REGENT COMPUTRONICS PVT. LTD.

MUSHTAQ SHAH MEHEBOOB SHAH Appellant

V/S

HAIDARIYA URDU EDUCATION SOCIETY Respondents

Referred Judgements :-

ST. ULAI HIGH SCHOOL VS. DEVENDRAPRASAD JAGANNATH SINGH [REFERRED TO]
NARAYAN S O BALIRAM PATIL VS. PRESIDING OFFICER SCHOOL TRIBUNAL AURANGABAD [REFERRED TO]
SHIKSHAN PRASARAK MANDAL VS. PRESIDING OFFICER SCHOOL TRIBUNAL [REFERRED TO]
RAMCHANDRA RAMADHAR YADAV VS. HYDRABAD SIND NATIONAL COLLEGIATE BOARD [REFERRED TO]
PRESIDENT MAHILA MANDAL VS. SUNITA BANSHIDHAR PATOLE [REFERRED TO]
NILAMBARI DINKAR PAWAR VS. SHIKSHAN PRASARAK SANSTHA [REFERRED TO]
NEW EDUCATION INSTITUTE NASIK VS. MAHEJABIN ASHFAK AHMED SHAIKH [REFERRED TO]
PRINCIPAL B K M HIGH SCHOOL MUMBAI VS. KESHAB ACHARI [REFERRED TO]
HINDI VIDYA BHAVAN MUMBAI VS. PRESIDING OFFICER SCHOOL TRIBUNAL MUMBAI [REFERRED TO]

JUDGEMENT

(1.) On 27th October, 2005, this Court ordered Rule returnable early and interim direction to continue the petitioner in the employment.

(2.) The petition is listed on board for orders in view of the direction of the Hon'ble Supreme Court that the Writ Petition be disposed of within three months from the date of receipt of its order.

(3.) Petition is, therefore, taken up for hearing forthwith by consent.

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MUSHTAQ SHAH Vs. HAIDARIYA URBA EDUCATION SOCIETY

Referred Judgements :-

JUDGEMENT

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