REGENT COMPUTRONICS PVT. LTD.

The State of Karnataka And Another Appellant

V/S

S.D. Shashidara Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. PRADIP TANDON:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF MAHARASHTRA VS. RAJ KUMAR [REFERRED TO]
SUNEEL JATLEY AJAY KUMAR CHAUDHARY MISS MANISHA RATHI MINOR VS. STATE OF HARYANA:MAHARSHI DAYANAND UNIVERSITY ROHTAK:MAHARSHI DAYANAND UNIVERSITY ROHTAK [REFERRED TO]
VIJAY MILLS COMPANY LIMITED VS. STATE OF GUJARAT [REFERRED TO]
MEERUT DEVELOPMENT AUTHORITY MOHD ALI VS. SATBIR SINGH:STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF TAMIL NADU VS. AROORAN SUGARS LIMITED [REFERRED TO]
SREEDHARA S VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF BIHAR VS. BIHAR PENSIONERS SAMAJ [REFERRED TO]
R. MANJUNATH VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The State of Karnataka and the Director General and Inspector General of Police have filed W.P. Nos. 1901/2010 and 6815-6831/2010 challenging the legality of the order passed by the Karnataka Administrative Tribunal dated 23.11.2009 in application Nos. 5148/2008 connected with 5995, 5996, 5997, 5998 and 5999/2008.

(2.) All the other writ petitions have also been filed assailing the aforesaid order of the Tribunal. The petitioners in all these cases are referred to as 'the petitioners' and the private respondents are referred to as 'the applicants' for the sake of convenience.

(3.) Brief facts necessary for disposal of these writ petitions are as under:

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STATE OF KARNATAKA Vs. S.D. SHASHIDARA

Referred Judgements :-

JUDGEMENT

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