REGENT COMPUTRONICS PVT. LTD.

MOHAN Appellant

V/S

Shri Ayurved Mahavidyalaya Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. GORAKHNATH SITARAM KAMBLE [REFERRED TO]
LIC V. R. BASAVARAJU [REFERRED TO]
SHANKARLAL AGGARWALA VS. SHANKARLAL PODDARRESPON DENTS [REFERRED TO]
UNION OF INDIA VS. HARNAM SINGH [REFERRED TO]
STATE OF TAMIL NADU VS. TV VENUGOPALAN [REFERRED TO]
STATE OF M P VS. PREMLAL SHRIVAS [REFERRED TO]
B G GANGADHARAPPA VS. TAHSILDAR SORABA TALUK SORABA [REFERRED TO]
BRATINDRA NATH MUKHOPADHYAY VS. KOLKATA MUNICIPAL CORPORATION [REFERRED TO]
SHANTI DAS VS. STATE OF MEGHALAYA [REFERRED TO]
BHARAT COKING COAL LTD. VS. SHYAM KISHORE SINGH [REFERRED TO]
RAMESHCHANDRA MANSUKHANI VS. JAGDISHCHANDRA MANSUKHANI [REFERRED TO]
KARNATAKA RURAL INFRASTRUCTURE DEVELOPMENT LIMITED VS. T.P. NATARAJA [REFERRED TO]
SUDARSHAN V. BIRADAR VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. The petition is heard finally with the consent of the learned counsel for the parties.

(2.) Heard Mr. Khubalkar, learned counsel for the petitioner, Mr. Sharma, learned counsel for the respondent Nos.1 and 4, Mr. S. M. Ghodeswar, learned Assistant Government Pleader for respondent Nos. 2 and 3 and Mr. Rohan Deo, learned counsel, who was asked to assist the Court.

(3.) The petition questions the communication dtd. 01/09/2023 (page 56) issued by the respondent No.1, intimating to the petitioner that he would be completing 60 years of age on 29/02/2024 and therefore, would be superannuating from the post of Professor and Head of Department held by him in Shri Ayurved Mahavidyalalya, Hanuman Nagar, Nagpur run by the respondent No.4.

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MOHAN Vs. SHRI AYURVED MAHAVIDYALAYA

Referred Judgements :-

JUDGEMENT

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