LAWS(APH)-2002-12-116

ICDS SUPERVISORS AND E OS WANDCW ASSOCIATION ANDHRA PRADESH WOMEN AND CHILD WELFARE DEPARTMENT EMPLOYEES ASSOCIATION Vs. GOVERNMENT OF A P

Decided On December 16, 2002

ICDS SUPERVISORS AND E.OS (WANDCW) ASSOCIATION, ANDHRA PRADESH, WOMEN AND CHILD WELFARE DEPARTMENT EMPLOYEES ASSOCIATION Appellant

V/S

GOVERNMENT OF A.P. Respondents

Referred Judgements :-

R MANJULA VS. PRINCIPAL SECRETARY TO GOVERNMENT REVENUE SERVICES I DEPARTMENT SECRETARIAT GOVERNMENT OF ANDHRA PRADESH HYDERABAD [REFERRED TO]

JUDGEMENT

(1.) :

(2.) ON the face of it, this writ petition is not maintainable in law. In this writ petition filed by the applicant- Association in O.A. No.9371 of 2002, the following relief is sought:

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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