REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Vaghi Odhavji Garana Respondents

Referred Judgements :-

P.SHREE RAMESH V. VR [REFERRED TO]
BADRUNNISHA MOHAMMAD SWIKADAR VS. KESHIBEN JETHALAL PARMAR AND ANOTHER [REFERRED TO]
DISTRICT PANCHAYAT VS. VASANTGAURI WIFE OF BABULAL DAVE [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
STATE OF GUJARAT MATHURADAS MOHAN LAL KEDIA VS. RAMAN LAL KESHAV LAL SONI:SH S D MUNSHAW [REFERRED TO]
BIHARICHOWDHARY VS. STATE OF BIHAR [REFERRED TO]
BISHANDAYAL AND SONS VS. STATE OF ORISSA [REFERRED TO]
LEKH RAJ VS. MUNI LAL [REFERRED TO]
OM PRAKASH GUPTA VS. RANBIR B GOYAL [REFERRED TO]
KEDAR NATH AGRAWAL DEAD VS. DHANRAJI DEVI DEAD [REFERRED TO]
STATE OF HARYANA VS. M P MOHLA [REFERRED TO]
COAL MINES P F COMMR THR BOARD OF TRUSTEE VS. RAMESH CHANDRA JHA [REFERRED TO]
STATE OF GUJARAT VS. RAMILABEN RAJNIKAQNT A PATEL [REFERRED TO]

JUDGEMENT

(1.) The captioned two Second Appeal arise out of common judgment and order dated 5th February, 1999 passed by learned IInd Extra Assistant Judge in Regular Civil Appeal being Appeal No.14 of 1996 and No.7 of 1996 preferred by original defendant No.5 State of Gujarat, and original defendant No.1 Gram Panchayat, Moviya, in Regular Civil Suit No.157 of 1986 instituted by two plaintiffs. In the suit the plaintiffs -employees claimed declaration for entitlement for the pay scales as per the Pay Commission's Award.

(2.) Both the appeals came to be Admitted on the following common substantial questions of law formulated by the Court.

(3.) The relevant facts in the backdrop and with reference to which the aforesaid substantial questions of law arise, may be set out in the beginning.

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STATE OF GUJARAT Vs. VAGHI ODHAVJI GARANA

Referred Judgements :-

JUDGEMENT

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