REGENT COMPUTRONICS PVT. LTD.

Chandrabhaga Machindra Dudhade Appellant

V/S

Mahatma Phule Krushi Vidyapeeth Respondents

Referred Judgements :-

BANGALORE WATER SUPPLY AND SEWERAGE BOARD VS. A.RAJAPPA [REFERRED TO]
GAGANDEEP PRATISHTHAN PRIVATE LIMITED VS. MECHANO [REFERRED TO]
H GANGAHANUME GOWDA VS. KARNATAKA AGRO INDUSTRIES CORPORATION LIMITED [REFERRED TO]
STATE OF U P VS. JAI BIR SINGH [REFERRED TO]
NATIONAL GENERAL MAZDOOR UNION THANE VS. NITIN CASTING LIMITED [REFERRED TO]
PRINCIPAL BHARTIYA MAHAVIDYALAYA VS. RAMAKRISHNA WASUDEO LAHUDKAR [REFERRED TO]
MATHURADAS MOHTA COLLEGE OF SCIENCE NAGPUR VS. R T BORKAR [REFERRED TO]
GURUNATH VITHAL TAMSE VS. NATIONAL TEXTILE CORPORATION [REFERRED TO]
HEAD MISTRESS MS P DSOUZA FATIMADEVI ENGLISH HIGH SCHOOL AND 2 ORS VS. NYMPHIA PEREIRA AND 2 ORS [REFERRED TO]
HEAD MISTRESS MS P DSOUZA FATIMADEVI ENGLISH HIGH SCHOOL AND 2 ORS VS. NYMPHIA PEREIRA AND 2 ORS [REFERRED TO]
TRANSPORT MANAGER KOLHAPUR MUNICIPAL TRANSPORT VS. PRAVIN BHABHUTLAL SHAH [REFERRED TO]
H JAYARAMA SHETTY VS. SANGLI BANK LTD [REFERRED TO]
R P DHANDA VS. REGIONAL MANAGER UCO BANK [REFERRED TO]
PRINCIPAL KRISHI VIDHYALAYA SIVAJINAGAR PUNE VS. DWARKABAI HARIBHAU HINGANE [REFERRED TO]
CHIEF EXECUTIVE OFFICER, ZILLA PARISHAD, BEED VS. ASSISTANT LABOUR COMMISSIONER AND CONTROLLING AUTHORITY [REFERRED TO]
D.D. TEWARI VS. UTTAR HARYANA BIJLI VITRAN NIGAM LTD. [REFERRED TO]
MANAGING DIRECTOR(M.D)MAHARASHTRA STATE COOPERATIVE TRIBAL DEVELOPMENT CORPORATION LTD VS. PURUSHOTTAM S/O ASARAM RAUT [REFERRED TO]
BALVANT MOHAN BADVE VS. AHMEDNAGAR MUNICIPAL CORPORATION [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Mahatma Phule Agriculture University, Rahuri, District Ahmednagar has preferred one group of Writ Petitions and the identically placed Respondents/ Daily Wage Employees in the said petitions have also filed the second group of Writ Petitions wherein the Agriculture University is the Respondent. For the sake of brevity, the Agriculture University in these matters shall be referred to as "the University" and the Daily Wage Employees, who are Respondents in the petitions filed by the University and are Petitioners in their own group of petitions, shall be referred to as "the Workers".

(3.) While issuing notice, this Court by it's order dated 22.04.2016 had directed that the amount deposited by the Mahatma Phule Agriculture University, Rahuri with the Appellate Authority (PGA) shall not be disbursed until further orders.

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CHANDRABHAGA MACHINDRA DUDHADE Vs. MAHATMA PHULE KRUSHI VIDYAPEETH

Referred Judgements :-

JUDGEMENT

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