REGENT COMPUTRONICS PVT. LTD.

M Ramasubramani Appellant

V/S

Central Administrative Respondents

Referred Judgements :-

ST.ANTONY TEACHER TRAINING INSTITUTE FOR WOMEN,ETC. V. STATE OF TAMIL NADU,ETC. AND OTHERS [REFERRED TO]
LITTLE FLOWER TEACHER TRAINING INSTITUTES FOR MEN AND WOMEN,V. THE STATE OF TAMIL NADU [REFERRED TO]
KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
PREMIER AUTOMOBILES LIMITED AUTOMATIC ELECTRIC PVT LIMITED VS. KAMLEKAR SHANTARAM WADKE OF BOMBAY :ENGINEERING MAZDOOR SABHA [REFERRED TO]
UNION OF INDIA VS. C RAMA SWAMY [REFERRED TO]
BALVANT N VISWAMITRA VS. YADAV SADASHIV MULE [REFERRED TO]
DEEPAK AGRO FOODS VS. STATE OF RAJASTHAN [REFERRED TO]
SARUP SINGH VS. UNION OF INDIA [REFERRED TO]
WORKMEN OF THE COCHIN LIGHTERAGE CORPORATION VS. PAUL ABRAO [REFERRED TO]

JUDGEMENT

(1.) This writ petition is filed against the order passed by the Central Administrative Tribunal in O.A.No.75 of 2008 dated 10.7.2009, dismissing the application filed by the petitioner seeking to quash the order of the Government dated 2.3.2007, rejecting the request of the petitioner seeking alteration of his date of birth from 14.5.1957 to 3.7.1958, in service records.

(2.) The case of the petitioner before the Central Administrative Tribunal, Madras Bench, was as follows:

(3.) The said application was resisted by the respondents 2 to 4 and 5 by filing counter affidavit, contending as follows:

Click here to view full judgment.

M RAMASUBRAMANI Vs. CENTRAL ADMINISTRATIVE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address