REGENT COMPUTRONICS PVT. LTD.

HUSSAIN KHAN Appellant

V/S

SHAH BABU EDUCATION SOCIETY, PATUR Respondents

Referred Judgements :-

GUNVANTLAL K. KHARNAR VS. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
HAKIMSINGH VS. V. S. J. S. SANGH [REFERRED TO]
PRESIDENT OF INDIA VS. KERALA EDUCATION BILL 1957 [REFERRED TO]
AHMEDABAD ST XAVIERS COLLEGE SOCIETY VS. STATE OF GUJARAT [REFERRED TO]
GANDHI FAIZ E AM COLLEGE SHAHJAHANPUR VS. UNIVERSITY OF AGRA [REFERRED TO]
MANMOHAN SINGH JAITLA AMIR SINGH VS. COMMISSIONER UNION TERRITORY OF CHANDIGARH:DEPUTY COMMISSIONER [REFERRED TO]
K C JOSHI VS. UNION OF INDIA [REFERRED TO]
VIDYA DHAR PANDE VS. VIDYUT GRIH SIKSHA SAMITI [REFERRED TO]
AJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
T.M.A. PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
ST FRANCIS DE SALES EDUCATION SOCIETY VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) THE petition proceeds on admitted facts which are as follows :-

(2.) AGGRIEVED by the appointment of Respondent No. 2 and consequential supersession of the petitioner's claim, he preferred an appeal under section 9 (1) (b) of the said Act, which was registered as Appeal No. 106 of 1992. The said appeal was heard and decided by the School Tribunal by Judgment and order dated 13-12-1992.

(3.) THE School Tribunal recorded the finding in para No. 9 which reads as follows :-

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HUSSAIN KHAN Vs. SHAH BABU EDUCATION SOCIETY PATUR

Referred Judgements :-

JUDGEMENT

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