REGENT COMPUTRONICS PVT. LTD.

B.KRISHNA KUMAR Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

GAFOOR MIA KAUSAL VS. DIRECTOR,DMRL [REFERRED TO]
KRISHNA KUMAR VS. DIVISIONAL ASSISTANT ELECTRICAL ENGINEER [REFERRED TO]
DHARAM DEV MEHTA VS. UNION OF INDIA [REFERRED TO]
R P BHATT VS. UNION OF INDIA [REFERRED TO]
RAM CHANDER VS. UNION OF INDIA [REFERRED TO]
STATE OF U P VS. SHEO SHANKER LAL SRIVASTAVA [REFERRED TO]
MANAGEMENT OF COIMBATORE DISTRICT CENTRAL CO-OPERATIVE BANK VS. SECRETARY COIMBATORE DISTRICT CENTRAL CO OPERATIVE BANK EMPLOYEES ASSOCIATION [REFERRED TO]
CHIEF COMMERCIAL MANAGER SOUTH CENTRAL RAILWAY SECUNDERABAD VS. G RATNAM [REFERRED TO]
MONI SHANKAR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. PRAKASH KUMAR TANDON [REFERRED TO]

JUDGEMENT

(1.) Heard Sri K.R.K.V. Prasad, learned counsel for the petitioner and Sri Venna Hemanth Kumar, learned Central Government Counsel for the respondents 1 to 6.

(2.) The petitioner was the applicant in O.A.No.958 of 2011 (in short OA) before the Central Administrative Tribunal, Hyderabad Bench, Hyderabad (in short, the Tribunal). The same was dismissed on 15/2/2012 and challenging the said judgment, the present writ petition was filed.

(3.) The petitioner shall be referred as the applicant and the respondent as the respondent.

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B.KRISHNA KUMAR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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