REGENT COMPUTRONICS PVT. LTD.

P K Murugan Sub-Inspector (Technical) Police Telecommunications Branch District Police Office Appellant

V/S

State Of Tamil Nadu Represented By Principal Secretary To Government Home Department Secretariat Chennai Respondents

Referred Judgements :-

ROSHAN LAL V. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
T.R. KAPUR V. STATE OF HARYANA [REFERRED TO]
V. MALATHI AND OTHERS VS. M. JAYAPRAKASH RAO AND OTHERS [REFERRED TO]
P CHITHARANJA MENON VS. A BALAKRISHNAN [REFERRED TO]
H V PARDASANI VS. UNION OF INDIA [REFERRED TO]
P D AGGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM CHAND VED PRAKASH VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. TUSHAR RANJAN MOHANTY [REFERRED TO]
CHAIRMAN RAILWAY BOARD VS. C R RANGADHAMAIAH [REFERRED TO]
PREM KUMAR VERMA VS. UNION OF INDIA [REFERRED TO]
FOOD CORPORATION OF INDIA VS. OMPRAKASH SHARMA [REFERRED TO]
GOVERNMENT OF MAHARASHTRA VS. DEOKAR DISTILLERY [REFERRED TO]
AMARJEET SINGH VS. DEVI RATAN [REFERRED TO]

JUDGEMENT

(1.) Shorn of the minute details, the relevant facts and circumstances necessitating the filing of this writ petition are stated hereunder:

(2.) Upon notice, the official respondents have filed a detailed counter affidavit.

(3.) During the pendency of this writ petition, several persons who are likely to be affected by the outcome of this writ petition, came to be impleaded as respondents 5 to 40. While some of the private respondents opposed to the grant of relief to the petitioner, some of the private respondents are also similarly placed like the petitioner herein.

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P K MURUGAN SUB-INSPECTOR (TECHNICAL) POLICE TELECOMMUNICATIONS BRANCH DISTRICT POLICE OFFICE Vs. STATE OF TAMIL NADU REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT HOME DEPARTMENT SECRETARIAT CHENNAI

Referred Judgements :-

JUDGEMENT

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