REGENT COMPUTRONICS PVT. LTD.

Harkant Appellant

V/S

SAURASHTRA UNIVERSITY Respondents

Referred Judgements :-

PUNJAB AND HARYANA VS. JAGDEV SINGH [REFERRED TO]
SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED TO]
SAHIB RAM VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. M BHASKAR [REFERRED TO]
V GANGARAM VS. REGIONAL JOINT DIRECTOR [REFERRED TO]
BIHAR STATE ELECTRICITY BOARD VS. BIJAY BHADUR [REFERRED TO]
PUNJAB NATIONAL BANK VS. MANJEET SINGH [REFERRED TO]
COL RETD B J AKKARA VS. GOVT OF INDIA [REFERRED TO]
PURSHOTTAM LAL DAS VS. STATE OF BIHAR [REFERRED TO]
SYED ABDUL QADIR VS. STATE OF BIHAR [REFERRED TO]
CHANDI PRASAD UNIYAL VS. STATE OF UTTARAKHAND [REFERRED TO]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED TO]

JUDGEMENT

(1.) All these petitions though have different facts, question of law being common i.e. whether recoveries can be made from the terminal benefits of the employees once their services were regularised and they have worked on the posts in question till they retired from service, are being heard and disposed of by way of this common order.

(2.) In all these petitions, Mr. Anand Gogia, learned advocate appears for the petitioners. He submits that the case of the petitioners is squarely covered by the decision of this court rendered in Special Civil Application No. 9626 of 2014 which was been confirmed by the Division Bench of this court vide judgement and order rendered in Letters Patent Appeal No. 1298 of 2015.

(3.) Facts of each petition shall be discussed separately which are as under:

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HARKANT Vs. SAURASHTRA UNIVERSITY

Referred Judgements :-

JUDGEMENT

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