REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

B. S. Purushotham Respondents

Referred Judgements :-

CHOLAN ROADWAYS LTD VS. G THIRUGNANASAMBANDAM [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED TO]
S N CHANDRASHEKAR VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF U P VS. SHEO SHANKER LAL SRIVASTAVA [REFERRED TO]
MATHURA PRASAD VS. UNION OF INDIA [REFERRED TO]
MANAGEMENT OF COIMBATORE DISTRICT CENTRAL CO-OPERATIVE BANK VS. SECRETARY COIMBATORE DISTRICT CENTRAL CO OPERATIVE BANK EMPLOYEES ASSOCIATION [REFERRED TO]
MONI SHANKAR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. PRAKASH KUMAR TANDON [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Venna Hemanth Kumar, learned Central Government Counsel for the petitioners and Sri K.R.K.V.Prasad, learned counsel for the respondent.

(2.) This Writ petition under Article 226 of the Constitution of India has been filed by the Union of India and its Authorities challenging the Judgment and Order dtd. 1/12/2017 passed in O. A. No.1439 of 2012 by the Central Administrative Tribunal (in short "The Tribunal"), Hyderabad with the prayer to quash the same.

(3.) The prayer in the Writ Petition reads as under:

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UNION OF INDIA Vs. B. S. PURUSHOTHAM

Referred Judgements :-

JUDGEMENT

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