REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Arjunbhai Amrutlal Nayak Respondents

Referred Judgements :-

RAJENDRA DIWAN VS. PRADEEP KUMAR RANIBALA [REFERRED TO]
R P KAPUR VS. UNION OF INDIA [REFERRED TO]
MOHAMMAD YUNUS VS. MOHAMMAD MUSTAQIM [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
G M TANK VS. STATE OF GUJARAT [REFERRED TO]
SANJAY KUMAR MANJUL VS. CHAIRMAN UPSC [REFERRED TO]
ASHOK KUMAR DAS VS. UNIVERSITY OF BURDWAN [REFERRED TO]
BHAGWANBHAI RAGHUNATHBHAI CHAUDDHARY VS. DISTRICT PRIMARY EDUCATION OFFICER [REFERRED TO]
EDUCATIONAL SOCIETY, TUMSAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Present petition is filed by the petitioner - State of Gujarat under Articles 226 and 227 of the Constitution of India for the following reliefs:-

(2.) Brief facts of the present case are in nutshell as under:-

(3.) Being aggrieved and dissatisfied with the impugned order dtd. 20/9/2013 passed by the Gujarat Secondary Education Tribunal in Application No.167 of 2010, the petitioner - State of Gujarat has preferred the present petition.

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STATE OF GUJARAT Vs. ARJUNBHAI AMRUTLAL NAYAK

Referred Judgements :-

JUDGEMENT

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