REGENT COMPUTRONICS PVT. LTD.

Dattatraya Irranna Kurle Appellant

V/S

Maharashtra State Electrical Board Respondents

Referred Judgements :-

ANDHRA BANK VS. SUDHA NAGARAJ [REFERRED TO]
RAJ KUMAR VS. UNION OF INDIA [REFERRED TO]
AIR INDIA LIMITED VS. NERGESH MEERZA [REFERRED TO]
POWER FINANCE CORPORATION LIMITED VS. PRAMOD KUMAR BHATIA [REFERRED TO]
SHAMBHU MURARI SINHA VS. PROJECT AND DEVELOPMENT INDIA LIMITED [REFERRED TO]
SRIKANTHA S M VS. BHARATH EARTH MOVERS LTD [REFERRED TO]

JUDGEMENT

(1.) On 15/11/2000 this appeal was admitted on the following substantial questions of law :-

(2.) Briefly stated, the facts are as follows.

(3.) The appellant had filed a suit for declaration that an order dtd. 31/3/1987 relieving him from the services by accepting his resignation and refusing to reinstate him in the service, is illegal. The suit has been dismissed by 6 th Joint Civil Judge, Junior Division, Solapur on 29/9/1994 being Regular Civil Suit No. 399 of 1991.

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DATTATRAYA IRRANNA KURLE Vs. MAHARASHTRA STATE ELECTRICAL BOARD

Referred Judgements :-

JUDGEMENT

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