REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF POLICE Appellant

V/S

P.M.Babji Respondents

Referred Judgements :-

RAKESH KUMAR V. STATE OF HARYANA [REFERRED TO]
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]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED TO]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED TO]
HIGH COURT OF PUNJAB & HARYANA & ORS VS. JAGDEV SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri R. S. Manidhar Pingali, learned Assistant Government Pleader for Services, for the petitioners and Sri B. Rajesh Kumar, learned counsel for the respondent, appearing through virtual mode.

(2.) The respondent - P. M. Babji was the applicant in O.A.No.2401 of 2017 before the Andhra Pradesh Administrative Tribunal, Hyderabad (in short 'the Tribunal'). The petitioners were the respondents therein.

(3.) The respondent herein shall be referred to as the 'applicant' and the petitioners as 'petitioners'.

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COMMISSIONER OF POLICE Vs. P.M.BABJI

Referred Judgements :-

JUDGEMENT

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