REGENT COMPUTRONICS PVT. LTD.

Shabdad Shermamd Makrani Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
NEW DELHI MUNICIPAL COUNCIL VS. PAN SINGH [REFERRED TO]
SHEELKUMAR JAIN VS. NEW INDIA ASSURANCE CO LTD [REFERRED TO]
STATE OF UTTARANCHAL VS. SHIV CHARAN SINGH BHANDARI [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. R.K. ZALPURI [REFERRED TO]
UNION OF INDIA AND OTHERS VS. CHAMAN RANA [REFERRED TO]
SENIOR DIVISIONAL MANAGER, LIFE INSURANCE CORPORATION OF INDIA AND OTHERS VS. SHREE LAL MEENA [REFERRED TO]
BHARAT COKING COAL LTD. VS. SHYAM KISHORE SINGH [REFERRED TO]
UNION OF INDIA VS. N.MURUGESAN [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate Mr.Abhisst Thaker on behalf of the petitioner and learned Assistant Government Pleader Ms.Pooja Ashar on behalf of the respondent - State.

(2.) By way of this petition, the petitioner has prayed for the following reliefs:-

(3.) It is the case of the petitioner that the petitioner had been appointed with the respondent - State as a Beat Guard, Class-III vide order dtd. 9/2/1973 and was promoted to the post of Forester on 13/10/1992 and whereas ultimately the petitioner had retired on attaining the age of superannuation on 31/7/2008.

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SHABDAD SHERMAMD MAKRANI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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