REGENT COMPUTRONICS PVT. LTD.

KAMALBAI Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

RAJ KUMARI AND ANOTHER VS. KRISHNA AND OTHERS [REFERRED TO]
KANTABAI W/O DHULAJI SHRIRAM AND OTHERS VS. HAUSABAI DHULAJI SHRIRAM AND OTHERS [REFERRED TO]
RAMESH CHANDER KAUSHAL VS. VEENA KAUSHAL [REFERRED TO]
BALASINOR NAGRIK COOPERATIVE BANK LIMITED VS. BABUBHAI SHANKERLAL PANDYA [REFERRED TO]
RAMESHWARI DEVI VS. STATE OF BIHAR [REFERRED TO]
RAMESH CHANDRA RAMPRATAPJI DAGA VS. RAMESHWARI RAMESH CHANDRA DAGA [REFERRED TO]
BAJIRAO RAGHOBA TAMBRE VS. TOLANBAI MISS [REFERRED TO]
LAXMIBAI WD/O SHRIPAT KUMARE VS. CHIEF EXECUTIVE OFFICER [REFERRED TO]
BADSHAH VS. SAU. URMILA BADSHAH GODSE [REFERRED TO]
CHANDA HINGLAS BHARATI VS. THE STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
DRAUPADA @ DRAUPADI JAYDEO PAWAR AND OTHERS VS. INDUBAI D/O. KASHINATH SHIVRAM CHAVAN AND ANOTHER [REFERRED TO]
RAMABAI GULABRAO JAMNIK VS. STATE OF MAHARASHTRA, [REFERRED TO]

JUDGEMENT

(1.) The matter is placed before this Full Bench upon the directions of the Honourable the Chief Justice. The reference was made by the Division Bench of this Court referring the following issue to the full bench, "In cases to which, Maharashtra Civil Services (Pension) Rules, 1982, apply whether the second wife is entitled to claim family pension ?"

(2.) We had requested Mr. P. M. Shah, the learned senior advocate to assist the Court. He graciously agreed to our request.

(3.) Mr. Sapkal, learned advocate h/f Shri S. K. Mathpati, learned advocate for the petitioner led the arguments on behalf of the petitioner. Mr. Irale Patil, the learned advocate also canvassed his submissions on behalf of the petitioner.

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KAMALBAI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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