REGENT COMPUTRONICS PVT. LTD.

TAMIL NADU ELECTRICITY BOARD Appellant

V/S

G.SETHURAMAN Respondents

Referred Judgements :-

EAST END DWELLING CO. LTD V. FINSBURY BOROUGH COUNCIL [REFERRED TO]
STATE OF BOMBAY VS. PANDURANG VINAYAK [REFERRED TO]
K KAMARAJA NADAR MARIAPPAN M R MASANI VS. KUNJU THEIVAR:V R NEDUNCHEZHIYAN:THE ELEPTION TRIBUNAL RANCHI [REFERRED TO]
AMERICAN HOME PRODUCTS CORPORATION VS. MAC LABORATORIES PRIVATE LIMITED AND ANOTHLER [REFERRED TO]
UNION OF INDIA VS. JALYAN UDYOG [REFERRED TO]
PARAYANKANDIYAL ERAVATH KANAPRAVAN KALLIANI AMMA VS. K DEVI [REFERRED TO]
GAJRAJ SINGH VS. STATE TRANSPORT APPELLATE TRIBUNAL [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
COMMISSIONER OF WEALTH TAX HYDERABAD VS. TRUSTEES OF HEH [REFERRED TO]
DIPAK CHANDRA RUHIADAS VS. CHANDAN KUMAR SARKAR [REFERRED TO]

JUDGEMENT

(1.) THE Honourable Chief Justice: this writ appeal has been filed against the impugned order of the learned single Judge dated 20. 4. 2004 passed in Writ Petition No. 17827 of 2000.

(2.) HEARD the learned counsel for the parties. We have also perused the record.

(3.) THE writ petitioner (respondent in this appeal) was promoted by order dated 7. 6. 1996 from the post of Assistant Executive Engineer to the post of Executive Engineer retrospectively with effect from 9. 6. 1988. He was further promoted as Superintending Engineer in 1998.

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TAMIL NADU ELECTRICITY BOARD Vs. G SETHURAMAN

Referred Judgements :-

JUDGEMENT

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