REGENT COMPUTRONICS PVT. LTD.

S.MURALIDHARAN Appellant

V/S

GOVERNMENT OF INDIA Respondents

Referred Judgements :-

MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
SUMATI P SHERE VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. KAUSHAL KISHORE SHUKLA [REFERRED TO]
KRISHNADEVARAYA EDUCATION TRUST VS. L A BALAKRISHNA [REFERRED TO]
PAVANENDRA NARAYAN VERMA VS. SANJAY GANDHI PGI OF MEDICAL SCIENCES [REFERRED TO]
ABHIJIT GUPTA VS. S N B NATIONAL CENTRE BASIC SCIENCES [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. ARUNKUMAR MADHAVRAO SINDDHAYE [REFERRED TO]
INDIAN AIRLINES LTD VS. PRABHA D KANAN [REFERRED TO]

JUDGEMENT

(1.) By consent of both sides, the writ petition is taken up for final disposal even at the admission stage.

(2.) The prayer in the writ petition is to quash the order dated 16.2.2010 communicated by the second respondent and direct the respondents 1 to 3 to reinstate the petitioner as Chairman and Managing Director of the third respondent Company (Madras Fertilizers Limited) with pay and allowances and all attendant benefits from the date of termination i.e., from 16.2.2010 to till date of reinstatement.

(3.) The brief facts necessary for disposal of the writ petition are as follows:

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S MURALIDHARAN Vs. GOVERNMENT OF INDIA

Referred Judgements :-

JUDGEMENT

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