REGENT COMPUTRONICS PVT. LTD.

Ch. Ravi Sankar Appellant

V/S

GOVT. OF A.P. Respondents

Referred Judgements :-

KAMESHWAR PRASAD VS. STATE OF BIHAR [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
FERTILIZER CORPORATION KAMGAR UNION REGD SINDRI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
STERLING COMPUTERS LIMITED UNITED DATABASE INDIA PRIVATE LIMITED UNITED INDIA PERIODICALS PRIVATE LIMITED VS. M AND N PUBLICATIONS LIMITED:MAN PUBLICATIONS LIMITED:M AND N PUBLICATIONS LIMITED [REFERRED TO]
S NAGARAJ CHIKKA CHANNAIAH S RAMAIAH M SHANKARAIAH VS. STATE OF KARNATAKA [REFERRED TO]
B P SINGHAL VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri K.Ramalingeswara Rao, learned counsel for the petitioner-Applicant, Sri V.Ramesh, learned Government Pleader for Services-IV, for the official respondents and Sri K.R.Srinivas, learned counsel for the unofficial respondent.

(2.) This Writ Petition, filed under Article 226 of the Constitution of India questioning the order dtd. 25/8/2014 passed by the Andhra Pradesh Administrative Tribunal (hereinafter referred to as the 'Tribunal') in O.A.No.50 of 2014.

(3.) To determine the writ, the shorn of the facts of the case is required.

Click here to view full judgment.

CH. RAVI SANKAR Vs. GOVT. OF A.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address