REGENT COMPUTRONICS PVT. LTD.

Cyril Sequeira Appellant

V/S

Victor Joao Baptista Respondents

Referred Judgements :-

BABURAO VISHNU NAIK VS. RAMCHANDRA VISHNU NAIK [REFERRED TO]
MANIYAN VS. RAMACHANDRAN [REFERRED TO]
L.MARY YOHANNAN VS. SREEKUMARAN NAIR [REFERRED TO]
RAJBIR SINGH DALAL VS. HAUDHARI DEVI LAL UNIVERSITY,SIRSA [REFERRED TO]
HENIRIQUETA D'SOUZA VS. MANGESH D. MISHAL [REFERRED TO]
HENIRIQUETA D'SOUZA VS. MANGESH D. MISHAL [REFERRED TO]
KM SONIA BHATIA VS. STATE OF UTTAR PRADESH [REFERRED TO]
S SUNDARAM PILLAI KOUSALAYA DEVT MURUGESA MUDALIAR N S DHANALAKSHMI AMMAL THAHIRA BEEVI M BALAKRISHNAN K R KRISHNAN VS. V R PATTABIRAMAN:P LAKSHMINARAYANA CHARYA:SELVARAJ CHETTIAR:B S RAMACHARI:R A MUTHIAH NADAR:FATHIMA BAI:P BHANUMATT [REFERRED TO]
UNION OF INDIA VS. DHANWANTI DEVI [REFERRED TO]
UNION OF INDIA VS. S K KAPOOR [REFERRED TO]
VIDHYADHARAN VS. SIVADAS [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the learned Counsel appearing for the parties the matter is taken up for final disposal at the admission stage.

(2.) The petitioner is hereby challenging the judgment and order dtd. 18/10/2019 passed by the learned Administrative Tribunal in Mundkar Revision Application No.17/2018 wherein the learned Tribunal rejected revision and confirmed the impugned judgment passed by the authorities below.

(3.) An interesting question cropped up in the present petition which reads thus:

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CYRIL SEQUEIRA Vs. VICTOR JOAO BAPTISTA

Referred Judgements :-

JUDGEMENT

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