REGENT COMPUTRONICS PVT. LTD.

C Mariappan Appellant

V/S

SECRETARY TO THE GOVERNMENT Respondents

Referred Judgements :-

SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED]
SAHIB RAM VS. STATE OF HARYANA [REFERRED]
UNION OF INDIA VS. M BHASKAR [REFERRED]
V GANGARAM VS. REGIONAL JOINT DIRECTOR [REFERRED]
BIHAR STATE ELECTRICITY BOARD VS. BIJAY BHADUR [REFERRED]
PUNJAB NATIONAL BANK VS. MANJEET SINGH [REFERRED]
COL RETD B J AKKARA VS. GOVT OF INDIA [REFERRED]
PURSHOTTAM LAL DAS VS. STATE OF BIHAR [REFERRED]
SYED ABDUL QADIR VS. STATE OF BIHAR [REFERRED]
CHANDI PRASAD UNIYAL VS. STATE OF UTTARAKHAND [REFERRED]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED]

JUDGEMENT

(1.) By consent, these writ appeals are taken up for final disposal.

(2.) The appellant in W.A(MD)No.86 of 2013 is the petitioner in W.P(MD)No.5022 of 2012. The appellant in W.A(MD)No.87 of 2013 is the petitioner in W.P(MD)No.5005 of 2012.

(3.) The appellant in W.A(MD)No.86 of 2013 was appointed as Junior Assistant and after periodical promotion, he came to the position of Deputy Chief Audit Officer and he retired from service on reaching the age of superannuation on 30.04.2006. The appellant in W.A(MD)No.87 of 2013 was appointed as Audit Inspector during the year 1976 and at the time of his retirement on 30.06.2008, he was working as Deputy Chief Audit Officer.

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C MARIAPPAN Vs. SECRETARY TO THE GOVERNMENT

Referred Judgements :-

JUDGEMENT

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