A. FRANCIS Vs. THE MANAGEMENT OF METROPOLITAN TRANSPORT
LAWS(SC)-2014-8-24
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
August 13,2014
A. FRANCIS
Appellant
VERSUS
The Management Of Metropolitan Transport
Respondents
Cited Judgements :-
FARYAD BHATTI AND ORS. VS. HIGH COURT OF H.P. [LAWS(HPH)-2016-4-11] [REFERRED TO]VAIDYAKIYA KARMACHARI SANGHATANA, AHMEDNAGAR DISTRICT AND ORS. VS. PRAVARA MEDICAL TRUST [LAWS(BOM)-2015-12-86] [REFERRED TO]
STATE OF PUNJAB & ANOTHER VS. DHARAM PAL [LAWS(SC)-2017-9-35] [REFERRED TO]
STATE OF JHARKHAND VS. MEERA DAS GUPTA [LAWS(JHAR)-2018-3-91] [REFERRED TO]
KAILASH KUMAR RAI VS. THE ZILA PARISHAD, KATIHAR [LAWS(PAT)-2018-3-411] [REFERRED TO]
KAILASH KUMAR RAI SON OF LATE JAGDISH RAI VS. ZILA PARISHAD, KATIHAR [LAWS(PAT)-2018-6-526] [REFERRED TO]
UNION OF INDIA VS. MAHESH CHAND RAI [LAWS(PAT)-2020-1-102] [REFERRED TO]
SANTOSH KUMAR KHARE VS. STATE OF U.P. [LAWS(ALL)-2022-1-61] [REFERRED TO]
JUDGEMENT
-
(1.)Delay condoned.
(2.)Leave granted.
(3.)In view of the limited notice issued by this Court on 24th January, 2013, the only issue that has to be decided in the present appeal is the entitlement of the appellant A. Francis to salary in the higher post of Assistant Manager wherein he had worked from 28th February, 2001 till 31st May, 2005.
(2.)Leave granted.
(3.)In view of the limited notice issued by this Court on 24th January, 2013, the only issue that has to be decided in the present appeal is the entitlement of the appellant A. Francis to salary in the higher post of Assistant Manager wherein he had worked from 28th February, 2001 till 31st May, 2005.
Copyright © Regent Computronics Pvt.Ltd.