REGENT COMPUTRONICS PVT. LTD.

Reena Ravinder Sabarwal Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

EMPLOYEES STATE INSURANCE CORPORATION V. ALL INDIA I.T.D.C. EMPLOYEES UNION AND ORS. [REFERRED TO]
ASGER IBRAHIM AMIN VS. LIFE CORPORATION OF INDIA [REFERRED TO]
DEOKINANDAN PRASAD VS. STATE OF BIHAR [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
K NARAYANAN R MAHADEV VS. STATE OF KARNATAKA [REFERRED TO]
UNION OF INDIA VS. D R R SASTRI [REFERRED TO]
SAVITRI VS. HARI CHAND [REFERRED TO]
M RAMACHANDRAN VS. GOVIND BALLABH [REFERRED TO]
A P S R T C VS. G SRINIVAS REDDY [REFERRED TO]
UNION OF INDIA VS. S L VERMA [REFERRED TO]
UNION OF INDIA VS. S L VERMA [REFERRED TO]
UNION OF INDIA VS. TARSEM SINGH [REFERRED TO]
UNION OF INDIA VS. M K SARKAR [REFERRED TO]
UNION OF INDIA VS. BHARAT VIJAY MILLS COMPANY LIMITED [REFERRED TO]
CALCUTTA PORT TRUST VS. ANADI KUMAR DAS [REFERRED TO]
RAJASTHAN RAJYA VIDYUT VITRAN NIGAM LTD. VS. DWARKA PRASAD KOOLWAL [REFERRED TO]

JUDGEMENT

(1.) Issue Rule, returnable forthwith. Ms. Suman Motla, learned Assistant Government Pleader waives service of notice of rule for and on behalf of the respondent Nos.1 and 2. Mr. Rutvij S. Oza, learned advocate waives service of notice of rule for and on behalf of the respondent No.3.

(2.) Heard Mr. Ravinder N. Sabarwal, learned party-in-person for the petitioner, Ms. Suman Motla, learned AGP appearing for the respondent Nos.1 and 2 and Mr. Rutvij S. Oza, learned advocate appearing for the respondent No.3.

(3.) The petitioner herein has approached this Court being aggrieved by the inaction on the part of the respondent No.2 in not deciding the application of the petitioner seeking conversion of Contributory Provident Fund (CPF) scheme to General Provident Fund (GPF) scheme and has prayed for the following reliefs:

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REENA RAVINDER SABARWAL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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