REGENT COMPUTRONICS PVT. LTD.

BHAVANRAO PRATAPRAO THORAT Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SHOBHA RAM RATURI V. HARYANA VIDYUT PRASARAN NIGMA LIMITED [REFERRED TO]
NORTH DELHI MUNICIPAL CORPORATION V. RAM NARESH SHARMA [REFERRED TO]
PALURU RAMKRISHNAIAH R D DEGAONKAR AND VS. UNION OF INDIA [REFERRED TO]
VIRENDER KUMAR GENERAL MANAGER NORTHERN RAILWAYS NEW DELHI VS. AVINASH CHANDRA CHADHA [REFERRED TO]
STATE OF HARYANA VS. O P GUPTA [REFERRED TO]
BUDHIA SWAIN VS. GOPINATH DEB [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
STATE OF KERALA VS. E K BHASKARAN PILLAI [REFERRED TO]
COMMISSIONER KARNATAKA HOUSING BOARD VS. C MUDDAIAH [REFERRED TO]
JAYSING RANGARAO RAUT VS. MAHARASHTRA STATE ELECTRICITY BOARD [REFERRED TO]
RAMESH KUMAR VS. UNION OF INDIA & ORS [REFERRED TO]
DR.JACOB THUDIPARA VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard both sides finally.

(2.) The applicant is soliciting review of the judgment and order dtd. 15/6/2018 passed in Writ Petition No. 4236 of 2004. He is more specifically aggrieved by the findings recorded in paragraph No. 25 which is reproduced as under:

(3.) Due to above findings, the applicant was issued only deemed date of promotion, without there being any conferment of monetary benefits, which is cause for him to solicit review.

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BHAVANRAO PRATAPRAO THORAT Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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