REGENT COMPUTRONICS PVT. LTD.

Dr. K.S.J. Kiranmanyi Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

DR. (MAJOR) MEETA SAHAI V. STATE OF BIHAR [REFERRED TO]
SALAM SAMARJEET SINGH V. HIGH COURT OF MANIPUR [REFERRED TO]
DAL AT ABASAHEB SOLUNKE VS. DRB S MAHAJAN [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
GURU NANAK DEV UNIVERSITY VS. SANJAY KUMAR KATWAL [REFERRED TO]
MOHD SOHRAB KHAN VS. ALIGARH MUSLIM UNIVERSITY [REFERRED TO]
BASAVAIAH VS. H L RAMESH [REFERRED TO]
SHIKHA ARORA VS. DSSSB [REFERRED TO]
RAMESH CHANDRA SHAH VS. ANIL JOSHI [REFERRED TO]
PRAKASH CHAND MEENA AND ORS. VS. STATE OF RAJASTHAN AND ORS. [REFERRED TO]
ASHOK KUMAR VS. STATE OF BIHAR [REFERRED TO]
RANAJIT KUMAR MEHER VS. STATE OF ORISSA [REFERRED TO]
ASHISH KUMAR VS. THE STATE OF UTTAR PRADESH & ORS. [REFERRED TO]
HEWLETT PACKARD INDIA SALES PVT. LTD. VS. COMMISSIONER OF CUSTOMS (IMPORT), NHAVA SHEVA [REFERRED TO]
SHIFANA P.S. VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri M.Surender Rao, learned Senior Counsel appearing for Sri Rama Rao Kilaru, learned counsel for the petitioner; and Sri G.Venkateshwarlu, learned Standing Counsel for Central Government appearing for respondent Nos.1 to 3 and perused the record.

(2.) This writ petition is filed under Article 226 of the Constitution of India, with the following prayer:-

(3.) This Writ Petition is filed questioning the legality and propriety of the order dtd. 12/12/2023 passed by the Central Administrative Tribunal, Hyderabad Bench (CAT) in O.A.No.187 of 2016 dismissing the O.A. filed by the writ petitioner herein, as also the consequential order dtd. 1/4/2024 passed in Review Application No.020/005/2024, whereby the review application filed by the petitioner to review the order dtd. 12/12/2023 in O.A.No.187 of 2016 came to be dismissed.

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DR. K.S.J. KIRANMANYI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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