REGENT COMPUTRONICS PVT. LTD.

Gauriben Narrotambhai Pithva Appellant

V/S

DISTRICT PRIMARY EDUCATION OFFICER Respondents

Referred Judgements :-

CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. R.K. ZALPURI [REFERRED TO]
SURJEET SINGH SAHNI VS. STATE OF U.P [REFERRED TO]

JUDGEMENT

(1.) The present writ petition has been filed seeking the following prayers:

(2.) The prayers indicate that the termination order dtd. 23/11/2004 is sought to be challenged after a period of 18 years by filing the writ petition.

(3.) It is the case of the petitioner that he was illegally terminated.

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GAURIBEN NARROTAMBHAI PITHVA Vs. DISTRICT PRIMARY EDUCATION OFFICER

Referred Judgements :-

JUDGEMENT

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