REGENT COMPUTRONICS PVT. LTD.

S Jayavelu Appellant

V/S

CENTRAL ADMINISTRATIVE TRIBUNAL MADRAS BENCH Respondents

Referred Judgements :-

C.L. SUBRAMANIAN V. COLLECTOR OF CUSTOMS,COCHIN [REFERRED TO]
A.K. ROY V. UNION OF INDIA MR [REFERRED TO]
MANAGING DIRECTOR,HINDUSTAN TELEPRINTERS LIMITED V. M. RAJAN ISSAC [REFERRED TO]
G L SUBRAMANIAM VS. COLLECTOR OF CUSTOMS COCHIN [REFERRED TO]
A K ROY THAN SINGH TYAGI DR VASANTKUMAR PANDIT VS. UNION OF INDIA [REFERRED TO]
BOARD OF TRUSTEES OF THE PORT OF BOMBAY VS. DILIPKUMAR RAGHAVENDRANATH NADKARNI [REFERRED TO]
J K AGGARWAL VS. HARYANA SEEDS DEVELOPMENT CORPORATION LIMITED [REFERRED TO]
CRESCENT DYES AND CHEMICALS LIMITED VS. RAM NARESH TRIPATHI [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. MAHARASHTRA GENERAL KAMGAR UNION [REFERRED TO]
CIPLA LIMITED VS. RIPU DAMAN BHANOT [REFERRED TO]
D G RAILWAY PROTECTION FORCE VS. K RAGHURAM BABU [REFERRED TO]
INDIAN AIRLINES CORPORATION VS. N SUNDARAM [REFERRED TO]
M SHAHUL HAMEED VS. MANAGING DIRECTOR TAMIL NADU INDUSTRIAL INVESTMENT CORPORATION LTD [REFERRED TO]

JUDGEMENT

(1.) Heard Mr.Balan Haridas, learned counsel for the petitioner and Mr.V.Vijayashankar, learned counsel appearing for respondents 2 and 3.

(2.) Seeking to quash the order of the 1st respondent - Central Administrative Tribunal (CAT), dated 22.01.2014 in O.A.No.1695 of 2013 and for a consequential direction to the 2nd and 3rd respondents to conduct enquiry in respect of the charge memo dated 30.10.2012 bearing No.TB/PDY/ADM/VIG/S.J.VELU/2012 after permitting him to engage a legal practitioner to assist him in the enquiry, the petitioner has come up with this Writ Petition.

(3.) Facts leading to the filing of this case are as follows:

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S JAYAVELU Vs. CENTRAL ADMINISTRATIVE TRIBUNAL MADRAS BENCH

Referred Judgements :-

JUDGEMENT

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