REGENT COMPUTRONICS PVT. LTD.

Urvashiben Maheshkumar Vadhvani Appellant

V/S

GUJARAT MARITIME BOARD Respondents

Referred Judgements :-

RAM SEWAK YADAV VS. HUSSAIN KAMIL KIDWAI [REFERRED TO]
BHABHI VS. SHEO GOVIND [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ASHA RAMCHHANDRA AMBEKAR MRS [REFERRED TO]
HARYANA STATE ELECTRICITY BOARD VS. HAKIM SINGH [REFERRED TO]
BALBIR KAUR VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
M CHINNASAMY VS. K C PALANISAMY [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
FOOD CORPORATION OF INDIA VS. RAM KESH YADAV [REFERRED TO]
BHAWANI PRASAD SONKAR VS. UNION OF INDIA [REFERRED TO]
LOCAL ADMINISTRATION DEPARTMENT VS. M SELVANAYAGAM ALIAS KUMARAVELU [REFERRED TO]
ASHOK KUMAR VS. DISTRICT MAGISTRATE BASTI [REFERRED TO]
BABUBHAI RANCHHODBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
ARIKALA NARASA REDDY VS. VENKATA RAM REDDY REDDYGARI [REFERRED TO]
MUKESH & ANR. VS. STATE OF BIHAR & ORS. [REFERRED TO]

JUDGEMENT

(1.) Rule. Learned advocates appearing on behalf of the respective respondents waive service of rule.

(2.) The present group of petitions is arising out of a common cause by virtue of which the respective petitioners have not been either considered for compassionate employment or for lump-sum compensation mainly on the ground of delay as well as some of them have not been considered for want of adequate educational qualification. As a result of this, learned advocates appearing for the respective parties have requested the Court to hear and dispose of present group of petitions by common judgment and order since the respondent - authorities are the same authorities. Considering this request jointly made by learned advocates appearing for the respective parties, the Court has taken up this group for its disposal by present common judgment and order.

(3.) The present group of petitions can be categorized basically in three groups. However, essentially on account of death of employees, the legal representatives have not been given any respite as per the policy.

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URVASHIBEN MAHESHKUMAR VADHVANI Vs. GUJARAT MARITIME BOARD

Referred Judgements :-

JUDGEMENT

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