REGENT COMPUTRONICS PVT. LTD.

Nandkishore Tukdudasji Baseshankar Appellant

V/S

Adarsh Mahila Mandal Respondents

Referred Judgements :-

MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
DIPTI PRAKASH BANERJEE VS. SATVENDRA NATH BOSE NATIONAL CENTRE FOR BASIC SCIENCES CALCUTTA [REFERRED TO]
V P AHUJA VS. STATE OF PUNJAB [REFERRED TO]
PAVANENDRA NARAYAN VERMA VS. SANJAY GANDHI PGI OF MEDICAL SCIENCES [REFERRED TO]
PRAKASH KHUSHALRAO DABHADE VS. ZILLA PARISHAD AURANGABAD [REFERRED TO]
PRIYADARSHINI EDUCATION TRUST VS. RATIS RAFIA BANO [REFERRED TO]

JUDGEMENT

(1.) Since the common question of facts and law are involved in this group of petitions, all the petitions are being decided by a common judgment.

(2.) The fact and circumstances giving rise to the present petitions are as under:-

(3.) The School Tribunal dismissed the petitioners' appeals, holding that since their services were terminated before the probation period, the termination is legal. The said order of the School Tribunal is the subject matter of the present petitions.

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NANDKISHORE TUKDUDASJI BASESHANKAR Vs. ADARSH MAHILA MANDAL

Referred Judgements :-

JUDGEMENT

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