REGENT COMPUTRONICS PVT. LTD.

The Chief Executive Officer Appellant

V/S

S. Lalitha Respondents

Referred Judgements :-

STATE OF ORISSA V. LAXMI NARAYAN DAS [REFERRED TO]
S S RATHORE VS. STATE OF MADHYA PRADESH [REFERRED TO]
UNION OF INDIA VS. TARSEM SINGH [REFERRED TO]
C JACOB VS. DIRECTOR OF GEOLOGY ALIAS MINING [REFERRED TO]
UNION OF INDIA VS. M K SARKAR [REFERRED TO]
D. B. GOHIL VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTARANCHAL VS. SHIV CHARAN SINGH BHANDARI [REFERRED TO]
UNION OF INDIA AND OTHERS VS. CHAMAN RANA [REFERRED TO]
VICE CHAIRMAN DELHI DEVELOPMENT AUTHORITY VS. NARENDER KUMAR [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in this appeal is to a short order of the High Court of Karnataka at Bengaluru(High Court) dtd. 8/3/2018(impugned order) dismissing a writ petition(W.P. No. 9171 of 2018) that the appellants had presented before it. The appellants felt aggrieved by a judgment and order dtd. 1/8/2017 of the Central Administrative Tribunal, Bengaluru(Tribunal) whereby it allowed an original application(O.A. No. 2 of 2017) of the respondent.

(3.) Undisputed facts, giving rise to this appeal, in a nutshell are these:

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THE CHIEF EXECUTIVE OFFICER Vs. S. LALITHA

Referred Judgements :-

JUDGEMENT

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