REGENT COMPUTRONICS PVT. LTD.

Dhanaji R. Rane Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

D R NIM VS. UNION OF INDIA [REFERRED TO]
BALESHWAR DASS ARHANT PRASAD JAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
NARENDER CHADHA VS. UNION OF INDIA [REFERRED TO]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. U P MADHYAMIK SHIKSHA PARISHAD SHRAMIK SANGH [REFERRED TO]
ASHWANI KUMAR VS. STATE OF BIHAR [REFERRED TO]
I K SUKHIJA VS. UNION OF INDIA [REFERRED TO]
VIJAY GOEL VS. UNION OF INDIA [REFERRED TO]
RUDRA KUMAR SAIN VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. HARYANA VETERNATY AND A H T S ASSOCIATION [REFERRED TO]
STATE OF PANJAB VS. GURDEEP KUMAR UPPAL [REFERRED TO]
LAXMAN DUNDAPPA DHAMANEKAR VS. MANAGEMENT OF VISHWA BHARATA SEVA SAMITI [REFERRED TO]
SANTOSH KUMAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]
A UMARANI VS. REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
STATE OF M P VS. ONKAR PRASAD PATEL [REFERRED TO]
M P HOUSING BOARD VS. MANOJ SHRIVASTVA [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]

JUDGEMENT

(1.) WE propose to dispose of all the above Writ Petitions by this common judgment since they involve common questions of law and facts and reliefs sought are the same. Only there are changes in the date of initial appointment and other relevant dates. For the purpose of convenience, the facts which are narrated in Writ Petition no.739/2009 by the petitioner and in the Affidavit-in-Reply filed by respondent no. 2 are briefly stated below.

(2.) THE petitioner has sought the following reliefs:

(3.) ACCORDING to the petitioner, he is entitled to benefits of A.C.P.S. and the Memorandum dated 15/03/2010 is vitiated in law, since the petitioner was appointed on regular basis w.e.f. 1991 and even otherwise, by order dated 08/02/2007, he was appointed on regular basis.

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DHANAJI R. RANE Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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