REGENT COMPUTRONICS PVT. LTD.

Nannagaram Praveena Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

COOPER V. WANDSWORTH BOARD OF WORKS [REFERRED TO]
RIDGE V. BALDWIN [REFERRED TO]
O'REILLY V. MACKMAN [REFERRED TO]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
SAYEEDUR REHMAN VS. STATE OF BIHAR [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
RADHEY SHYAM VS. STATE OF U P [REFERRED TO]
KARUNAKAR M VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BOKKAM RAMAM VS. DISTRICT COLLECTOR VISAKHAPATNAM DISTRICT VISAKHAPATNAM [REFERRED TO]
BHAKTHAVATHSALA SUKUMAR VS. HINDUSTAN PETROLEUM CORPORATION LIMITED VISAKHAPATNAM [REFERRED TO]
JADHAV REKOBA VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
K SURAJ SINGH VS. COLLECTOR AND DISTRICT MAGISTRATE [REFERRED TO]

JUDGEMENT

(1.) This writ petition is filed 'to declare the proceedings of the Collector and District Magistrate, Nellore District dtd. 3/11/2015 and the Notification dtd. 3/11/2015, cancelling the caste certificate of the petitioner, as illegal and arbitrary and in violation of principles of natural justice and contrary to Rule 9(7) of the A.P. (SC. ST. and BC) Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 read with Act 16 of 1993'.

(2.) Case of the petitioner is that,

(3.) When the writ petition came up for admission on 23/11/2015, this Court granted an interim direction suspending the impugned proceedings.

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NANNAGARAM PRAVEENA Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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