REGENT COMPUTRONICS PVT. LTD.

Maharashtra Federation Of University Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SURESH PATILKHEDE VS. CHANCELLOR,UNIVERSITY OF MAHARASHTRA AND ORS. [REFERRED TO]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED TO]
T P GEORGE VS. STATE OF KERALA [REFERRED TO]
UNIVERSITY OF DELHI VS. RAJ SINGH [REFERRED TO]
UNIVERSITY GRANTS COMMISSION ANIL KUMAR VS. SADHANA CHAUDHARY:STATE OF BIHAR [REFERRED TO]
ANNAMALAI UNIVERSITY REP VS. SECY TO GOVT INFN [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
KHANDESH COLLEGE EDUCATION SOCIETY VS. ARJUN HARI NARKHEDE [REFERRED TO]
BABURAO YADAVRAO NAREDDIWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
VISHWAPRAKASH LAXMAN SIRSATH VS. STATE OF MAHARASHTRA [REFERRED TO]
BEENA INAMDAR VS. UNIVERSITY OF PUNE [REFERRED TO]
JAGDISH PRASAD SHARMA VS. STATE OF BIHAR [REFERRED TO]
ASHS RAMDAS BIDKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SHUDHIR VS. STATE OF MAHARASHTRA [REFERRED TO]
KALYANI MATHIVANAN VS. K V JEYARAJ [REFERRED TO]
P. SUSEELA AND ORS. VS. UNIVERSITY GRANTS COMMISSION AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Rule, returnable forthwith. Heard finally by consent of parties.

(2.) By consent, heard finally specifically in view of the following order passed by Supreme Court dtd. 25/3/2015 in Civil Appeal No.10759/2013 - State of Maharashtra v. Asha Ramdas Bidkar, against the Judgment dated 182013 of Aurangabad Bench in Asha Ramdas Bidkar v. State of Maharashtra (Writ Petition No.11477/2010):

(3.) The Supreme Court by this order, therefore, stayed the judgment dtd. 1/8/2013 in Asha Ramdas Bidkar (supra) and consequently also the following relief so granted by the Division Bench, which reads as under :

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MAHARASHTRA FEDERATION OF UNIVERSITY Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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