REGENT COMPUTRONICS PVT. LTD.

Kokilaben Karsandas Manvar Appellant

V/S

Gujarat Krishi University Respondents

Referred Judgements :-

BUCKINGHAM AND CARNATIC COMPANY LIMITED VS. VENKATIAH [REFERRED TO]
G T LAD VS. CHEMICAL AND FIBRES OF INDIA LIMITED [REFERRED TO]
SYNDICATE BANK VS. GENERAL SECRETARY SYNDICATE BANK STAFF ASSOCIATION [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. MANSOOR ALI KHAN [REFERRED TO]
SADHANA LODH VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
CHIEF ENGINEER CONSTRUCTION VS. KESHAVA RAO [REFERRED TO]
V C BANARAS HINDU UNIVERSITY VS. SHRIKANT [REFERRED TO]
REGIONAL MANAGER BANK OF INDIA VS. ANITA NANDRAJOG [REFERRED TO]
KRUSHNAKANT B PARMAR VS. UNION OF INDIA [REFERRED TO]
VIJAY S. SATHAYE VS. INDIAN AIRLINES LTD [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. Prachi Upadhyay, the learned advocate appearing for Mr. Vaibhav A. Vyas, the learned advocate appearing for the petitioners, Mr. D. G. Chauhan, the learned advocate appearing for the respondents No.1 and 5.

(2.) The petitioners herein are by way of present petition preferred under Article 226 of the Constitution of India have challenged the order dtd. 3/8/2005 passed by the Gujarat Secondary Education Tribunal, dismissing the Application No.174 of 1998 filed by the petitioner herein. Being aggrieved by the impugned order, as referred above, the petitioners are seeking for the following reliefs :-

(3.) Brief facts leading to the filing of the present petition read thus :-

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KOKILABEN KARSANDAS MANVAR Vs. GUJARAT KRISHI UNIVERSITY

Referred Judgements :-

JUDGEMENT

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