REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

P. K. Geetha Respondents

Referred Judgements :-

UNION OF INDIA VS. RAJIV KUMAR [REFERRED TO]
KAILASH SINGH VS. MANAGING COMMITTEE,MAYO COLLEGE,AJMER [REFERRED TO]
OM PRAKASH GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
H L MEHRA VS. UNION OF INDIA [REFERRED TO]
DIVISIONAL PERSONNEL OFFICER WESTERN RAILWAY KOTA VS. SUNDER DASS [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
MAYEE BHATTACHARYYA VS. SECRETARY,S.M. SCHOOL FOR GIRLS [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
U P STATE SPINNING CO LTD VS. R S PANDEY [REFERRED TO]
A.K. BALAKRISHNAN NAIR VS. THE SUPERINTENDENT OF POST OFFICES, ERNAKULAM DIVISION [REFERRED TO]

JUDGEMENT

(1.) The prayers in the instant Original Petition filed under Articles 226 and 227 of the Constitution of India are as follows:

(2.) Heard Sri.S.Manu, learned Assistant Solicitor General of India, appearing for the petitioners in the OP/respondents in the OA and Sri.M.A.Shafik, learned counsel appearing for the sole respondent in the OP/ the sole respondent in the O.A.

(3.) The petitioners in the OP are the respondents in the O.A and the respondent in the OP is the applicant in the O.A.

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UNION OF INDIA Vs. P. K. GEETHA

Referred Judgements :-

JUDGEMENT

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