REGENT COMPUTRONICS PVT. LTD.

PRINCIPAL SECRETARY TO GOVERNMENT Appellant

V/S

M NATARAJAN Respondents

Referred Judgements :-

MCD V. ANIL PRAKASH [REFERRED TO]
SAURABH CHOUDHARY VS. UNION OF INDIA [REFERRED TO]
HARINAGAR SUGAR MILLS LTD VS. STATE OF BIHAR [REFERRED TO]
HARIDAS DAS VS. USHA RANI BANIK [REFERRED TO]
STATE OF WEST BENGAL VS. KAMAL SENGUPTA [REFERRED TO]
J AND K BANK VS. MOHD SULTAN DAR [REFERRED TO]
CO OPERATIVE AGRICULTURAL RURAL VS. BASANTI SWAIN [REFERRED TO]
ABDUL RASHEED VS. UNION OF INDIA [REFERRED TO]
RAJESWARI VS. BHUVANESWARI CYCLE MART [REFERRED TO]
THE GOVERNMENT OF TAMIL NADU, REP. BY THE SECRETARY, SCHOOL EDUCATION DEPARTMENT, FORT ST. GEORGE, CHENNAI VS. G. ESWARAN [REFERRED TO]

JUDGEMENT

(1.) Heard the Learned Special Government Pleader (Education) for the Petitioners .

(2.) At the outset, this Court points out that C.M.P.(MD)No.1897 of 2018 in Rev.Apln.(MD)Sr.No.5855 of 2018 in W.A.(MD)No.1420 of 2017 filed by the Petitioners for Condonation of Delay of 20 days in filing the Review Application, is allowed by this Court.

(3.) Since this Court is disposing of the Review Application No.37 of 2018 at the admission stage itself, notice is not ordered to the Respondent/Writ Petitioner.

Click here to view full judgment.

PRINCIPAL SECRETARY TO GOVERNMENT Vs. M NATARAJAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address