REGENT COMPUTRONICS PVT. LTD.

Ashishkumar Hasmukhbhai Modi Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

UNION OF INDIA VS. S L ABBAS [REFERRED TO]
STATE OF PUNJAB VS. INDER SINGH [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
K N SUTHAR VS. S J MUNSHA [REFERRED TO]
SNEHLATA R PATEL VS. BHARUCH DISTRICT PANCNAYAT [REFERRED TO]
STATE OF U.P. VS. AJAY KUMAR SHARMA [REFERRED TO]

JUDGEMENT

(1.) Since the issues raised in all the captioned writ applications are more or less the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, the Special Civil Application No.14180 of 2015 is treated as the lead matter.

(3.) By this application under Article 226 of the Constitution of India, the writ applicants, serving as the Panchayat employees, have prayed for the following reliefs;

Click here to view full judgment.

ASHISHKUMAR HASMUKHBHAI MODI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address