REGENT COMPUTRONICS PVT. LTD.

Hiralal L Patel Appellant

V/S

Snehalben Bharatbhai Patel Respondents

Referred Judgements :-

BANARASI DAS KUNDANLAL BANARASI DAS BANARASI DAS VS. KANSHI BARN :KANSHI RAM :KANSHI RAM :MUNNALAL [REFERRED TO]
STATE OF PUNJAB VS. GURDEV SINGH:ASHOK KUMAR [REFERRED TO]
MADHYAMIK SIKSHA PARISHAD U P VS. ANIL KUMAR MISHRA [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
INDIAN DRUGS AND PHARMACEUTICALS LTD VS. WORKMAN INDIAN DRUGS AND PHARMACEUTICALS LTD [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
BALJINDER SINGH VS. RATTAN SINGH [REFERRED TO]
STATE OF BIHAR VS. UPENDRA NARAYAN SINGH [REFERRED TO]
UNION OF INDIA VS. V N SINGH [REFERRED TO]
BRIJ MOHAN LAL VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The respondent herein, who was appointed with the appellant on temporary basis initially on 15th June, 1981 and whose services was extended from time to time by giving orders for 29 days, instituted a Regular Civil Suit No.177 of 1990 for declaration and permanent injunction seeking reinstatement on Class IV post. The learned Second Joint Civil Judge (S.D.), Junagadh by his judgment and decree dated 05th February, 1991 decreed the suit.

(2.) The operative portion of the judgment and decree passed by the Trial Court and confirmed by the lower Appellate Court reads as under :

(3.) This Court admitted the Second Appeal formulating following substantial questions of law :

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HIRALAL L PATEL Vs. SNEHALBEN BHARATBHAI PATEL

Referred Judgements :-

JUDGEMENT

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