REGENT COMPUTRONICS PVT. LTD.

The State Of Maharashtra And Ors Appellant

V/S

Deepak Laxmanrao Kulkarni Respondents

Referred Judgements :-

SAHIB RAM VS. STATE OF HARYANA [REFERRED TO]
SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. M BHASKAR [REFERRED TO]
V GANGARAM VS. REGIONAL JOINT DIRECTOR [REFERRED TO]
COL RETD B J AKKARA VS. GOVT OF INDIA [REFERRED TO]
SYED ABDUL QADIR VS. STATE OF BIHAR [REFERRED TO]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED TO]

JUDGEMENT

(1.) In all these three Petitions, as the original applicants before the learned Maharashtra Administrative Tribunal are identically placed, this Court heard these three Petitions and granted interim relief in terms of prayer Clause-C.

(2.) Since the three employees in these three Petitions are identically situated, we have taken up these three Petitions together.

(3.) We have considered the strenuous submissions of the learned A.G.P. on behalf of the petitioners and Mr. Deshmukh, learned Advocate on behalf of the respondent employees.

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THE STATE OF MAHARASHTRA Vs. SAHEBKHA RASULKHA PATHAN

Referred Judgements :-

JUDGEMENT

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