REGENT COMPUTRONICS PVT. LTD.

VIJAYA BANK Appellant

V/S

C NARASIMHAPPA Respondents

Referred Judgements :-

MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED]
SOW CHANDRA KANTE VS. SHEIKH HABIT [REFERRED]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED]
PARSION DEVI VS. SUMITRI DEVI [REFERRED]
UNION OF INDIA VS. SANDUR MANGANESE AND IRON ORES LTD [REFERRED]
CHHAJJU RAM VS. NEKI [REFERRED]
KAMLESH VERMA VS. MAYAWATI [REFERRED]

JUDGEMENT

(1.) The petitioner is seeking review of the order dated 30.7.2012 passed by the Division Bench of this Court in W.A.Nos.2956-2977 of 2012 (S-Res.).

(2.) By order dated 30.7.2012, the Division Bench of this Court has dismissed the appeals, confirming the order passed by the learned Single Judge.

(3.) The learned counsel for the petitioner contended that the joint note dated 27.4.2010 expressly provided for the officers who were eligible for certain benefits. The writ petitioners who had resigned did not find place in the joint note. They were not eligible for any benefits. This aspect has not been considered.

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VIJAYA BANK Vs. C NARASIMHAPPA

Referred Judgements :-

JUDGEMENT

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