REGENT COMPUTRONICS PVT. LTD.

B.B. Chavda Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
SUPREME COURT EMPLOYEES WELFARE AS SOCIATION SUPREME COURT FOURTH CLASS EM PLOYEES WELFARE ASSOCIATION S P JAIN VS. UNION OF INDIA [REFERRED TO]
G B MAHAJAN VS. JALGAON MUNICIPAL COUNCIL [REFERRED TO]
U P FINANCIAL CORPORATION VS. GEM CAP INDIA PRIVATE LIMITED [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]
DIRECT GENERAL RPF VS. SAI BABU [REFERRED TO]
REGIONAL MANAGER U P S R T C ETAWAH VS. HOTI LAL [REFERRED TO]

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a former Government Servant, has prayed for the following reliefs;

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

(3.) It appears from the materials on record that this writ application was heard and adjudicated on 4th July, 2008. A learned Single Judge of this Court disposed of the writ application observing as under;

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B.B. CHAVDA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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