REGENT COMPUTRONICS PVT. LTD.

A.BALARAM REDDY Appellant

V/S

K.V.NARASIMHA MURTHY Respondents

Referred Judgements :-

I.SUBBA RAO V. STATE OF ANDHRA PRADESH,REP. BY ITS SECRETARY,INDUSTRIES DEPARTMENT [REFERRED TO]
UNION OF INDIA V. DHARAM PAL AND OTHERS [REFERRED TO]
S L AGARWAL VS. GENERAL MANAGER HINDUSTAN STEEL LIMITED [REFERRED TO]
CHIEF JUSTICE OF ANDHRA PRADESH HIGH COURT OF ANDHRA PRADESH VS. L V A DIXITULU:V V S KRISHNAMURTHY [REFERRED TO]
STATE OF GUJARAT MATHURADAS MOHAN LAL KEDIA VS. RAMAN LAL KESHAV LAL SONI:SH S D MUNSHAW [REFERRED TO]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. K MOHAN LAL [REFERRED TO]
M MAZHARUDDIN ALI VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
S P BADRINATH VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
K MOHAN LAL VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) All these petitions are filed under Article 226 of the Constitution of India seeking to quash the order dated 06.02.2004 passed by the Andhra Pradesh Administrative Tribunal, Hyderabad in O.A.No.926 of 1997, which was disposed of by the Tribunal along with O.A.No.1854 of 1998 filed by the 4th respondent in O.A. No. 926 of 1997.

(2.) As all these petitions are filed against the very same order and since the parties in these petitions and the parties before the Tribunal are same, these petitions are heard together and are being disposed of by this common order.

(3.) For the sake of convenience, the parties herein are referred to as they are arrayed before the Tribunal in O.A. No. 926 of 1997.

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A BALARAM REDDY Vs. K V NARASIMHA MURTHY

Referred Judgements :-

JUDGEMENT

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