REGENT COMPUTRONICS PVT. LTD.

Mohammed Mussaviruddin Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MANAGER CORPORATE E. AGENCY VS. STATE OF KERALA [REFERRED TO]
ARIANE ORGACHEM PVT.LTD.,VS. WYETH EMPLOYEES UNION [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
SHAINDA HASAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
N AMMAD VS. MANAGER EMJAY HIGH SCHOOL [REFERRED TO]
NATIONAL ENGINEERING INDUSTRIES LIMITED VS. STATE OF RAJASTHAN [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
GYANENDRA SAHAY VS. TATA IRON AND STEEL CO LTD [REFERRED TO]
MAN SINGH VS. MARUTI SUZUKI INDIA LTD [REFERRED TO]

JUDGEMENT

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

(2.) The petitioner has put forth prayer clause B, C and D as under :-

(3.) We have considered the strenuous submissions of the learned Advocate for the petitioner, the learned AGP on behalf of respondent Nos. 1 and 2 / Education Department and Mr. Chavan, the learned Advocate for respondent No.3.

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MOHAMMED MUSSAVIRUDDIN Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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