REGENT COMPUTRONICS PVT. LTD.

Jayesh K. Dave Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

ROBERT STUART WAUCHOPE V. EMPEROR [REFERRED TO]
STATE OF ASSAM V. RAGHAVA RAJGOPALACHARI [REFERRED TO]
SATYANARAYAN LAXMINARAYAN HEGDE VS. MALLIKARJUN BHAVANAPPA TIRUMALE [REFERRED TO]
R P KAPUR VS. UNION OF INDIA [REFERRED TO]
RAMA KANT MISRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
MANAGEMENT OF RESERVE BANK OF INDIA NEW DELHI VS. BHOPAL SINGH PANCHAL [REFERRED TO]
STATE OF U P VS. SHEO SHANKER LAL SRIVASTAVA [REFERRED TO]
MANAGEMENT OF COIMBATORE DISTRICT CENTRAL CO-OPERATIVE BANK VS. SECRETARY COIMBATORE DISTRICT CENTRAL CO OPERATIVE BANK EMPLOYEES ASSOCIATION [REFERRED TO]
MONI SHANKAR VS. UNION OF INDIA [REFERRED TO]
SOUTHERN RAILWAY OFFICER ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
ISHWARBHAI H PATEL VS. STATE OF GUJARAT [REFERRED TO]
DEPUTY INSPECTOR GENERAL OF POLICE VS. S. SAMUTHIRAM [REFERRED TO]
STATE OF RAJASTHAN VS. HEEM SINGH [REFERRED TO]
CHATRAPAL VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. K. V. Shelat, the learned advocate appearing for the petitioner and Ms. Suman Motla, the learned AGP appearing for the respondent - State.

(2.) By way of present petition the petitioner herein has invoked the Articles 226 and 227 of the Constitution of India being aggrieved and dissatisfied by the impugned order passed by the Gujarat Civil Services Tribunal, Gandhinagar in the Appeal No.253/06/2015 dtd. 17/1/2007.

(3.) In the aforesaid set of facts the present petition is filed wherein the follow reliefs are prayed which read thus :-

Click here to view full judgment.

JAYESH K. DAVE Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address