REGENT COMPUTRONICS PVT. LTD.

DEVENDER SINGH Appellant

V/S

National Technical Research Organization Respondents

Referred Judgements :-

STATE OF M.P. V. S.S. KOURAV [REFERRED TO]
UNION OF INDIA V. JANARDHAN DEBANATH [REFERRED TO]
BANK OF INDIA VS. JAGJITSINGHMEHTA [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
STATE OF U P VS. SIYA RAM [REFERRED TO]
MAJOR GENERAL J K BANSAL VS. UNION OF INDIA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) CM.APPL 23959/2016(Exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of. W.P.(C) No. 5804/2016 The petitioner is aggrieved by the order dated 18.05.2016 passed by the Central Administrative Tribunal(hereinafter referred to for short as 'the Tribunal') by which the OA filed by the petitioner seeking stay and to set aside the transfer order stands dismissed.

(2.) Mr. Bhardwaj, learned counsel for the respondent has entered appearance on an advance copy. Mr. Bhardwaj submits that it is not necessary for him to file a counter affidavit.

(3.) With the consent of the parties, we have heard the matter finally.

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DEVENDER SINGH Vs. NATIONAL TECHNICAL RESEARCH ORGANIZATION

Referred Judgements :-

JUDGEMENT

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