REGENT COMPUTRONICS PVT. LTD.

Padmakar Vijaysingh Valvi Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MUNICIPAL CORPORATION OF CITY OF AHMEDABAD AYODAYA GNG AND MFG CO LIMITED VS. NEW SHROCK SPG AND WVG CO LTD [REFERRED TO]
KUMARI MADHURI PATIL VS. ADDITIONAL COMMISSIONER TRIBAL DEVELOPMENT [REFERRED TO]
S NAGARAJAN VS. DISTRICT COLLECTOR SALEM [REFERRED TO]
STATE OF MAHARASHTRA VS. KUMARI TANUJA [REFERRED TO]
STATE OF MAHARASHTRA VS. MILIND [REFERRED TO]
STATE OF MAHARASHTRA VS. MILIND [REFERRED TO]
STATE OF MAHARASHTRA VS. MILIND [REFERRED TO]
R VISHWANTHA PILLAI VS. STATE OF KERALA [REFERRED TO]
VEMAREDDY KUMARASWAMY REDDY VS. STATE OF A P [REFERRED TO]
PUNJAB NATIONAL BANK VS. VILAS GOVINDRAO BOKADE [REFERRED TO]
UNION OF INDIA VS. DATTATRAY NAMDEO MENDHERKAR [REFERRED TO]
NUTAN VIDARBHA SHIKSHAN MANDAL VS. PRESIDING OFFICER SCHOOL TRIBUNAL [REFERRED TO]
SUNIL INGLE VS. ZILLA PARISHAD [REFERRED TO]
GANESH RAMBHAU KHALALE VS. STATE OF MAHARASHTRA [REFERRED TO]
KAVITASOLUNKE VS. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
RAJENDRA S/O RAMAJI MAHISBADWE VS. JOINT COMMISSIONER AND VICE [REFERRED TO]
SHALINI VS. NEW ENGLISH HIGH SCH. ASSN. [REFERRED TO]

JUDGEMENT

(1.) Petitioner has approached this Court challenging Government Resolutions dated 13.6.1995 and 3.7.1995 issued by the General Administrative Department i.e. respondent No.2 granting protection to the employees who have been inducted in employment prior to 15.6.1995, from termination, although the tribe certificates secured by them for availing employment have been found to be not valid.

(2.) Petitioner, in nut shell objects continuance of such of the employees in employment although their claim for validation of certificates are found to be unsubstantiated and the certificates obtained by them have been declared as invalid, false or fake. The petitioner by way of amendment to the petition, is also challenging the Government resolution dated 30.6.2014 extending the benefits in employment to such categories of employees.

(3.) Petitioner is an Advocate by profession and is rendering services for upliftment of tribes. He is President of the Tribal Rights Protection Committee, a nongovernmental organization functioning in Dhule district.

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PADMAKAR VIJAYSINGH VALVI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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