REGENT COMPUTRONICS PVT. LTD.

Punjab State Cooperative Agricultural Development Bank Ltd. Appellant

V/S

Registrar Cooperative Societies Chandigarh Respondents

Referred Judgements :-

T.R. KAPUR AND OTHERS VS. STATE OF HARYANA AND OTHERS [REFERRED TO]
B S VADERA G S CHAGGAR VS. UNION OF INDIA [REFERRED TO]
STATE OF MYSORE VS. M H KRISHNA MURTHY [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
RAJ KUMAR VS. UNION OF INDIA [REFERRED TO]
B S YADAV PRITPAL SINGH VS. STATE OF HARYANA:STATE OF PUNJAB [REFERRED TO]
STATE OF GUJARAT MATHURADAS MOHAN LAL KEDIA VS. RAMAN LAL KESHAV LAL SONI:SH S D MUNSHAW [REFERRED TO]
K C ARORA EX CAPT A S PARMAR VS. STATE OF HARYANA [REFERRED TO]
K NAGARAJ D SHANKARAN D SUBBA RAJU VS. STATE OF ANDHRA PRADESH:CHIEF SECRETARY OF ANDHRA PRADESH [REFERRED TO]
SHIVAJIRAO NILANGEKAR PATIL DR MAHESH MADHAV GOSAVI VS. MAHESH MADHAV GOSAVI:SHIVAJIRAO NILANGEKAR PATIL [REFERRED TO]
P MAHENDRAN MALTEESH Y ANNIGERI VS. STATE OF KARNATAKA [REFERRED TO]
RAM CHAND VED PRAKASH VS. UNION OF INDIA [REFERRED TO]
HITENDRA VISHNU THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
CHAIRMAN RAILWAY BOARD VS. C R RANGADHAMAIAH [REFERRED TO]
LAND ACQUISITION OFFICER CUM DSWO AP VS. B V REDDY AND SONS [REFERRED TO]
ZILE SINGH VS. STATE OF HARYANA [REFERRED TO]
S L SRINIVASA JUTE TWINE MILLS P LTD VS. UNION OF INDIA [REFERRED TO]
NANI SHA VS. STATE OF ARUNACHAL PRADESH [REFERRED TO]
KUSUMAM HOTELS P LTD VS. KERALA STATE ELECTRICITY BOARD [REFERRED TO]
ANIL CHANDRA VS. RADHA KRISHNA GAUR [REFERRED TO]
STATE OF MADHYA PRADESH VS. YOGENDRA SHRIVASTAVA [REFERRED TO]
MARATHWADA GRAMIN BANK KARAMCHARI SANGHATANA VS. MANAGEMENT OF MARATHWADA GRAMIN BANK [REFERRED TO]

JUDGEMENT

(1.) Since common questions of law and facts are involved in all these Letters Patent Appeals and Civil Writ Petitions, therefore, these are taken up together and being disposed of by a common judgment.

(2.) The facts are being taken from Letters Patent Appeal No. 1988 of 2013, instituted against the judgment dtd. 31/8/2013 rendered by the learned Single Judge, in CWP No. 19915 of 2011 and analogous matters.

(3.) The brief facts necessary for disposal of these appeals and writ petitions are that the private respondents in LPAs and petitioners in CWPs were employees of the Punjab State Cooperative Agricultural Development Bank Limited, Chandigarh (hereinafter referred to as Rs.the appellant Bank' for brevity sake). The service conditions of all the employees of the appellant Bank are governed by the Punjab State Cooperative Agricultural Land Mortgage Banks Service (Common Cadre) Rules, 1978 (hereinafter referred to as Rs.the Common Cadre Rules' for brevity sake).

Click here to view full judgment.

PUNJAB STATE COOPERATIVE AGRICULTURAL DEVELOPMENT BANK LTD. Vs. REGISTRAR COOPERATIVE SOCIETIES CHANDIGARH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address