REGENT COMPUTRONICS PVT. LTD.

Kapilbhai Govindbhai Patel Appellant

V/S

Arunaben Mohanlal Naik Respondents

Referred Judgements :-

G S LAMBA VS. UNION OF INDIA [REFERRED TO]
NARENDER CHADHA VS. UNION OF INDIA [REFERRED TO]
MOLLY JOSEPH ALIAS NISH VS. GEORGE SEBASTIAN ALIAS JOY [REFERRED TO]
ASHOK KAPIL VS. SANA ULLAH DEAD [REFERRED TO]
T SRINIVASAN VS. T VARALAKSHMI MRS [REFERRED TO]
EUREKA FORBES LIMITED VS. ALLAHABAD BANK [REFERRED TO]
INDERJIT SINGH GREWAL VS. STATE OF PUNJAB [REFERRED TO]
SUDIP TRIPATHI VS. STATE OF GUJARAT [REFERRED TO]
RAM BAHADUR PANDEY VS. STATE OF UTTRAKHAND [REFERRED TO]
BHARTIYA SEVA SAMAJ TRUST AND ANOTHER VS. YOGESHBHAI AMBALAL PATEL AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Since an identical issue is involved in the present petition, the same are taken up for final hearing together and are decided analogously by this common judgment.

(2.) By way of the present petitions, the petitioners have assailed the judgment and order dated 20.07.2004 passed by the Gujarat Primary Education Tribunal in Ahmedabad (the Tribunal), wherein and whereby the Tribunal has quashed and set aside the order of termination of the respondentsapplicants and has directed the present petitioneroriginal respondents No.1 and 2 to reinstate them with full back wages by conferring them with the benefit of the payscale as per the Government grade and allowances.

(3.) The facts borne out from the record are adumbrated as under:

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KAPILBHAI GOVINDBHAI PATEL Vs. ARUNABEN MOHANLAL NAIK

Referred Judgements :-

JUDGEMENT

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