REGENT COMPUTRONICS PVT. LTD.

M. Sreepathy Appellant

V/S

STATE LEVEL SCRUTINY COMMITTEE Respondents

Referred Judgements :-

ARUN V. STATE OF MAHARASHTRA [REFERRED TO]
KUMARI MADHURI PATIL VS. ADDITIONAL COMMISSIONER TRIBAL DEVELOPMENT [REFERRED TO]
STATE OF MAHARASHTRA VS. MILIND [REFERRED TO]
R VISHWANTHA PILLAI VS. STATE OF KERALA [REFERRED TO]
BANK OF INDIA VS. AVINASH D MANDIVIKAR [REFERRED TO]
UNION OF INDIA VS. DATTATRAY NAMDEO MENDHERKAR [REFERRED TO]
KAVITA SOLUNKE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHALINI VS. NEW ENGLISH HIGH SCH. ASSN. [REFERRED TO]
CHAIRMAN AND MANAGING DIRECTOR FCI AND ORS. VS. JAGDISH BALARAM BAHIRA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The petitioner has challenged the impugned order passed by the 1st respondent cancelling the petitioner's 'Konda Kappu' Scheduled Tribe Community Certificate dated 31.07.1976 issued by the Tahsildar, Tiruttani.

(2.) The petitioner was appointed by the 3rd respondent as a fireman against the vacancy reserved for Scheduled Tribe by producing the aforesaid community certificate. After serving with the 3rd respondent, the petitioner has retired on 31.10.2014.

(3.) The petitioner had earlier filed O.A. No. 74 of 2015 before the Central Administrative Tribunal for an order to release of terminal benefits which was allowed by the said Tribunal vide its order dated 14.03.2016.

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M. SREEPATHY Vs. STATE LEVEL SCRUTINY COMMITTEE

Referred Judgements :-

JUDGEMENT

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