REGENT COMPUTRONICS PVT. LTD.

CHIEF JUSTICE OF ANDHRA PRADESH Appellant

V/S

L.V.A.DIXITULU Respondents

Referred Judgements :-

PRADYAT KUMAR BOSE VS. HONBLE CHIEF JUSTICE OF CALCUTTA HIGH COURT [FOLLOWED]
STATE OF WEST BENGAL VS. NRIPENDRA NATH BAGEHI [FOLLOWED]
CHANDRA MOHAN VS. STATE OF UTTAR PRADESH [FOLLOWED]
STATE OF ASSAM VS. RANGA MUHAMMAD [FOLLOWED]
STATE OF ORISSA VS. SUDHANSU SEKHAR MISRA [FOLLOWED]
CHANDRAMOULESHWAR PRASAD VS. PATNA HIGH COURT [FOLLOWED]
STATE OF ASSAM VS. KUSESWAR SAIKIA [FOLLOWED]
M GURU MOORTHY VS. ACCOUNTANT GENERAL ASSAM AND NAGALAND [FOLLOWED]
STATE OF ASSAM VS. S N SEN [FOLLOWED]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
HIGH COURT OF PUNJAB AND HARYANA VS. STATE OF HARYANA [FOLLOWED]
TARA SINGH VS. STATE OF RAJASTHAN [FOLLOWED]
STATE OF HARYANA VS. INDER PRAKASH ANAND H C S [REFERRED TO]
BALDEV RAJ GULIANI STATE OF HARYANA VS. PUNJAB AND HARYANA HIGH COURT:BALDEV RAJ GULIANI [FOLLOWED]
STATE OF UTTAR PRADESH VS. BATUK DEO PATI TRIPATHI [FOLLOWED]

JUDGEMENT

(1.) This judgment will not only dispose of this Appeal (C. A. 2826 of 1977) but also furnish reasons in support of our short order dated August 4, 1978, by which we allowed Civil Appeal No. 278 of 1978.

(2.) Both these Appeals raise a common question with regard to the interpretation, scope and impact of Article 371-D on Articles 226, 229 and 235 of the Constitution.

(3.) In Civil Appeal 2826 of 1977, appellant 1 is the Chief Justice and appellant 2 is the High Court of Andhra Pradesh represented by the Registrar of that Court. Respondent 1, Shri L. V. A. Dikshitulu is a former employee of the High Court whose premature retirmeent is in question. Respondents 2 and 3 are the Government, and the Accountant General, respectively, of Andhra Pradesh.

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CHIEF JUSTICE OF ANDHRA PRADESH HIGH COURT OF ANDHRA PRADESH Vs. L V A DIXITULU:V V S KRISHNAMURTHY

Referred Judgements :-

JUDGEMENT

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