REGENT COMPUTRONICS PVT. LTD.

TOMAR ARUNABEN SURESHBHAI Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

HAMEEDIA HARDWARE STORES VS. B MOHAN LAL SOWCAR [REFERRED TO]
UNION TERRITORY OF CHANDIGARH VS. DILBAGHSINGH [REFERRED TO]
BISWA RANJAN SAHOO VS. SUSHANTA KUMAR DINDA [REFERRED TO]
J SHASHIDHARA PRASAD VS. GOVERNOR OF KARNATAKA [REFERRED TO]
BRIJ MOHAN SINGH VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. O CHAKRADHAR [REFERRED TO]
H H PARMAR VS. COLLECTOR RAJKOT [REFERRED TO]
R C GAJJAR VS. STATE OF GUJARAT [REFERRED TO]
B G SAPARIYA CHAIRMAN DEVELOPMENT BOARD MAHUVA MUNICIPALITY VS. PRADIPKUMAR PUJARI COLLECTOR BHAVNAGAR [REFERRED TO]

JUDGEMENT

(1.) Heard the learned advocates.

(2.) This petition under Article 226 of the Constitution of India has been preferred by 11 petitioners selected and appointed as Assistant Teachers in Swami Vivekanand Vinay Mandir against the order dated 7th August, 2002 made by the District Collector, Junagadh in exercise of power conferred by Section 258(1) of the Gujarat Municipalities Act, 1963 (hereinafter referred to as 'the Act').

(3.) The facts leading to the present petition are as under :-

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TOMAR ARUNABEN SURESHBHAI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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