REGENT COMPUTRONICS PVT. LTD.

E Sivananth Appellant

V/S

Chairman Tamil Nadu Uniform Services Respondents

Referred Judgements :-

STATE OF ASSAM V. RAGHAVAN [REFERRED TO]
DHARAM PAL SINGH AND OTHERS -VS- STATE OF RAJASTHAN AND OTHERS [REFERRED TO]
D STEPHENS VS. NOSIBOLLA [REFERRED TO]
HARIHAR OHAKNAVARTY VS. STATEOF WEST BENGAL [REFERRED TO]
DELHI ADMINISTRATION VS. SUSHIL KUMAR [REFERRED TO]
COMMR OF POLICE VS. SANDEEP KUMAR [REFERRED TO]
H.I. KAZI V. J.C. AGARWAL [REFERRED TO]
P Virabhagu VS. Union of India [REFERRED TO]
DIRECTOR GENERAL OF POLICE AND THE CHAIRMAN UNIFORMED SERVICES RECRUITMENT BOARD VS. C SENTHILKUMAR [REFERRED TO]
T SEKAR VS. SECRETARY TO GOVERNMENT [REFERRED TO]
MANIKANDAN VS. CHAIRMAN TAMIL NADU UNIFORMED SERVICES RECRUITMENT BOARD [REFERRED TO]
D MAHADEVAN VS. DIRECTOR GENERAL OF POLICE [REFERRED TO]
S PRABAHARAN VS. THALAVAI COMMANDANT TAMIL NADU SPECIAL [REFERRED TO]
M JAHUBER SATHIK VS. CHAIRMAN TAMIL NADU UNIFORMED [REFERRED TO]
MAJOR ROBERT STUART WAUCHOPE VS. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) SEEKING to call for the records relating to the impugned order passed by the 2nd respondent in Proceedings No.46896/EW1/2010 dated 22.03.2011, quash the same and for a consequential direction to the respondents to issue appointment order and training to him to the post of Grade II Police Constable/Jail Warden/Fire Serviceman for the year 2010, the petitioner has filed this writ petition.

(2.) FACTS of the case as put forth in the affidavit accompanying this petition, would run thus :

(3.) IN the Additional Counter Affidavit filed on behalf of the respondents, it is stated as follows:

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E SIVANANTH Vs. CHAIRMAN TAMIL NADU UNIFORM SERVICES

Referred Judgements :-

JUDGEMENT

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