REGENT COMPUTRONICS PVT. LTD.

CHIEF GENERAL MANAGER Appellant

V/S

M. RAJU Respondents

Referred Judgements :-

DEVILAL MODI V. SALES TAX OFFICER,RATLAM [REFERRED TO]
K L TRIPATHI VS. STATE BANK OF INDIA [REFERRED TO]
PALURU RAMKRISHNAIAH R D DEGAONKAR AND VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF INDIA STATE BANK OF INDIA A K SOUNDRARAJAN VS. S VUAYA KUMAR:T DAYAKAR RAO:CENRTRAL BOARD OF DIRECTORS STATE BANK OF INDIA [REFERRED TO]
V RAMANA VS. APSRTC [REFERRED TO]
SBI VS. HEMANT KUMAR [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]

JUDGEMENT

(1.) The writ appeal is against the order dated 31.1.2019 passed by the learned single Judge in W.P(S) No. 6863/2019 whereby the order dated 06.10.2003 directing the compulsory retirement of the respondent and the subsequent order of the appellate authority dated 19.03.2004 whereby the departmental appeal was dismissed by the appellate authority, were set aside. 2.

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CHIEF GENERAL MANAGER Vs. M. RAJU

Referred Judgements :-

JUDGEMENT

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