REGENT COMPUTRONICS PVT. LTD.

SECRETARY, O.N.G.C., LTD. Appellant

V/S

V.U.WARRIER Respondents

Referred Judgements :-

O.P.BHANDARI V. INDIAN TOURISM DEVELOPMENT CORPORATION LTD. AND OTHERS [REFERRED TO]
GARMENT CLEANING WORKS BOMBAY VS. WORKMEN [REFERRED TO]
CALCUTTA INSURANCE LIMITED VS. WORKMEN [REFERRED TO]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED TO]
STATE OF KERALA VS. M PADMANABHAN NAIR [REFERRED TO]
UNION OF INDIA VS. ALL INDIA SERVICES PENSIONERS ASSOCIATION [REFERRED TO]
JARNAIL SINGH VS. SECRETARY MINISTRY OF HOME AFFAIRS [REFERRED TO]
R KAPUR VS. DIRECTOR OF INSPECTION PAINTING AND PUBLICATION INCOME TAX [REFERRED TO]
WAZIR CHAND VS. UNION OF INDIA [REFERRED TO]
GORAKHAPUR UNIVERSITY VS. SHITLA PRASHAD NAGENDRA [REFERRED TO]

JUDGEMENT

(1.) LEAVE granted.

(2.) THE present appeals are directed against the judgment and order passed by the High Court of Judicature at Bombay dated February 15, 2003 in writ petition no. 3947 of 1994 and also against an order dated January 14, 2004 passed in civil application no. 63 of 2003.

(3.) ON March 29, 2004, this Court issued notice on the Special Leave Petition as well as on the prayer of interim relief. ON October 25, 2004, an order was passed to place the matter for final disposal on any miscellaneous day. The matter was accordingly placed for hearing on January 31,2005 and remained part heard. ON February 4,2005, the matter was heard and the learned counsel for the parties completed their arguments.

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SECRETARY O N G C LTD Vs. V U WARRIER

Referred Judgements :-

JUDGEMENT

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