REGENT COMPUTRONICS PVT. LTD.

N. Srinivasulu Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

C O ARUMUGAM VS. STATE OF TAMIL NADU [REFERRED TO]
UNION OF INDIA VS. K V JANKIRAMAN [REFERRED TO]
STATE OF MADHYA PRADESH VS. SYED NASEEM ZAHIR [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. H C KHURANA [REFERRED TO]
UNION OF INDIA VS. KEWAL KUMAR [REFERRED TO]
STATE OF MADHYA PRADESH VS. J S BANSAL [REFERRED TO]
UNION OF INDIA VS. R S SHARMA [REFERRED TO]
DELHI JAL BOARD VS. MAHINDER SINGH [REFERRED TO]
UNION OF INDIA VS. ANIL KUMAR SARKAR [REFERRED TO]
HARSH KUMAR SHARMA, IFS VS. STATE OF PUNJAB & ANR. [REFERRED TO]

JUDGEMENT

(1.) The present writ appeal is arising out of order dated 26/02/2020 passed in W.P.No.4095 of 2020 by which the learned Single Judge has dismissed the writ petition of the present appellant for grant of promotion.

(2.) Officers who are facing enquiry, trial or investigation can be categorized into the following groups based on the nature of the allegations of charges pending against them or about to be instituted namely:-

(3.) The suitability of the officers for inclusion in the panel should be considered on an overall assessment based on the record which should include namely:-

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N. SRINIVASULU Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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