Court in the case of Gujarat Agricultural University v. Rathod Labhu Bechar and others reported in 2001(3) SCC 574.

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THERESIA J. PARMAR Vs. SANJAY PRASAD

Referred Judgements :-

JUDGEMENT

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