REGENT COMPUTRONICS PVT. LTD.

R D Kalva Appellant

V/S

Housing Commissioner Respondents

Referred Judgements :-

VENKATARAMANA DEVARU STATE OF MYSORE VS. STATE OF MYSORE:VENKATARAMANA DEVARU [REFERRED TO]
JALAN TRADING CO PRIVATE LIMITED VS. MILL MAZDOOR SABHA [REFERRED TO]
L C GOLAK NATH N KRISHNA BHATTA GODAVARI SUGAR MILLS MAHARASHTRA PRAGAT SHETKARI SANGH RAJGOPAL RAMDAYAL DOOT P RAMAKRISHNA MALLY SRINIVAS RAMDAYAL DOOT VS. STATE OF PUNJAB:STATE OF MYSORE :STATE OF MYSORE :STATE OF MYSORE [REFERRED TO]
COMMISSIONER OF INCOME TAX EXCESS PROFITS TAX HYDERABAD VS. V JAGAN MOHAN RAO [REFERRED TO]
H H MAHARAJADHIRAJA MADHAV RAO JIVAJI RAO SGINDIA BAHADUR OF GWALIOR H H MAHARAJADHIRAJA MAHARANA SHRI BHAGWAT SINGHJI BAHADUR OF UDAIPUR COL H H BRARBANS SARAMAUR RAJA I RAJAGAN SIR PRATAP SINGH MALVENDRA BAHADUR COL RAJA SURINDER SINGH BAHADUR VS. UNION OF INDIA [REFERRED TO]
GAMMON INDIA LTD VS. UNION OF INDIA [REFERRED TO]
COMMISSIONER OF WEALTH TAX ANDHRA PRADESH VS. OFFICER IN CHARGE COURT OF WARDS PAIGAH [REFERRED TO]
J P KULSHRESTHA VS. CHANCELLOR ALLAHABAD UNIVERSITY [REFERRED TO]
SANJEEV COKE MANUFACTURING COMPANY BHARAT COKING COAL LIMITED VS. BHARAT COKING COAL LTD:SANJEEV COKE MANUFACTURING COMPANY [REFERRED TO]
MARRICHANDRASHEKHARRAO VS. DEAN GETH G S MEDICAL COLLEGE [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. SUN ENGINEERING WORKS PRIVATE LIMITED [REFERRED TO]
RAM BAI VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
FOOD CORPORATION OF INDIA VS. STATE OF HARYANA [REFERRED TO]
SARWAN KUMAR VS. MADAN LAL AGGARWAL [REFERRED TO]
U P PUBLIC SERVICE COMMISSION ALLAHABAD VS. SANJAY KUMAR SINGH [REFERRED TO]
M A MURTHY VS. STATE OF KARNATAKA [REFERRED TO]
TRIPATI BALAJI DEVELOPERS PRIVATE LIMITED VS. STATE OF BIHAR [REFERRED TO]
MANJU SINGH KUM VS. DEAN B J MEDICAL COLLEGE AHMEDABAD [REFERRED TO]

JUDGEMENT

(1.) SINCE common point is involved in both these petitions, both these petitions are taken up for final hearing, together.

(2.) THE petitioner of each of these petitions has approached this Court by way of the respective Special Civil Applications in the year 1992, as, at that time, they were apprehending their reversion / termination from the posts which they are holding, i. e. from the posts of Junior assistant.

(3.) IN the year 1983, the Gujarat Housing Board invited applications for making appointment to the posts of Junior Clerk from candidates belonging to the reserved category of Scheduled Tribe. Both the petitioners applied for getting appointment to the said posts. Along with the applications, necessary certificates were also produced for the purpose of showing that the petitioner of each of these petitions belongs to Scheduled Tribe. A copy of such certificate is also annexed as Annexure 'a' in the petitions. The respondent-Board, thereafter, appointed the petitioners by an order dated 4. 10. 1983 on the posts of junior Clerk. After completing the probation period, the petitioners were also given long term appointment by the Board. The order dated 6. 11. 1986, giving them such appointment, after completion of probation, is also produced in the compilation at Annexure 'c'.

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R D KALVA Vs. HOUSING COMMISSIONER

Referred Judgements :-

JUDGEMENT

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