REGENT COMPUTRONICS PVT. LTD.

L. Mony S/O. Lakshmana Reddiar, Loco Pilot (Passenger), Southern Railway Appellant

V/S

Union Of India (Uoi) Represented By The General Manager, Southern Railway And The Divisional Railway Manager, Southern Railway, Trivandrum Division Respondents

Referred Judgements :-

ORGANO CHEMICAL INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
POONAMAL PREMILOBAI VISHNU DIXIT VS. UNION OF INDIA [REFERRED TO]
D V KAPOOR VS. UNION OF INDIA [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. RAM RATAN YADAV [REFERRED TO]
R VISHWANTHA PILLAI VS. STATE OF KERALA [REFERRED TO]
B R CHOWDHURY VS. INDIAN OIL CORPORATION LIMITED [REFERRED TO]
TRIPATI BALAJI DEVELOPERS PRIVATE LIMITED VS. STATE OF BIHAR [REFERRED TO]
A P PUBLIC SERVICE COMMISSION VS. KONETI VENKATESWARULU [REFERRED TO]
V VENKATA SUBBARAO VS. STATE [REFERRED TO]
DILIP N SHROFF VS. JOINT COMMISSIONER OF INCOME TAX SPECIAL RANGE [REFERRED TO]

JUDGEMENT

(1.) THIS OA was earlier considered and was allowed vide order dated 11th April 2008. However, when the respondents had filed a review and the same was considered, the Review application was allowed and the afore said order was recalled. Thus, the case was again re -heard and after hearing both the parties, this order is made.

(2.) THE facts of the case in nutshell are as under:

(3.) IN fact, the finding of the Tribunal in the order on review application itself is to the following extent:

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L. MONY S/O. LAKSHMANA REDDIAR, LOCO PILOT (PASSENGER), SOUTHERN RAILWAY Vs. UNION OF INDIA (UOI) REPRESENTED BY THE GENERAL MANAGER, SOUTHERN RAILWAY AND THE DIVISIONAL RAILWAY MANAGER, SOUTHERN RAILWAY, TRIVANDRUM DIVISION

Referred Judgements :-

JUDGEMENT

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