REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Vendra Satyanarayana Respondents

Referred Judgements :-

SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED TO]
SAHIB RAM VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. M BHASKAR [REFERRED TO]
V GANGARAM VS. REGIONAL JOINT DIRECTOR [REFERRED TO]
COL RETD B J AKKARA VS. GOVT OF INDIA [REFERRED TO]
SYED ABDUL QADIR VS. STATE OF BIHAR [REFERRED TO]
CHANDI PRASAD UNIYAL VS. STATE OF UTTARAKHAND [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Sridhar Tummalapudi, learned Central Government counsel for the petitioners.

(2.) There is no representation for the respondent Nos.1 to 19.

(3.) This Writ Petition under article 226 of the constitution of India was filed by the petitioners challenging the order of Central Administrative Tribunal, Hyderabad, (in short "Tribunal") in O.A.No.348 of 2012 passed on 2/8/2012.

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UNION OF INDIA Vs. VENDRA SATYANARAYANA

Referred Judgements :-

JUDGEMENT

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