REGENT COMPUTRONICS PVT. LTD.

Pilla Suneetha Appellant

V/S

ANDHRA PRADESH PUBLIC SERVICE COMMISSION Respondents

Referred Judgements :-

JEEVAK ALMAST VS. UNION OF INDIA [REFERRED TO]
AJAY KUMAR AGRAWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. ANUPAM GUPTA [REFERRED TO]
OMBIR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
PARVEEN JINDAL VS. STATE OF HARYANA [REFERRED TO]
ALL INDIA JUDGES ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
DIPLOMA ENGINEERS SANGH VS. STATE OF U P [REFERRED TO]
K MANJUSREE VS. STATE OF A P [REFERRED TO]
HEMANI MALHOTRA VS. HIGH COURT OF DELHI [REFERRED TO]
P V INDIRESAN VS. UNION OF INDIA [REFERRED TO]
UNIVERSITY GRANTS COMMISSION VS. NEHA ANIL BOBDE [REFERRED TO]

JUDGEMENT

(1.) Heard Sri J.Sudheer, learned counsel appearing on behalf of Sri S.Srinivasa Rao, learned counsel for the appellant; and Sri Nemali Pramod, learned Standing Counsel for the A.P.P.S.C., appearing for the 1st respondent; and learned Government Pleader for G.A.D., appearing for the 2 nd respondent.

(2.) The contesting respondent is the Andhra Pradesh Public Service Commission being the selecting authority and the 2nd respondent-State is the appointing authority. The appellant is the petitioner and she is before this Court in this intra-Court Appeal being aggrieved by the order passed by the learned Single Judge, whereby the learned Single Judge was pleased to dismiss the Writ Petition.

(3.) The parties are referred to by their nomenclature before the learned Single Judge for the sake of convenience and brevity.

Click here to view full judgment.

PILLA SUNEETHA Vs. ANDHRA PRADESH PUBLIC SERVICE COMMISSION

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address