REGENT COMPUTRONICS PVT. LTD.

Diwaliben Babaldas Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF PUNJAB AND ORS. VS. JAGJIT SINGH AND ORS. [REFERRED TO]
HARBANS LAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
GRIH KALYAN KENDRA WORKERS UNION VS. UNION OF INDIA [REFERRED TO]
SECRETARY FINANCE DEPARTMENT VS. WEST BENGAL REGISTRATION SERVICE ASSOCIATION [REFERRED TO]
U P JAL NIGAM VS. NARESHWAR SAHAI MATHUR [REFERRED TO]
SCOOTERS INDIA VS. VIJAI E V ELDRED [REFERRED TO]
STATE OF HARYANA VS. HARYANA CIVIL SECRETARIAT PERSONAL STAFF ASSOCIATION [REFERRED TO]
STATE OF HARYANA VS. TILAK RAJ [REFERRED TO]
STATE OF PUNJAB VS. SURJIT SINGH [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocates for the respective respondents waive service of notice of rule on behalf of respective respondents.

(2.) Since the prayers and facts involved in the present petitions are having almost identical facts, and the issues involved in the present petitions are almost identical in nature, hence, with the consent of the parties, the matters are heard together and decided together and Special Civil Application No.19133 of 2016 is considered as lead matter.

(3.) The present lead petition i.e. Special Civil Application No.19133 of 2016 is filed by the petitioners for seeking the following reliefs:

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DIWALIBEN BABALDAS PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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