REGENT COMPUTRONICS PVT. LTD.

Wasim Shafi Appellant

V/S

Union Territory Of JAndK Respondents

Referred Judgements :-

MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
J RANGASWAMY VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
KRUSHNACHANDRASAHU VS. STATE OF ORISSA [REFERRED TO]
STATE OF RAJASTHAN VS. LATA ARUN [REFERRED TO]
GURU NANAK DEV UNIVERSITY VS. SANJAY KUMAR KATWAL [REFERRED TO]
ZAHOOR AHMAD RATHER AND ORS ETC VS. SHEIKH IMTIYAZ AHMAD AND ORS ETC [REFERRED TO]
MAHARASHTRA PUBLIC SERVICE COMMISSION THROUGH ITS SECRETARY VS. SANDEEP SHRIRAM WARADE [REFERRED TO]
PUNEET SHARMA & ORS. ETC. VS. HIMACHAL PRADESH STATE ELECTRICITY BOARD LTD. & ANR. ETC. [REFERRED TO]
RENAISSANCE HOTEL HOLDINGS INC VS. B. VIJAYA SAI [REFERRED TO]

JUDGEMENT

(1.) "It would be idle to expect every statutory provision to be drafted with divine prescience and perfect clarity."

(2.) Petitioners are challenging and seeking quashment of the judgment and order dtd. 30/6/2022, hereinafter referred to as impugned judgment, passed by the Central Administrative Tribunal Srinagar Bench, hereinafter for short as Tribunal, whereby the OA filed by the petitioners has been dismissed.

(3.) In order to appreciate the issue in its right perspective, a brief look at the events, as they happened, is desired, thus: BRIEF MATRIX

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WASIM SHAFI Vs. UNION TERRITORY OF J&K

Referred Judgements :-

JUDGEMENT

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