REGENT COMPUTRONICS PVT. LTD.

LATIKA GORAKH MATE Appellant

V/S

SECRETARY Respondents

Referred Judgements :-

TAYLOR VS. TAYLOR [REFERRED TO]
STATE OF UTTAR PRADESH VS. SINGHARA SINGH [REFERRED TO]
STATE OF PUNJAB VS. HARBHAJAN SINGH GREASY [REFERRED TO]
U P STATE SPINNING CO LTD VS. R S PANDEY [REFERRED TO]
U P STATE TEXTILE CORPORATION LTD VS. P C CHATURVEDI [REFERRED TO]
VIDYA VIKAS MANDAL VS. EDUCATION OFFICER [REFERRED TO]
PRAHLADRAI DALMIA LIONS COLLEGE OF COMMERCE AND ECONOMICS BOMBAY VS. A M RANGAPARIA [REFERRED TO]
SINDHU EDUCATION SOCIETY VS. KACHARU JAIRAM KHOBRAGADE [REFERRED TO]
BAL SHIKSHAN MANDAL VS. POONAM RAMESHWAR JOSHI [REFERRED TO]
AWDHESH NARAYAN K SINGH VS. ADARSH VIDYA MANDIR TRUST [REFERRED TO]

JUDGEMENT

(1.) By present petition, filed under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the order passed by the School Tribunal, Latur dated 18.6.2008 in Appeal No. 29/2007 thereby allowing respondent No. 1 to conduct enquiry against the petitioner during the pendency of the appeal.

(2.) Rule. Rule made returnable forthwith. With the consent of the parties heard finally at the stage of admission.

(3.) Heard learned Counsel for the parties.

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LATIKA GORAKH MATE Vs. SECRETARY

Referred Judgements :-

JUDGEMENT

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