REGENT COMPUTRONICS PVT. LTD.

STATE OF M.P. Appellant

V/S

KIRAN SHARMA Respondents

Referred Judgements :-

RAI SHIVENDRA BAHADUR VS. GOVERNING BODY OF THE NALANDA COLLEGE BIHAR SHARIF [REFERRED TO]
STATE OF MAHARASHTRA VS. VIKAS SAHEBRAO ROUNDALE [REFERRED TO]
RAJ KISHORE VISHWAKARMA VS. UNION OF INDIA [REFERRED TO]
SWAPAN KUMAR PAL VS. SAMITABHAR CHOKRABORTY [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. SAJAL KUMAR ROY [REFERRED TO]
R K MOBISANA SINGH VS. KH TEMBA SINGH [REFERRED TO]
UNION OF INDIA VS. DHARAM PAL [REFERRED TO]
STATE OF BIHAR VS. UPENDRA NARAYAN SINGH [REFERRED TO]
SURENDRA KUMAR AND ORS. VS. GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY AND ORS. [REFERRED TO]

JUDGEMENT

(1.) There is a delay of 259 days in filing the Appeal, condonation whereof is being sought vide I.A. No.1725/2018. Taking into consideration the circumstances which prevented the Appellant from filing the Appeal within a period of limitation, sufficient cause is made out. Consequently, delay is condoned. I.A. No.1725/2018 stands disposed of.

(2.) With the consent of learned counsel for the parties, the matter is finally heard.

(3.) Exception is taken to the order dated 18/04/2017 passed in Writ Petition No.635/2014; whereby, direction has been issued to the State of Madhya Pradesh and its functionaries to confer benefit of regularization to the petitioner (respondent herein) w.e.f. 17/03/1998 with all consequential benefits.

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STATE OF M.P. Vs. KIRAN SHARMA

Referred Judgements :-

JUDGEMENT

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