REGENT COMPUTRONICS PVT. LTD.

GOVERNMENT OF ANDHRA PRADESH Appellant

V/S

Mohammed Mominuddin (Cross Respondents

Referred Judgements :-

SESHAVATARAM V. STATE OF HYDERABAD [REFERRED TO]
HIRO LILARAM CHABLANI V. STATE OF HYDERABAD [REFERRED TO]
SATISH CHANDRA ANAND VS. UNION OF INDIA [REFERRED TO]
STATE OF BIHAR VS. ABDULMAJID [REFERRED TO]
SHYAMLAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF BOMBAY VS. SAUBHAGCHAND M DOSHI [REFERRED TO]
PARSHOTAM LAL DHINGRA VS. UNION OF INDIA [REFERRED TO]
P BALAKOTAIAH A SURYAPRASAD RAO DHONDBA ARJUN VS. UNION OF INDIA [REFERRED TO]
DALIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
JAGANNATH PRASAD SHARMA VS. STATE OF UTTAR PRADESH [REFERRED TO]
V S MENON VS. UNION OF INDIA ANOTHER [REFERRED TO]
MOHAMMAD HYDER VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF MADRAS VS. T K GOPALA IYER [REFERRED TO]
SHRINIVAS GANESH VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This is an appeal preferred by the Government of Andhra Pradesh, represented by the Secretary to Government, Home Department, Hyderabad, against the decision of the II Additional Chief Judge, City Civil Court, Hyderabad, in O. S. No. 1 of 1958 on his file.

(2.) This appeal raises the question whether the order of compulsory retirement passed against Mohammed Mominuddin, Ex-District Magistrate and Judge (hereinafter referred to as the respondent) by the Government of Hyderabad is illegal, ultra vires, and null and void. The trial Judge declared that the said order is illegal, that the respondent must be deemed to be in service till 31-5-1960, the date of his superannuation, and, as a consequence thereof, granted a decree for arrears of salary and other reliefs.

(3.) Being aggrieved by this decision, the Government of Andhra Pradesh, have preferred this.

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GOVERNMENT OF ANDHRA PRADESH Vs. MOHAMMED MOMINUDDIN (CROSS

Referred Judgements :-

JUDGEMENT

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