REGENT COMPUTRONICS PVT. LTD.

R. KANNAN Appellant

V/S

GOVERNMENT OF TAMILNADU Respondents

Referred Judgements :-

DR.MS.O.Z. HUSSAIN V. UNION OF INDIA [REFERRED TO]
T CAJEE VS. U JORMANIK SIEM ANOTHER [REFERRED TO]
B N NAGARAJAN LINGAPPA VEERAPPA SHINDAL VS. STATE OF MYSORES:STATE OF MYSORES [REFERRED TO]
UNION OF INDIA VS. K P JOSEPH [REFERRED TO]
STATE OF GUJARAT VS. AKHILESH C BHARGAV [REFERRED TO]
ASIF HAMEED STATE OF JAMMU AND KASHMIR RAJEEV MAHAJAN JYOTI KUMARI VS. STATE OF JAMMU AND KASHMIR:RAJEEV MAHAJAN:STATE OF JAMMU AND KASHMIR:STATE OF JAMMU AND KASHMIR [REFERRED TO]
K KUPPUSAMY VS. STATE OF TAMIL NADU [REFERRED TO]
KESHAVNARAYANGUPTA VS. JILA PARISHAD SHIVPURI MP [REFERRED TO]
VIRENDER S HOODA VS. STATE OF HARYANA [REFERRED TO]
RAMESH K SHARMA VS. RAJASTHAN CIVIL SERVICES [REFERRED TO]
PARMESHWAR BABU PRASHAD VS. UNION OF INDIA [REFERRED TO]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
STATE OF TRIPURA VS. K K ROY [REFERRED TO]
HARDEV SINGH VS. UOI [REFERRED TO]
A LAXMANDAS VS. STATE OF MADHYA PRADESH [REFERRED TO]
MALWINDER SINGH MALI VS. PUNJABI UNIVERSITY [REFERRED TO]
STATE OF GUJARAT VS. ARVINDKUMAR T. TIWARI [REFERRED TO]

JUDGEMENT

(1.) THE Petitioners have preferred the instant Writ of Certiorarified Mandamus in calling for the records pertaining to the original Government Order G.O.Ms.No.159, School Education Department (Me.Ni.Ka.2), dated 10.07.2009 and the order passed by the 5th Respondent in Na.Ka.No.08726/W3/E2/2010 dated 23.12.2010 and the order passed by the 5th Respondent in Oo.Mu.No.118415/ W3/E2/2010 dated 18.01.2011 and to quash the same as being illegal, arbitrary, unconstitutional. Further, they have sought for passing of an order by this Court in directing the

(2.) ND and 5th Respondents to appoint them to the post of District Inspector of Physical Education. 2. The Long Germane Facts:

(3.) THE Original 4th Respondents, in both the Writ Petitions, got superannuated from service on 31.05.2012 respectively and in their places, one R.Parameswari, District Inspector of Physical Education/In charge, Madurai and G.Murthy, District Inspector of Physical Education /In charge, Kancheepuram took charge and functioning in the said posts, were substituted by virtue of the orders passed by this Court on 18.04.2013 in M.P.Nos.1 and 1 of 2013 in W.P.Nos.5516 and 5517 of 2011. However, no counters were filed on their behalf.

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R. KANNAN Vs. GOVERNMENT OF TAMILNADU

Referred Judgements :-

JUDGEMENT

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