REGENT COMPUTRONICS PVT. LTD.

Rohit J Gediya Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

OM PRAKASH RANA VS. SWARUP SINGH TOMAR [REFERRED TO]
B VARADHA RAO VS. STATE OF KARNATAKA [REFERRED TO]
GENERAL OFFICER COMMANDING IN CHIEF VS. SUBHASH CHANDRA YADAV [REFERRED TO]
HYDRO ELECTRIC EMPLOYEES UNION U P VS. SUDHIR KUMAR SHARMA [REFERRED TO]
STATE BANK OF INDIA VS. ANJAN SANYAN [REFERRED TO]
V JAGANNADHA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. ANAND PRAKASH SOLANKI [REFERRED TO]
UNION OF INDIA VS. JANARDHAN DEBANATH [REFERRED TO]

JUDGEMENT

(1.) Rule. Learned AGP Mr.S.P.Hasurkar waives service of notice of rule. At the joint request of the learned counsel appearing for the parties, the petition is heard from time to time for final disposal.

(2.) In the present petition, the petitioner has challenged his transfer order dated 10.12.04 by which the petitioner is ordered to be transferred from the Government Dental College, Jamnagar to Medical College, Vadodara as Tutor in Dentistry.

(3.) Brief facts needed to appreciate the controversy involved can be noted at this stage.

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ROHIT J GEDIYA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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