REGENT COMPUTRONICS PVT. LTD.

Kariyappa. G Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RAVINDRA KUMAR MISRA VS. U.P. STATE HANDLOOM CORPORATION LTD. AND ANOTHER [REFERRED TO]
DIRECTOR ARYABHATTA RESEARCH INSTITUTE OF OBSERVATIONAL SCIENCES AND ANOTHER V. DEVENDRA JOSHI AND OTHERS [REFERRED TO]
STATE OF ORISSA VS. RAM NARAYAN DAS [REFERRED TO]
ANOOP JAISWAL VS. GOVERNMENT OF INDIA [REFERRED TO]
DIRECTOR ARYABHATTA RESEARCH INSTITUTE OF OBSERVATIONAL SCIENCES VS. DEVENDRA JOSHI [REFERRED TO]
STATE OF PUNJAB VS. SUKHWINDER SINGH [REFERRED TO]
STATE OF PUNJAB VS. BALBIR SINGH [REFERRED TO]
PAVANENDRA NARAYAN VERMA VS. SANJAY GANDHI PGI OF MEDICAL SCIENCES [REFERRED TO]
PRITHIPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
R E M S ABDUL HAMEED VS. GOVINDARAJU [REFERRED TO]
RADHEY SHYAM GUPTA VS. U P STATE AGRO INDUSTRIES CORPORATION LIMITED [REFERRED TO]
AJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Assailing the order passed by the Central Administrative Tribunal in Original Application No.170/00028/2022, the petitioner is in this writ petition before this Court seeking the following reliefs:

(2.) The relevant facts in brief leading to the case are as under:

(3.) The petitioner reported to duty and an appointment order vide Annexure-F, was issued by respondent No.3, appointing the petitioner provisionally as LDC in a temporary capacity w.e.f., 17/1/2018.

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KARIYAPPA. G Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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