REGENT COMPUTRONICS PVT. LTD.

K.Masenu Rao Appellant

V/S

VISAKHAPATNAM DOCK LABOUR BOARD Respondents

Referred Judgements :-

UTTARAKHAND TRANSPORT CORPORATION AND OTHERS V. HEERA SINGH PARIHAR [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
CENTRAL BANK OF INDIA VS. PRAKASH CHAND JAIN [REFERRED TO]
BHARAT IRON WORKS VS. BHAGUBHAI BALUBHAI PATEL [REFERRED TO]
NAND KISHORE PRASAD VS. STATE OF BIHAR [REFERRED TO]
NELSON MOTIS VS. UNION OF INDIA [REFERRED TO]
LALIT POPLI VS. CANARA BANK [REFERRED TO]
SAMAR BAHADUR SINGH VS. STATE OF U P [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
UNION OF INDIA VS. SITARAM MISHRA [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. DILIP UTTAM JAYABHAY [REFERRED TO]
STATE OF KARNATAKA VS. UMESH [REFERRED TO]

JUDGEMENT

(1.) The petitioner prays for a writ of certiorari directing to quash the proceedings dtd. 7/9/2004 of the 2nd respondent / Deputy Chairman, Visakhapatnam Dock Labour Board (VDLB) dismissing the petitioner from the service and also to set aside the proceedings of the 1st respondent dtd. 15/12/2003 whereby the appeal of the petitioner was rejected and to issue consequential direction to respondent to continue the petitioner in service as a peon with all consequential benefits.

(2.) The factual matrix of the case is thus:

(3.) Heard arguments of the learned counsel for petitioner Sri Lakshmi Priyanvita, on behalf of Sri Vedula Srinivas, counsel for petitioner, and Sri Pathanjali Pamidigantam for P.Raghuram, counsel for respondent.

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K.MASENU RAO Vs. VISAKHAPATNAM DOCK LABOUR BOARD

Referred Judgements :-

JUDGEMENT

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