REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

MEDHA PRASHANT PARKHE Respondents

Referred Judgements :-

SAVITA V. UNION OF INDIA [REFERRED TO]
SMT.USHA SINGH VS. STATE OF WEST BENGAL AND ORS. [REFERRED TO]
MANJULA VS. STATE OF KARNATAKA BY ITS SECRETARY,DEPARTMENT OF COOPERATION BANGALORE AND ANR. [REFERRED TO]
R. JAYMMA VS. KARNATAKA ELECTRICITY BOARD AND ANR. [REFERRED TO]
C B MUTHAMMA I F S VS. UNION OF INDIA [REFERRED TO]
X VS. HOSPITAL Z [REFERRED TO]
V SIVAMURTHY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF CHATTISGRAH VS. DHIRJO KUMAR SENGAR [REFERRED TO]
TARANJITSINGH I BAGGA VS. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]

JUDGEMENT

(1.) RULE, returnable forthwith, by consent.

(2.) '' The petition has been filed to challenge the order of the Industrial Court in revision application (ULP) No.126 of 2009 and 129 of 2009. The facts giving rise to the present petition are as follows:

(3.) '' Evidence was led by the respondent before the Labour Court. It appears however that no witness was examined by the petitioner. The respondent admitted that she did not inform the Collector's office that she was married when she received the appointment order. However, she has denied that she did so deliberately with the intention to "grab" the appointment.

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STATE OF MAHARASHTRA Vs. MEDHA PRASHANT PARKHE

Referred Judgements :-

JUDGEMENT

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