REGENT COMPUTRONICS PVT. LTD.

R. Subba Rao Appellant

V/S

Chief Vigilance Officer Respondents

Referred Judgements :-

STATE BANK OF INDIA AND OTHERS VS. NEELAM NAG [REFERRED TO]
KUSHESHWAR DUBEY VS. BHARAT COKING COAL LIMITED [REFERRED TO]
STATE OF RAJASTHAN VS. B K MEENA [REFERRED TO]
LALIT POPLI VS. CANARA BANK [REFERRED TO]
HINDUSTAN PETROLEUM CORPN LTD VS. SARVESH BERRY [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
G M TANK VS. STATE OF GUJARAT [REFERRED TO]
DIVISIONAL CONTROLLER VS. M G VITTAL RAO [REFERRED TO]
PRAVIN KUMAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Adhitya Harsha Vardhan for M/s. Pillix Law Firm representing the petitioner and Ms. K.Durga Lavanya, learned counsel, representing Sri M.Venkata Krishna Rao, learned counsel for the respondent Nos.1 to 3.

(2.) This writ petition under Article 226 of the Constitution of India has been filed for the following relief:-

(3.) The petitioner was appointed in the respondent Corporation namely the Cotton Corporation of India Limited, Government of India undertaking (in short "the Corporation") as Junior Cotton Purchase Officer on 3/12/1979 and worked in various places in the State of Andhra Pradesh and retired on attaining the age of superannuation on 28/2/2011.

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R. SUBBA RAO Vs. CHIEF VIGILANCE OFFICER

Referred Judgements :-

JUDGEMENT

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