REGENT COMPUTRONICS PVT. LTD.

T.Yakaiah Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

SAVITRIBAI NARSAYYA GUDDAPA VS. STATE OF MAHARASHTRA [REFERRED TO]
ALL MANIPUR PENSIONERS ASSOCIATION VS. STATE OF MANIPUR [REFERRED TO]
PURSHOTTAM LAL VS. UNION OF INDIA [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
B PRABHAKAR RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
CENTRAL BOARD OF DAWOODI BOHRA COMMUNITY VS. STATE OF MAHARASHTRA [REFERRED TO]
HARWINDRA KUMAR VS. CHIEF ENGINEER KARMIK [REFERRED TO]
CHAIRMAN U P JAL NIGAM VS. JASWANT SINGH [REFERRED TO]
CHAIRMAN UTTAR PRADESH JAL NIGAM VS. RADHEY SHYAM GAUTAM [REFERRED TO]
MONNET ISPAT AND ENERGY LTD VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court.

(2.) Facts of the Writ Petition No.10496 of 2021 are narrated hereunder.

(3.) The petitioner No.1 was appointed as Reserve Sub Inspector on 18.05.1992, he was promoted as Assistant Commandant on 17.03.2017 and finally superannuated on 28.02.2021. The other petitioners have also furnished their service details and the fact remains that all of them are retired Government servants.

Click here to view full judgment.

T.YAKAIAH Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address