REGENT COMPUTRONICS PVT. LTD.

Gitanjali Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
ASHA SHAMKUMAR PATIL VS. SADHANA RAJAN KAMBLE [REFERRED TO]
PRIYADARSHINI EDUCATION TRUST VS. RATIS RAFIA BANO [REFERRED TO]
RAM AVADH MAHEL PAL VS. SHIVDUTTA EDUCATIONAL TRUST [REFERRED TO]
LALITHA THUTPI VS. C B KARKHANIS PRESIDING OFFICER [REFERRED TO]
NAMITA NARAYAN JHA VS. EDUCATION OFFICER [REFERRED TO]
MONALI LAXMAN NEMADE VS. THE STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
KU. VANDANA PANDURANG PATLE VS. KALPANA SHIKSHAN SANSTHA [REFERRED TO]
KU. VANDANA PANDURANG PATLE VS. KALPANA SHIKSHAN SANSTHA [REFERRED TO]
AFROZKHAN S/O FIROZKHAN PATHAN VS. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
NAMDEO VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the parties, heard litigating sides finally.

(2.) These petitions can be disposed of by common judgment and order, as relevant facts and points for determination are common. Petitioners are the employees of respondent Nos.4 and 5 Management. They are challenging common orders dtd. 6/2/2018 and 29/6/2017 passed by respondent No.2 Deputy Director of Education, revoking approval to their appointments.

(3.) The sequence of events in all the matters can be summarized as follows :-

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GITANJALI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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