REGENT COMPUTRONICS PVT. LTD.

Sukeshini Kalohe Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

STATE OF MADRAS VS. C P SARATHY [REFERRED TO]
MANAGEMENT OF MAY AND BAKER INDIA LIMITED AND RESPONDENT VS. THEIR WORKMEN AND APPELLANTS [REFERRED TO]
ALL INDIA RESERVE BANK EMPLOYEES ASSOCIATION VS. BANK OF INDIA [REFERRED TO]
BURMAH SHELL OIL STORAGE AND DISTRIBUTION COMPANY OF INDIA LIMITED VS. BURMA SHELL MANAGEMENT STAFF ASSOCIATION [REFERRED TO]
M P IRRIGATION KARAMCHARI SANGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
TELCO CONVOY DRIVERS MAZDOOR SANGH VS. STATE OF BIHAR [REFERRED TO]
S K MAINI VS. CARONA SAHU COMPANY LIMITED [REFERRED TO]
H R ADYANTHAYA OTHERS VS. SANDOZ INDIA LTD [REFERRED TO]
SECRETARY INDIAN TEA ASSOCIATION VS. AJIT KUMAR BARAT [REFERRED TO]
SHARAD KUMAR VS. GOVERNMENT OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) ALL these 3 cases raise a common question of law and hence they are dealt with together. The opposite parties, in particular the contesting respondent is the same in all the three cases.

(2.) THE petitioner in W.P.No.646 of 2015 was employed as an Assistant Consultant with the 3rd respondent company, which is considered a Gaint amongst Indian Information Technology and Information Technology enabled service providers. The petitioner in this case joined the 3rd respondent company on 25.04.2012.

(3.) THE petitioner in W.P.No.950 of 2015 was also employed as an Assistant Consultant from April, 2011 by the 3rd respondent.

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SUKESHINI KALOHE Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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