REGENT COMPUTRONICS PVT. LTD.

Om Naresh Appellant

V/S

U.P. STATE Respondents

Referred Judgements :-

TRIVENI SHANKAR SAXENA V. STATE OF U.P. [REFERRED TO]
DHARMENDRA KUMAR TIWARI V. STATE OF U.P. AND OTHERS [REFERRED TO]
INDIAN DRUGS & PHARMACEUTICALS LTD. V. WORKMEN,INDIAN DRUGS & PHARMACEUTICALS LTD. [REFERRED TO]
SHIVDEO SINGH VS. STATE OF PUNJAB [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
P N ESWARA IYER VS. REGISTRAR SUPREME COURT OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. KAUSHAL KISHORE SHUKLA [REFERRED TO]
SUTHENTHIRARAJA ALIAS SANTHAN VS. STATE [REFERRED TO]
RAM DEO CHAUHAN ALIAS RAJ NATH CHAUHAN VS. STATE OF ASSAM [REFERRED TO]
SUBHASH VS. STATE OF MAHARASHTRA [REFERRED TO]
DEVINDER SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
ZAHIRA HABIBULLAH SHEIKH VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard Sri G.C.Verma, learned counsel for the review applicant/petitioner and learned counsel for the State-respondents, Sri Amit Sharma.

(2.) Present review application has been filed for reviewing the judgment and order dated 27.01.2017, whereby this Court after recording the finding, quoted hereinunder, dismissed the writ petition and affirmed the order dated 09.08.1998 passed by U.P. State Public Services tribunal (in short "Tribunal") in claim petition No.278/V/(F)/1992, whereby Tribunal dismissed the claim petition and affirmed the order of termination dated 31.03.1992.

(3.) Before the Tribunal, the petitioner challenged the order of termination dated 31.03.1992 and also sought the consequential reliefs. The reliefs sought by the petitioner before the Tribunal are quoted under for ready reference:-

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OM NARESH Vs. U.P. STATE

Referred Judgements :-

JUDGEMENT

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