REGENT COMPUTRONICS PVT. LTD.

A.RAVI Appellant

V/S

SECRETARY TO GOVERNMENT Respondents

Referred Judgements :-

STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
P MURUGESAN VS. STATE OF TAMIL NADU [REFERRED TO]
P MURUGESAN VS. STATE OF TAMIL NADU [REFERRED TO]
B L GUPTA VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
FOOD CORPORATION OF INDIA VS. OMPRAKASH SHARMA [REFERRED TO]
A MANOHARAN VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. CENTRAL ADMINISTRATIVE TRIBUNAL [REFERRED TO]

JUDGEMENT

(1.) The unsuccessful writ petitioners, who failed before the learned single Judge in their challenge made to the impugned amendment to the Tamil Nadu Municipal Engineering Service Rules 1997, pertaining to Rule 3, which fixes the ratio of 3:1 between the Assistant Engineers and Junior Engineers to the post of Assistant Executive Engineer, are the appellants before us.

(2.) The facts in brief:

(3.) Submissions of the Appellants:

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A.RAVI Vs. SECRETARY TO GOVERNMENT

Referred Judgements :-

JUDGEMENT

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