REGENT COMPUTRONICS PVT. LTD.

Govindbhai Hirabhai Parmar Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

BALRAM GUPTA V. UNION OF INDIA [REFERRED TO]
NAND KESHWAR PRASAD VS. INDIAN FARMERS FERTILIZERS COOPERATIVE LIMITED [REFERRED TO]
NORTH ZONE CULTURAL CENTRE VS. VEDPATHI DINESH KUMAR [REFERRED TO]
VICE CHAIRMAN AND MANAGING DIRECTOR APSIDC LIMITED VS. R VARAPRASAD [REFERRED TO]
BANK OF INDIA VS. PALE RAM DHANIA [REFERRED TO]
SRIKANTHA S M VS. BHARATH EARTH MOVERS LTD [REFERRED TO]
CHAND MAL CHAYAL VS. STATE OF RAJASTHAN [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. RAGHUVIR SINGH NARANG [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Mangukiya, learned advocate for the petitioner and Mr. Shukla, learned advocate and Mr. Pipaliya, learned advocate for respondent No. 3 to 5.

(2.) In this petition, the petitioner has prayed that the order dtd. 30/4/2004 passed by respondents No. 3 to 5 terminating his service after he had withdrawn the option/resignation submitted by him in response to Voluntary Retirement Scheme ("the scheme' for short) floated by respondents No. 3 to 5.

(3.) The petitioner has prayed that:

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GOVINDBHAI HIRABHAI PARMAR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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