REGENT COMPUTRONICS PVT. LTD.

SERVICE BAR ASSOCIATION Appellant

V/S

UNION OF INDIA REP. BY THE SECRETARY Respondents

Referred Judgements :-

M/S.RITZ HOTELS (MYSORE) LTD. VS. STATE OF KAR AND OTHERS [REFERRED TO]
STATE OF GUJARAT VS. VAKHATSINGHJI VAJESINGHJI VAGHELA DEAD HIS LEGAL REPRESENTATIVES [REFERRED TO]
MOHAMMED BAQUAR HUSSAIN QURESHI VS. STATE OF HYDERABAD [REFERRED TO]
MOHAMED ABDUL RAOOF AND OTHERS VS. STATE OF HYDERABAD [REFERRED TO]
PYDA VENKATANARAYANA VS. THOTA RAMASWAMY [REFERRED TO]
MURAGANI RAMALINGAM VS. KONDAPALLI GURUMURTHY REDDY [REFERRED TO]
S SRINIVAS RAO VS. HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
RAJESWARI VS. UNITED INDIA INSURANCE CO [REFERRED TO]
KANNIAMMAL VS. P NARAYANAN [REFERRED TO]
MAHARAJ KUMAR GAJBIR SINGH VS. MAHARAJA SATBIR SINGH [REFERRED TO]
LALITA RAJYA LAKSHMI VS. STATE OF BIHAR [REFERRED TO]
WALI MAHAMMAD VS. MANIK CHANDRA RAUL [REFERRED TO]

JUDGEMENT

(1.) THIS writ petition has been filed by the Service Bar Association which is an Association of lawyers practising before the Central Administrative Tribunal and the Tamil Nadu Administrative Tribunal constituted under the Administrative Tribunals Act.

(2.) THE prayer in this petition is a general prayer directing the respondents to withdraw all the cases pending in the Tamil Nadu Administrative Tribunal and to transfer them to this Court for decision by the High Court.

(3.) HEARD the learned counsel for the petitioner and the learned Advocate General.

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SERVICE BAR ASSOCIATION Vs. UNION OF INDIA REP

Referred Judgements :-

JUDGEMENT

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