REGENT COMPUTRONICS PVT. LTD.

Mukundbhai Mangaldas Shrimali Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

UNION OF INDIA VS. T R VARNA [REFERRED TO]
A V VENKATESWARAN COLLECTOR OF CUSTOMS BOMBAY VS. RAMCHAND SOBHRAJ WADHWANI [REFERRED TO]
HARBANSLAL SAHNIA VS. INDIAN OIL CORPORATION LIMITED [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
ANOOP SHARMA VS. EXECUTIVE ENGINEER PUBLIC HEALTH DIVISION [REFERRED TO]
DEVINDER SINGH VS. MUNICIPAL COUNCIL SANAUR [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]
MACKINON MACKENZIE & COMPANY LTD VS. MACKINNON EMPLOYEES UNION [REFERRED TO]

JUDGEMENT

(1.) By this writ -application under Art. 226 of the Constitution of India, the petitioner, a daily wager has prayed for the following reliefs :

(2.) This writ -application was heard and allowed on 11th Nov. 2011 by a learned Single Judge. The order reads as under :

(3.) The State of Gujarat preferred Letters Patent Appeal No. 1400 of 2012. The appeal came to be allowed by order dated 21st April 2014. The order reads as under :

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MUKUNDBHAI MANGALDAS SHRIMALI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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