REGENT COMPUTRONICS PVT. LTD.

Suresh Y. Shingda Appellant

V/S

THE STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SURESH CHAND GAUTAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. R RAJESHWARAN [REFERRED TO]
FOOD CORPN OF INDIA VS. ASHIS KUMAR GANGULY [REFERRED TO]
GULSHAN PRAKASH VS. STATE OF HARYANA [REFERRED TO]
CENSUS COMMISSIONER VS. R KRISHNAMURTHY [REFERRED TO]
CHAIRMAN & MANAGING DIRECTOR CENTRAL BANK OF INDIA VS. CENTRAL BANK OF INDIA SC/ST EMPLOYEES WELFARE ASSOCIATION [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 4th March 2015 by the Maharashtra Administrative Tribunal (MAT), Mumbai in O.A. No. 348 of 2012 instituted by the petitioner questioning the termination of his services as Clerk in the office of Tehsidlar, Ta. Vikramgad, Dist. Thane (Now Palghar).

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SURESH Y. SHINGDA Vs. THE STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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