REGENT COMPUTRONICS PVT. LTD.

Shramik Shikshan Mandal Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

M/S HINDUSTAN TIN WORKS PVT. LTD. V. THE EMPLOYEES OF M/S HINDUSTAN TIN WORKS PVT. LTD. [REFERRED TO]
MANORMA VERMA V. STATE OF BIHAR [REFERRED TO]
MURARI MOHAN DEB VS. SECRETARY TO THE GOVERNMENT OF INDIA [REFERRED TO]
H D SINGH VS. RESERVE BANK OF INDIA [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
JAGBIR SINGH VS. HARYANA STATE AGRICULTURE MARKETING BOARD [REFERRED TO]
BHARAT SANCHAR NIGAM LTD VS. SEWA RAM [REFERRED TO]
SAYYED MAKSOOD ALI VS. URUJ E URDU EDUCATION SOCIETY [REFERRED TO]
ASST. ENGINEER, RAJASTHAN DEV. CORP VS. GITAM SINGH [REFERRED TO]
ASSISTANT ENGINEER, RAJASTHAN STATE AGRICULTURE MARKETING BOARD, SUB-DIVISION, KOTA VS. MOHAN LAL [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]
EDUCATIONAL SOCIETY, TUMSAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) These three petitions have been admitted by this Court on 17.2.1998 and by a common interim order, interim relief was granted to the petitioner/management, by which the impugned judgments in favour of the respondent No.2/employees in all these matters were stayed. Consequentially, all these respondents/employees (hereinafter referred to as the "appellants") were kept out of employment from April 1993.

(2.) I have heard the submissions of the learned counsel for the petitioner/management and the original appellants in extenso.

(3.) Learned counsel on behalf of the appellants has cited the following reported judgments.

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SHRAMIK SHIKSHAN MANDAL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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