REGENT COMPUTRONICS PVT. LTD.

B. RAJENDRAN Appellant

V/S

STATE Respondents

Referred Judgements :-

K.V.SUBBIAH PILLAI VS. STATE OF MADRAS [REFERRED TO]
B.SRINIVASA REDDY V. KARNATAKA URBAN WATER SUPPLY DRAINAGE BOARD EMPLOYEES ASSOCIATION [REFERRED TO]
STATE GOVERNMENT OF TAMIL NADU AND ANOTHER VS.K.VIJAYAKUMAR [REFERRED TO]
RAVULU SABBA RAO VS. COMMR OF INCOME TAX MADRAS [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
KOSHAN LAL TANDON KUNJ BEHARI VS. UNION OF INDIA [REFERRED TO]
UMAKANT SARAN VS. STATE OF BIHAR [REFERRED TO]
M RAMANATHA PILLAI S AJIT SINGH KULBHUSHAN LAL VS. STATE OF KERALA:STATE OF PUNJAB:STATE OF HARYANA [REFERRED TO]
STATE OF HARYANA VS. HARYANA COOPERATIVE TRANSPORT LIMITED [REFERRED TO]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
UNION OF INDIA VS. K S SUBRAMANIAN [REFERRED TO]
CENTRE FOR PIL VS. UNION OF INDIA [REFERRED TO]
STATE GOVERNMENT OF TAMIL NADU VS. K VIJAYAKUMAR [REFERRED TO]
CENTRAL ELECTRICITY SUPPLY VS. DHOBEI SAHOO [REFERRED TO]

JUDGEMENT

(1.) These writ appeals arise out of the dismissal of two writs of quo warranto against the second respondent and the dismissal of one writ of certiorari to quash the re-employment of the second respondent as the Commissioner for Hindu Religious and Charitable Endowments for a period of three years.

(2.) We have heard Mr.G.R.Swaminathan and Mr.M.S.Balasubramania Iyer, learned counsel appearing for the appellants, Mr.A.L.Somayaji, learned Advocate General appearing for the State of Tamil Nadu and Mr.R.Muthukumarasamy, learned senior counsel assisted by Mr.Anand Venkatesh, learned counsel appearing for the second respondent.

(3.) The second respondent was originally selected and appointed as an Assistant Commissioner in the Hindu Religious and Charitable Endowments Department on 06.11.1985. He was promoted as Deputy Commissioner on 01.7.1991, promoted as Joint Commissioner on 31.7.1996 and as Additional Commissioner on 20.7.2011.

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B. RAJENDRAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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