REGENT COMPUTRONICS PVT. LTD.

M.Saifulla Baig Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

LIFE INSURANCE CORPORATION OF INDIA AND OTHERS V. R.BASAVARAJU [REFERRED TO]
UNION OF INDIA VS. HARNAM SINGH [REFERRED TO]
SECRETARY AND COMMISSIONER HOME DEPARTMENT VS. R KIRUBAKARAN [REFERRED TO]
UNION OF INDIA VS. C RAMA SWAMY [REFERRED TO]
G M BHARAT COKING COAL LTD VS. SHIB KUMAR DUSHAD [REFERRED TO]
STATE OF UTTARANCHAL VS. PITAMBER DUTT SEMWAL [REFERRED TO]
U P MADHYAMIK SHIKSHA PARISHAD VS. RAJ KUMAR AGNIHOTRI [REFERRED TO]
STATE OF MAHARASHTRA VS. GORAKHNATH SITARAM KAMBLE [REFERRED TO]
STATE OF M P VS. PREMLAL SHRIVAS [REFERRED TO]
C THIMMAIAH VS. STATE OF AP [REFERRED TO]
BHARAT COKING COAL LTD. VS. SHYAM KISHORE SINGH [REFERRED TO]
KARNATAKA RURAL INFRASTRUCTURE DEVELOPMENT LIMITED VS. T.P. NATARAJA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri K.Asad Ahamed, learned counsel representing M.S.P.Reddy, learned counsel for the petitioner and Sri R.S.Manidhar Pingali, the learned Assistant Government Pleader for Services-I representing the learned Government Pleader for Finance and Planning for respondents 1 to 3.

(2.) The petitioner is the applicant in O.A.No.4525 of 2005 before the Andhra Pradesh Administrative Tribunal at Hyderabad (in short the Tribunal).

(3.) The petitioner entered into service initially as Junior Assistant in the year 1978, consequent to the selection by the competent authority. He was promoted as Senior Assistant in December-2002. In the service Register, his date of birth was recorded as 4/3/1948, based on the school certificate (Ex.P15), furnished by the petitioner.

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M.SAIFULLA BAIG Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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