REGENT COMPUTRONICS PVT. LTD.

DIRECTOR OF SCHOOL EDUCATION Appellant

V/S

AMARENDRA NATH MUKHERJEE Respondents

Referred Judgements :-

WEST BENGAL HEADMASTERS' ASSOCIATION AND ORS. V/S. STATE OF WEST BENGAL AND ORS. [REFERRED TO]
KALIPADA DAS ALIAS MAHANTO VS. BIMAL KRISHNA SEN GUPTA [REFERRED TO]
SENGARA SINGH VS. STATE OF PUNJAB [REFERRED TO]
ABID HUSSAIN VS. UNION OF INDIA [REFERRED TO]
G C GHOSH VS. UNION OF INDIA [REFERRED TO]
GOPAL KRISHNA SHARMA YAMUNA SHANKAR SHARMA VS. STATE OF RAJASTHAN [REFERRED TO]
M A HAQUE VS. UNION OF INDIA [REFERRED TO]
STATE OF RAJASTHAN JEETA RAM DEWA RAM JAGDISH PARSAD BAGRIA BAXSA RAM BHANWAR LAL VS. SHYAM LAL JOSHI:STATE OF RAJASTHAN:STATE OF RAJASTHAN:STATE OF RAJASTHAN:STATE OF RAJASTHAN:STATE OF RAJASTHAN ANT [REFERRED TO]
ARUNDHAT1 AJIT PARGAONKAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Although this appeal was preferred against an interim order dated April 13, 1995, with the consent of the parties the entire writ application was heard.

(2.) The writ Petitioner initially filed the application for issuance of a writ of or in the nature of Mandamus directing the Respondents not to disturb his; service till he reaches the age of 65 years.

(3.) The fact of the matter lies in a very narrow compass.

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DIRECTOR OF SCHOOL EDUCATION Vs. AMARENDRA NATH MUKHERJEE

Referred Judgements :-

JUDGEMENT

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