REGENT COMPUTRONICS PVT. LTD.

S.Somadundaram Appellant

V/S

ADDITIONAL DIRECTOR GENERAL OF POLICE Respondents

Referred Judgements :-

NORTH WALES POLICE V. EVANS [REFERRED TO]
R. V. SECRETARY OF STATE FOR THE HOME DEPARTMENT [REFERRED TO]
G VEERAPPA PILLAI PROPRIETOR SATHI VILASBUS SERVICE PORAYAR TANJORE DISTRICT MADRAS VS. RAMAN AND RAMAN LTD [REFERRED TO]
T C BASAPPA VS. T NAGAPPA [REFERRED TO]
STATE OF MYSORE KRISHNA KRISHNA AVADHANI VS. I K N CHANDRASEKHARA K V JAYARAMA N S ASAWASTHANARAYANA RAO M R NARASIMHAMURTY M N SHESHAGIRI M S SUBARAVAPPAV K KULKARNIR U GAULAYIN C MUMTAZ AHMAD KHAN S S JAMBOTI T R WALVEKAMOHD [REFERRED TO]
THAKUR BIRENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ASHA RAMCHHANDRA AMBEKAR MRS [REFERRED TO]
STATE OF HARYANA VS. NARESH KUMAR BALI [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
INDIAN DRUGS AND PHARMACEUTICALS LTD VS. WORKMAN INDIAN DRUGS AND PHARMACEUTICALS LTD [REFERRED TO]
S C CHANDRA VS. STATE OF JHARKHAND [REFERRED TO]
ASHUTOSH PAWAR VS. HIGH COURT OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) The order of rejection dated 17.05.2018, rejecting the candidature of the writ petitioner for appointment to the post of Grade- II Jail Warder in proceedings dated 17.05.2018 is under challenge in the present writ petition.

(2.) Pursuant to the Recruitment Notification issued by the respondent, the writ petitioner submitted an application to participate in the selection process for appointment to the post of Grade -II Jail Warder. The writ petitioner was successful in the written examination and participated in the physical efficiency test.

(3.) The learned counsel for the writ petitioner states that earlier the writ petitioner filed W.P.(MD) No. 20270 of 2017 and the Madurai Bench of this Court passed an order on 24.01.2018, directing the authorities to consider the case of the writ petitioner and take a decision afresh within a period of twelve weeks.

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S.SOMADUNDARAM Vs. ADDITIONAL DIRECTOR GENERAL OF POLICE

Referred Judgements :-

JUDGEMENT

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