(1.) All these writ petitions with common set of facts and grievance have been heard together and are being disposed of by this common judgment and order.
(2.) While in W.P.(C) Nos. 4740/2009 5840/2009 and 5843/2009, the Petitioners involved were all appointed as Assistant Teachers of L.P. Schools, the Petitioners involved in W.P.(C) 5839/2009 were appointed as Assistant Teachers in ME Schools. They are all aggrieved by termination of their services.
(3.) The basic facts set out in the writ petition being more or less the same and as the learned Counsel for the parties primarily argued in reference to the facts involved in W.P.(C) 4740/2009, the facts stated in the said writ petition, are being taken into account The additional points urged in W.P.(C) 5839/2009, in which the Petitioners involved were appointed as ME School teachers unlike the other three writ petitions, in which the Petitioners were appointed as LP School Teachers, shall be taken note of at appropriate place.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN