REGENT COMPUTRONICS PVT. LTD.

Syed Waseem Syed Sahab Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

PARAMJIT SINGH VS. DIRECTOR,PUBLIC INSTRUCTIONS AND OTHERS [REFERRED TO]
ARMY WELFARE EDUCATION SOCIETY NEW DELHI VS. SUNIL KUMAR SHARMA AND OTHERS [REFERRED TO]
SUSHMITA BASU VS. BALLYGUNGE SIKSHA SAMITY [REFERRED TO]
SATIMBLA SHARMA VS. ST PAULS SENIOR SECONDARY SCHOOL [REFERRED TO]
ABDUL RAZAK HAJI ISMAIL VS. DIRECTOR OF ENFORCEMENT [REFERRED TO]
STATE OF PUNJAB & ORS. VS. JAGJIT SINGH & ORS. [REFERRED TO]
PRAMINA DEVI (DEAD) THR. LRS VS. STATE OF JHARKHAND [REFERRED TO]
ST. MARY’S EDUCATION SOCIETY VS. RAJENDRA PRASAD BHARGAVA [REFERRED TO]

JUDGEMENT

(1.) In Writ Petition No. 9962 of 2017, rule has been already issued vide order dtd. 11/10/2018. Rule in Writ Petition No. 6391 of 2020. Rule is made returnable forthwith. With the consent of parties heard finally at the admission stage.

(2.) The Writ Petition No. 9962 of 2017 is filed by employee/teacher and Writ Petition No. 6391 of 2020 is filed by the management. The facts in both the petitions are identical, therefore, they are decided by common judgment.

(3.) For the sake of convenience we are referring the facts and parties of Writ Petition No. 9962 of 2017 of the employee/teacher.

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SYED WASEEM SYED SAHAB Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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