REGENT COMPUTRONICS PVT. LTD.

Rajeswary K. Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

D.S.NAKARA AND OTHERS VS. UNION OF INDIA [REFERRED TO]
ALL INDIA RESERVE BANK RETIRED OFFICERS ASSOCIATIONS AND OTHERS VS. UNION OF INDIA [REFERRED TO]
STATE OF BIHAR VS. RAMJEE PRASAD [REFERRED TO]
ALL INDIA RESERVE BANK RETIRED OFFICERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. SUDHIR KUMAR JAISWAL [REFERRED TO]
STATE OF RAJASTHAN VS. AMRIT LAL GANDHI [REFERRED TO]
ALL MANIPUR PENSIONERS ASSOCIATION VS. STATE OF MANIPUR [REFERRED TO]

JUDGEMENT

(1.) Instant writ appeal has been filed challenging the judgment in W. P. (C) No. 6746 of 2019 dtd. 14/1/2021, whereby, a learned Single Judge dismissed the writ petition.

(2.) Short facts leading to filing of the writ appeal are as hereunder:-

(3.) Exhibit P3 Government Order dtd. 28/11/2016, granting retirement benefit to Non-Governmental members, appointed as members of Statutory Commissions, is as follows:-

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RAJESWARY K. Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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