REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

S. SUBRAMANI Respondents

Referred Judgements :-

GOVIND RAM PUROHIT VS. JAGJIWAN CHANDRA [REFERRED TO]
PREMCHANDSOMCHAND SHAH DALPATLAL AND CO VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. R REDDAPPA [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
STATE OF KARNATAKA VS. N PARAMESHWARAPPA [REFERRED TO]
HARI RAM VS. STATE OF HARYANA [REFERRED TO]
RADHEY SHYAM VS. STATE OF U P [REFERRED TO]
N S BALASUBRAMANIAN VS. FOOD CORPORATION OF INDIA [REFERRED TO]
TAMIL NADU HOUSING BOARD REP BY ITS CHAIRMAN & MANAGING DIRECTOR VS. UMA MAHESWARI RAMASAMY & OTHERS [REFERRED TO]
STATE OF UTTAR PRADESH VS. DAYANAND CHAKRAWARTY [REFERRED TO]

JUDGEMENT

(1.) This writ petition is filed by the Postal Department of Government of India, challenging the order made in O.A.No.1311 of 2010, dated 30.11.2012, giving direction to regularise the services of the first respondent herein as postman against clear vacant post, with protection of seniority, with effect from 17.8.1995, within a period of four weeks from the date of receipt of copy of that order.

(2.) The brief facts necessary for disposal of this writ petition are as follows:

(3.) The learned counsel appearing for the petitioners on the basis of the above averments placed his arguments. We have considered the said submissions.

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UNION OF INDIA Vs. S. SUBRAMANI

Referred Judgements :-

JUDGEMENT

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