REGENT COMPUTRONICS PVT. LTD.

DINESH PAWAR Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

NEELIMA MISRA VS. HARINDER KAUR PAINTAL [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
KUNJAN SINGH VS. STATE OF M P [REFERRED TO]
LALLA PRASAD BURMAN VS. STATE OF M P [REFERRED TO]
KAILASH BABU RAI VS. STATE OF M P [REFERRED TO]
ABDUL HASAN QURESHI VS. STATE OF M P [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Resolution dated 21-7-2006 is being challenged in this petition under Article 226 of the Constitution of India.

(3.) By said resolution services of the petitioner as Panchayat Karmi, Gram Panchayat, Bijakwada, Janpad Panchayat Parasiya, District Chhindwara has been terminated.

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DINESH PAWAR Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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