REGENT COMPUTRONICS PVT. LTD.

P.VIJAY KUMAR Appellant

V/S

GOVERNMENT OF ANDHRA PRADESH Respondents

Referred Judgements :-

S.S. SHARMA V. UNION OF INDIA [REFERRED TO]
P. MURUGESAN AND OTHERS V. STATE OF TAMIL NADU AND OTHERS [REFERRED TO]
R K GARG R K KARANJIA MADHU MEHTA P K SOI S S BEDI VS. UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA [REFERRED TO]
P NALLA THAMPY TERAH VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. JAGANNATH ACHYUT KARANDIKAR [REFERRED TO]
V K SOOD VS. SECRETARY CIVIL AVIATION [REFERRED TO]
K NARAYANAN R MAHADEV VS. STATE OF KARNATAKA [REFERRED TO]
COMMISSIONER CORPORATION OF MADRAS VS. MADRAS CORPORATION TEACHERS MANDRAM [REFERRED TO]
MANGEJ SINGH VS. UNION OF INDIA [REFERRED TO]
ANANDA RAMA RAO B VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard at length.

(2.) Learned Counsel on record in this batch of writ petitions made submissions in elaboration and certain decisions also were cited.

(3.) Mr. S. Mohan Rao and others R4 to R7 in W.P. No.20159 of 2004 applicants in O.A. No.5931 of 1999 on the file of the A.P. Administrative Tribunal in short hereinafter referred to as Tribunal, impleaded only R1 to R3 in the writ petition, the Government, and challenged the validity of Rule 7, second proviso of the A.P. Prohibition and Excise Subordinate Services Rules in short hereinafter referred to as Rules issued in G.O. Ms. No.950, Revenue (Excise-I) Department, dated 28.11.1998.

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P VIJAY KUMAR Vs. GOVERNMENT OF A P

Referred Judgements :-

JUDGEMENT

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