REGENT COMPUTRONICS PVT. LTD.

P.JAGADEESAN Appellant

V/S

GOVERNMENT OF PONDICHERRY Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH V. BANI SINGH AND ANOTHER [REFERRED TO]
ELANGOVAN,M VS. THE TRICHY DISTRICT CENTRAL CO-OP. BANK LTD. [REFERRED TO]
DARYAO HURMAT S O SATWA MAHENDRA LAL JAINI ROOP CHAND BRUHAN KUMAR SADASHIV RAMCHANDRA DALVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
VIRUDHUNAGAR STEEL ROLLING MILLS LIMITED VS. GOVERNMENT OF MADRAS [REFERRED TO]
STATE OF PUNJAB VS. CHAMAN LAL GOYAL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N RADHAKISHAN [REFERRED TO]
P V MAHADEVAN VS. M D TAMIL NADU HOUSING BOARD [REFERRED TO]
M V BIJLANI VS. UNION OF INDIA [REFERRED TO]
C P HARISH VS. CENTRAL WAREHOUSING CORPORATION [REFERRED TO]
UNION OF INDIA VS. CENTRAL ADMINISTRATIVE TRIBUNAL MADRAS BENCH [REFERRED TO]
A OBAIDHULLAH VS. STATE OF TAMIL NADU [REFERRED TO]
PARAMESWARAN VS. STATE OF TAMIL NADU [REFERRED TO]
D AMALADOSS VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) The petitioner has come up with the present writ petition challenging the charge sheet dated 12.01.1994 of the first respondent and all the proceedings thereon including the order of the second respondent dated 15.02.2008 and consequently directing the respondents to reinstate him into service with continuity of service, full arrears of salary and all other attendant benefits.

(2.) The case of the petitioner has got a long history, which in nutshell, is set out here under:-

(3.) Counter affidavit was filed on behalf of respondents 1 to 3 putting forth the following statement:-

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P JAGADEESAN Vs. GOVERNMENT OF PONDICHERRY

Referred Judgements :-

JUDGEMENT

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