REGENT COMPUTRONICS PVT. LTD.

The Government Of Maharashtra Appellant

V/S

Shri. Govindraj V. Naik Assistant Respondents

Referred Judgements :-

U.P. RAJYA KRISHI UTPADAN MANDI PRAISHAD AND ORS VS. SANJIV RAJAN [REFERRED TO]
SECRETARY TO GOVERNMENT PROHIBITION AND EXCISE DEPARTMENT VS. L SRINIVASAN [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SMI KAMIM [REFERRED TO]
STATE OF MAHARASHTRA VS. SHIVRAM SAMBHAJIRAO SADAWARTE [REFERRED TO]
MADANLAL SHARAM VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SUBHASHCHANDRA BAPUSAHEB PATANKAR [REFERRED TO]
UNION OF INDIA VS. ASHOK KUMAR AGGARWAL [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. With the consent of and at the request of learned counsel for the parties, Rule is made returnable forthwith.

(3.) The challenge in this petition is to the judgment and order dated 26th July 2017 made by the Maharashtra Administrative Tribunal, Mumbai (MAT) allowing O.A. No. 1094 of 2016 instituted by the respondent to question the suspension order dated 29th October 2016 imposed upon him pending department inquiry.

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GOVERNMENT OF MAHARASHTRA Vs. GOVINDRAJ V. NAIK

Referred Judgements :-

JUDGEMENT

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