REGENT COMPUTRONICS PVT. LTD.

H. RAJKUMAR Appellant

V/S

TAMIL NADU ELECTRICITY BOARD Respondents

Referred Judgements :-

GLAXO LABORATORIES INDIA LIMITED VS. PRESIDING OFFICER LABOUR COURT MEERUT [REFERRED TO]
A L KALRA VS. PROJECT AND EQUIPMENT CORPORATION OF INDIA LIMITED [REFERRED TO]
RASIKLAL VAGHAJIBHAI PATEL VS. AHMEDABAD MUNICIPAL CORPORATION [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD VS. RAMESH KUMAR SINGH [REFERRED TO]
SECRETARY TO GOVERNMENT PROHIBITION AND EXCISE DEPARTMENT VS. L SRINIVASAN [REFERRED TO]
ULAGAPPA VS. DIVISION COMMISSIONER MYSORE [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]

JUDGEMENT

(1.) THE petitioners are working as helpers in the respondent Electricity Board and they are challenging the charge-memo dated 01.7.2005 given to them. THEy have also obtained an interim order on 09.9.2005.

(2.) HEARD the arguments of Mr. V. Shanmugham, learned counsel appearing for the petitioners and Mr. M. Vaidhyanathan, learned Standing Counsel representing the respondents and have perused the records.

(3.) THE Supreme Court vide its judgment reported in (2004) 3 SCC 440 [Special Director and another Vs. Mohd. Ghulam Ghouse and another], in paragraph 5 observed as follows:

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H RAJKUMAR Vs. TAMIL NADU ELECTRICITY BOARD

Referred Judgements :-

JUDGEMENT

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