REGENT COMPUTRONICS PVT. LTD.

GOVERNMENT OF ANDHRA PRADESH REP.BY PRINCIPAL SECRETARY TO GOVT., IRRIGATION, CAD DEPARTMENT Appellant

V/S

K.ANANTHA REDDY Respondents

Referred Judgements :-

JENNISON VS. BAKER [REFERRED TO]
ADVOCATE-GENERAL,T. N. VS. R. M. KRISHNA RAJU [REFERRED TO]
THAKUR JUGAL KISHORE SINHA VS. SITAMARHI CENTRAL CO OPERATIVE BANK LIMITED [REFERRED TO]
ALIGARH MUNICIPAL BOARD VS. EKKA TONGA MAZDOOR UNION [REFERRED TO]
S P SAMPATH KUMAR J N GUPTA D J SOMAIYA VS. UNION OF INDIA [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
SUPREME COURT BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
D JONES SHIELD VS. N RAMESAM [REFERRED TO]
NANAK CHAND VS. STATE [REFERRED TO]
STATE OF ANDHRA PRADESH VS. G M ANJAIAH [REFERRED TO]
SHRIPATRAO DAJISAHEB GHATGE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) A piquant situation has arisen regarding continual of power of contempt in the Administrative Tribunals constituted under the Administrative Tribunals Act, 1985 in the aftermath of the judgment of the Supreme Court in L. Chandra Kumar vs. Union of India1.

(2.) By Section 46 of Constitution (42nd Amendment) Act, 1976,Part XIV-A was inserted in the Constitution consisting of Articles 323-A and B. While Article 323-A enables the Parliament to set up Administrative Tribunals to deal with service matters, Article 323-B provides power to the appropriate Legislatures for formation of Tribunals for other matters stated therein. We are not here concerned about Article 323-B.

(3.) Article 323-A of Constitution reads:323-A. Administrative Tribunals :-

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GOVERNMENT OF ANDHRA PRADESH Vs. K ANANTHA REDDY

Referred Judgements :-

JUDGEMENT

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