REGENT COMPUTRONICS PVT. LTD.

Yogita Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

YOGESH NAGRAOJI UGALE VS. STATE OF MAHARASHTRA [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
BALBIR KAUR VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
LOCAL ADMINISTRATION DEPARTMENT VS. M SELVANAYAGAM ALIAS KUMARAVELU [REFERRED TO]
CANARA BANK VS. M. MAHESH KUMAR [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard fnally by the consent of the parties.

(2.) By this petition, the petitioner, who is rendered a widow at a young age, has rushed to this Court by putting forth prayer clause 'C'.

(3.) In the second petition, the petitioner, who is the son of a deceased employee, has also approached this Court by putting forth prayer clauses 'B, C and D'.

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YOGITA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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