REGENT COMPUTRONICS PVT. LTD.

G.Srihari Naidu Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SUNIL KUMAR BANERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
NARESH J SUKHAWANI VS. UNION OF INDIA [REFERRED TO]
SURJEET SINGH CHHABRA VS. UNION OF INDIA [REFERRED TO]
K I PAVUNNY VS. ASSISTANT COLLECTOR HQ CENTRAL EXCISE COLLECTORATE COCHIN [REFERRED TO]
SENIOR SUPERINTENDENT OF POST OFFICES PATHANAMTHITTA VS. A GOPALAN [REFERRED TO]
UNION OF INDIA VS. ASHOK KUMAR [REFERRED TO]
VINOD SOLANKI VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This Writ Petition is filed aggrieved by the order passed by the Central Administrative Tribunal, Hyderabad Bench, Hyderabad, in O.A.No.780 of 2012, dtd. 19/9/2018.

(2.) Heard Sri J.Sudheer, learned counsel for petitioner and the learned Deputy Solicitor General of India appearing for respondents.

(3.) The brief facts leading to filing the present writ petition are as under:

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G.SRIHARI NAIDU Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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