REGENT COMPUTRONICS PVT. LTD.

Sadhana Janardhan Jadhav Appellant

V/S

Pratibha Patil Mahila Mahamandal Respondents

Referred Judgements :-

COOPER ENGINEERING LIMITED VS. P P MUNDHE [REFERRED TO]
S K VERMA VS. MAHESH CHANDRA [REFERRED TO]
D P MAHESHWARI VS. DELHI ADMINISTRATION [REFERRED TO]
NATIONAL COUNCIL FOR CEMENT AND BUILDING MATERIALS VS. STATE OF HARYANA [REFERRED TO]
STATE OF MAHARASHTRA VS. TUKARAM TRYAMBAK CHAUDHARI [REFERRED TO]
ANNA MANIKRAO PETHE VS. PRESIDING OFFICER SCHOOL TRIBUNAL [REFERRED TO]
ST ULAI HIGH SCHOOL VS. DEVENDRAPRASAD JAGANNATH SINGH [REFERRED TO]
MANOHAR MAHADEO BHAJIKHAYE VS. PRESIDING OFFICER SCHOOL TRIBUNAL CHANDRAPUR [REFERRED TO]
ADVANI OERLIKON LTD VS. MACHINDRA GOVIND MAKASARE [REFERRED TO]

JUDGEMENT

(1.) Admit. Taken up for final hearing by consent of learned Counsel for the parties.

(2.) This intracourt appeal is directed against the judgment and order dated 20th September, 2011 passed by the learned Single Judge of this Court in Writ Petition No.8531 of 2009, refusing relief of reinstatement to the appellant. FACTS

(3.) The appellant, who belongs to scheduled caste, was appointed on 1st August, 2000 to teach 5th to 7th Std. Students in the school run by Respondent No.2management.

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SADHANA JANARDHAN JADHAV Vs. PRATIBHA PATIL MAHILA MAHAMANDAL

Referred Judgements :-

JUDGEMENT

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