REGENT COMPUTRONICS PVT. LTD.

GANESAN G. Appellant

V/S

GOVERNMENT OF TAMIL NADU (REP. BY ITS SECRETARY, HOUSING AND URBAN DEPARTMENT), CHENNAI Respondents

Referred Judgements :-

R N NANJUNDAPPA VS. T THIMMIAH [REFERRED TO]
STATE OF UTTAR PRADESH VS. KAUSHAL KISHORE SHUKLA [REFERRED TO]
TRIVENI SHANKAR SAXENA VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
STATE OF ORISSA R C ROUT BINAYAK PANDA H C PRUSTY VS. SUKANTI MOHAPATRA:SUKANTI MOHAPATRA:RABINARAYAN MALL:STATE OF ORISSA [REFERRED TO]
J AND K PUBLIC SERVICE COMMISSION VS. NARINDER MOHAN [REFERRED TO]
HARPAL KAUR CHAHAL VS. DIRECTOR PUNJAB INSTRUCTIONS PUNJAB [REFERRED TO]
RAVINDER SHARMA VS. STATE OF PUNJAB [REFERRED TO]
E RAMAKRISHNAN VS. STATE OF KERALA [REFERRED TO]
UNION OF INDIA VS. BISHAMBER DUTT [REFERRED TO]
CHANCELLOR VS. SHANKAR RAO [REFERRED TO]
BHAGWAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF U P VS. U P MADHYAMIK SHIKSHA PARISHAD SHRAMIK SANGH [REFERRED TO]

JUDGEMENT

(1.) THE writ appeals have been filed against the judgment of the learned single Judge, dated july 4, 2003 in W. P. Nos. 18479 to 18483 of 2003.

(2.) WE heard learned counsel for the appellants and we find no merit in these appeals.

(3.) THE facts in detail have been set out in the judgment of the learned single Judge and hence, we are not repeating the same, except those which are necessary.

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GANESAN G Vs. GOVT OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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