REGENT COMPUTRONICS PVT. LTD.

Kalaben Sadashivbhai Patel Appellant

V/S

R.G. Patel Vidyalaya Respondents

Referred Judgements :-

RADHANPUR KELAVNI MANDAL VS. VASANTLAL ACHHARATLAL PAREKH [REFERRED TO]
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]
BHARTIYA SEVA SAMAJ TRUST TR. PRES VS. YOGESHBHAI AMBALAL PATEL [REFERRED TO]
STATE OF UTTAR PRADESH VS. DAYANAND CHAKRAWARTY [REFERRED TO]

JUDGEMENT

(1.) By way of the present writ petition, the petitioner is challenging the order dated 22.07.2009 passed by the Primary Education Tribunal in Application No. 116 of 2000 whereby, the Tribunal while partly allowing her application has denied the salary for the period from June 2000 to 21.09.2002.

(2.) The petitioner had applied pursuant to an advertisement published in the news paper dated 21.07.1986 and was appointed after following due procedure. The petitioner is possessing the qualification of SSC, PTC.

(3.) It is the case of the petitioner that since she was being illegally terminated, such action was challenged by filing an Application No. 116 of 2000 before the Gujarat Primary Education Tribunal (hereinafter referred to as 'the tribunal').

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KALABEN SADASHIVBHAI PATEL Vs. R.G. PATEL VIDYALAYA

Referred Judgements :-

JUDGEMENT

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