REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Ashwinkumar Mohanlal Parmara Respondents

Referred Judgements :-

B.S. MINHAS V. INDIAN STATISTICAL INSTITUTE [REFERRED TO]
NATIONAL FERTILIZERS LTD. AND ORS. V. SOMVIR SINGH [REFERRED TO]
EXCISE SUPERINTENDENT MALKAPATNAM KRISHNA DISTRICT A P VS. K B N VISWESHWARA RAO [REFERRED TO]
RAJ KUMAR VS. SHAKTI RAJ [REFERRED TO]
RAJ KUMAR VS. SHAKTI RAJ [REFERRED TO]
ROSHNI DEVI SHRAVAN KUMAR HARYANA STATE SUBORDINATE SERVICE EMPLOYEES ASSOCIATION VS. STATE OF HARYANA [REFERRED TO]
ANIL KUMAR GUPTA VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
BUDDHI NATH CHAUDHARY VS. ABAHI KUMAR [REFERRED TO]
M S PATIL VS. GULBARGA UNIVERSITY [REFERRED TO]

JUDGEMENT

(1.) Since the issues raised in both the applications are more or less the same, and the challenge is also to the selfsame order passed by the Tribunal, those were heard analogously and are being disposed of by this common judgment and order

(2.) By the two captioned applications under Article 227 of the Constitution of India, the State of Gujarat calls in question the legality and validity of the order dated 25 th February, 2011 passed by the Gujarat Affiliated Colleges Services Tribunal at Ahmedabad in Applications Nos.73 and 74 of 1992.

(3.) The facts of this case may be summarized as under;

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STATE OF GUJARAT Vs. ASHWINKUMAR MOHANLAL PARMARA

Referred Judgements :-

JUDGEMENT

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