REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER AND ANOTHER Appellant

V/S

N. KALAVATHY Respondents

Referred Judgements :-

UNION OF INDIA AND ANOTHER VS. KUNISETTY SATYANARAYANA [REFERRED TO]
A L KALRA VS. PROJECT AND EQUIPMENT CORPORATION OF INDIA LIMITED [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD VS. RAMESH KUMAR SINGH [REFERRED TO]
SECRETARY TO GOVERNMENT VS. A C J BRITTO [REFERRED TO]
ULAGAPPA VS. DIVISION COMMISSIONER MYSORE [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]

JUDGEMENT

(1.) HEARD the arguments of Mr. M. Vaidyanathan, learned counsel appearing for the petitioners, Mr. P.V.S. Giridhar, learned counsel appearing for the first respondent and have perused the records.

(2.) AGGRIEVED by the order dated 29.8.2006 passed by the Central Administrative Tribunal [for short, 'CAT'] in O.A. No. 233 of 2006, the present writ petition has been filed by the Commissioner, Kendriya Vidyalaya Sangathan (for short, 'KVS') at New Delhi.

(3.) A charge-memo under Rule 14 of the CCS (CCA) Rules was issued to her on 11.02.2005. The Annexure I to the charge-memo reads as follows:-

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COMMISSIONER Vs. N KALAVATHY

Referred Judgements :-

JUDGEMENT

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