UNION OF INDIA Vs. BHAGWAN SINGH
LAWS(SC)-1995-8-50
SUPREME COURT OF INDIA
Decided on August 30,1995

UNION OF INDIA Appellant
VERSUS
BHAGWAN SINGH Respondents


Cited Judgements :-

G GOPALAKRISHNAN VS. SECRETARY TO GOVERNMENT DEPARTMENT OF ELECTRICITY [LAWS(MAD)-2002-10-69] [REFERRED TO]
P KRISHNAMURTHY VS. CHAIRMAN TAMIL NADU ELECTRICITY BOARD [LAWS(MAD)-2002-10-71] [FOLLOWED ON]
DIRECTOR OF TOWN PANCHAYAT VS. S THIRUMALAR SELVI [LAWS(MAD)-2009-7-639] [REFERRED TO]
RITESH P AMIN VS. REGISTRAR GENERAL HIGH COURT OF KARNATAKA BANGALORE [LAWS(KAR)-2011-9-17] [REFERRED TO]
L. JEEVA VS. THE SECRETARY TO GOVERNMENT, LABOUR AND EMPLOYMENT DEPARTMENT, SECRETARIAT, CHENNAI [LAWS(MAD)-2017-11-349] [REFERRED TO]
S RAJASUNDARAM VS. MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION, VILLUPURAM [LAWS(MAD)-2017-10-371] [REFERRED TO]
SMT. M. SHANMUGATHAMMAL AND ANOTHERS VS. STATE OF TAMIL NADU [LAWS(MAD)-2017-11-346] [REFERRED TO]
BALWANT SINGH VS. UNION OF INDIA [LAWS(RAJ)-2006-10-93] [REFERRED TO]
UNION OF INDIA VS. KUMARAN [LAWS(KER)-1998-6-12] [REFERRED TO]
T RAJASEKHAR VS. DISTRICT EDUCATIONAL OFFICER VIJAYANAGARAM [LAWS(APH)-2005-3-71] [REFERRED TO]
S KASTHURI BAI VS. TAMIL NADU STATE TRANSPORT CORPORATION [LAWS(MAD)-2018-2-195] [REFERRED TO]
A FELIX RAJAMANICKAM VS. COMMISSIONER FOR MUNICIPAL ADMINISTRATION [LAWS(MAD)-2018-2-636] [REFERRED TO]
KISHORE KUMAR VS. COMMISSIONER COMMERCIAL TAX DEPARTMENT EZHILAHAM [LAWS(MAD)-2018-2-220] [REFERRED TO]
S.JANARTHKUMAR VS. TAMIL NADU ELECTRICITY GENERATION [LAWS(MAD)-2019-2-388] [REFERRED TO]
D UMAPATHY VS. GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2019-6-145] [REFERRED TO]
M.SHYAM VS. MANAGING DIRECTOR [LAWS(MAD)-2019-4-505] [REFERRED TO]
SHANMATHI S VS. SECRETARY [LAWS(MAD)-2019-4-391] [REFERRED TO]
K.RAJESH VS. CHAIRMAN-CUM-MANAGING DIRECTOR TANGEDCO [LAWS(MAD)-2019-3-597] [REFERRED TO]
M.KALIDASAN VS. FOOD CORPORATION OF INDIA [LAWS(MAD)-2019-3-369] [REFERRED TO]
K.MEENA VS. HOME SECRETARY [LAWS(MAD)-2019-2-398] [REFERRED TO]
C.SENTHIL KUMAR VS. COMMISSIONER OF SUGARS [LAWS(MAD)-2019-3-387] [REFERRED TO]
K.RAJAMOORTHY VS. DISTRICT COLLECTOR [LAWS(MAD)-2019-3-431] [REFERRED TO]
V.CHINNATHAMBI VS. SECRETARY TO GOVERNMENT [LAWS(MAD)-2019-3-390] [REFERRED TO]
M.DHANAM VS. THE ADDL.DIRECTOR OF SURVEY & LAND RECORDS [LAWS(MAD)-2017-10-12] [REFERRED TO]
D RAMARAJ VS. SECRETARY HEALTH AND FAMILY WELFARE DEPARTMENT GOVERNMENT OF TAMILNADU [LAWS(MAD)-2017-10-243] [REFERRED TO]
S SRAVANAN VS. CHAIRMAN TAMIL NADU ELECTRICITY BOARD [LAWS(MAD)-2017-10-360] [REFERRED TO]
LOKNATH HANSDA VS. STATE OF WEST BENGAL [LAWS(CAL)-2013-6-84] [REFERRED TO]
MRITUNJAY MISHRA VS. CHIEF GENERAL MANAGER STATE BANK OF INDIA LUCKNOW [LAWS(ALL)-2004-11-146] [REFERRED TO]
RAM PANDEY TRIBHUVAN PANDEY VS. SENIOR SUPERINTENDENT OF POLICE DEPUTY INSPECTOR GENERAL OF POLICE DIRECTOR [LAWS(ALL)-2006-4-133] [REFERRED TO]
UNION OF INDIA VS. SHRI VELUMANI CHINNASAMY SANYASI [LAWS(BOM)-2016-12-59] [REFERRED TO]
UNION OF INDIA VS. PHOOL CHAND PAL [LAWS(ALL)-2011-5-180] [REFERRED TO]
M E SHICKANDAR BASHA VS. DIRECTOR, DIRECTOR OF PUBLIC HEALTH AND PREVENTIVE MEDICINE [LAWS(MAD)-2018-1-610] [REFERRED TO]
A. ARIBASKARAN VS. CHIEF ENGINEER/PERSONNEL, TAMIL NADU ELECTRICITY BOARD [LAWS(MAD)-2018-1-525] [REFERRED TO]
SATHISH KUMAR VS. HELEN CLARRISA [LAWS(MAD)-2018-1-173] [REFERRED TO]
K. SUBASH VS. THE SECRETARY TO GOVERNMENT AND ORS. [LAWS(MAD)-2018-1-356] [REFERRED TO]
M MALLIGA VS. MANAGING DIRECTOR TAMIL NADU FISHERS DEVELOPMENT CORP LTD [LAWS(MAD)-2017-8-518] [REFERRED TO]
M FRANCIS ROY VS. STATE OF TAMIL NADU [LAWS(MAD)-2018-1-104] [REFERRED TO]
SENTHILVEL VS. SECRETARY TO GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2018-1-127] [REFERRED TO]
STATE OF U.P. AND ORS. VS. RAJ SURYA PRATAP SINGH CHAUHAN [LAWS(ALL)-2015-5-320] [REFERRED TO]
NITESH KUMAR MISHRA VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2015-9-15] [REFERRED TO]
SANDEEP KUMAR VS. STATE OF U P AND 4 OTHERS [LAWS(ALL)-2018-11-139] [REFERRED TO]
KM. SANTOSH DUBEY VS. STATE OF U.P. [LAWS(ALL)-2017-7-73] [REFERRED TO]
RAJU KUMAR VS. UNION OF INDIA AND 2 OTHERS [LAWS(ALL)-2018-3-209] [REFERRED TO]
SANJAY KUMAR CHETAN VS. STATE OF CHHATTISGARH [LAWS(CHH)-2008-6-13] [REFERRED TO]
A.SOWTHAMANI VS. CHIEF ENGINEER [LAWS(MAD)-2019-7-264] [REFERRED TO]
G.MURUGESAN VS. MUNICIPAL COMMISSIONER [LAWS(MAD)-2019-7-298] [REFERRED TO]
UMA MAHESWARI VS. DEPUTY FOREST RANGER [LAWS(MAD)-2019-7-332] [REFERRED TO]
COMMISSIONER OF PUBLIC INSTRUCTIONS VS. K R VISHWANATH [LAWS(SC)-2005-8-32] [REFERRED TO]
INDIAN DRUGS AND PHARMACEUTICALS LTD VS. DEVKI DEVI [LAWS(SC)-2006-7-134] [REFERRED TO]
B CHITRA VS. DIRECTOR DEPT OF TEACHER EDUCATION RESEARCH AND TRAINING [LAWS(MAD)-1998-12-1] [REFERRED TO]
V SAVITHRI VS. SUPERINTENDING ENGINEER TRICHY ELECTRICITY DISTRIBUTION CIRCLE [LAWS(MAD)-2002-9-112] [FOLLOWED ON]
T AROCKIARAJ VS. DEPUTY REGISTRAR OF CO - OPERATIVE SOCIETIES PALANI CIRCLE AND SPECIAL OFFICER [LAWS(MAD)-2011-7-433] [REFERRED]
MUNICIPAL CORPORATION OF DELHI VS. BHATERI & ANR [LAWS(DLH)-2010-5-354] [REFERRED]
HEMAVATHI VS. DIRECTOR OF ELEMENTARY SCHOOL [LAWS(MAD)-2018-1-101] [REFERRED TO]
S DHANALAKSHMI VS. CHIEF ENGINEER (PERSONNEL) TAMIL NADU ELECTRICITY BOARD [LAWS(MAD)-2017-9-239] [REFERRED TO]
SURYAKANT SIDAR VS. STATE OF CHHATTISGARH [LAWS(CHH)-2013-1-10] [REFERRED TO]
SULOCHANA DUTTARGI VS. MANAGER NATIONAL INSURANCE CO LTD [LAWS(KAR)-2010-7-36] [REFERRED TO]
Rupali Chowdhury VS. State of West Bengal [LAWS(CAL)-2000-7-17] [REFERRED TO]
JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES CUDDALORE REGION VS. V. AMARNATH [LAWS(MAD)-2019-9-166] [REFERRED TO]
SARASWATHI VS. DIRECTOR [LAWS(MAD)-2019-6-492] [REFERRED TO]
P.YOGANITHYASHRI VS. JOINT DIRECTOR OF HEALTH SERVICES [LAWS(MAD)-2019-4-504] [REFERRED TO]
M. UDAYAKUMAR VS. REGISTRAR OF CO-OPERATIVE SOCIETY, CO-OPERATIVE DEPARTMENT [LAWS(MAD)-2019-4-842] [REFERRED TO]
P.LINGAKODI VS. STATE OF TAMIL NADU [LAWS(MAD)-2019-6-230] [REFERRED TO]
P.RAJ MOHAN VS. CHAIRMAN CUM MANAGING DIRECTOR [LAWS(MAD)-2019-4-430] [REFERRED TO]
M JAYARAJ VS. COMMISSIONER, COIMBATORE CORPORATION [LAWS(MAD)-2018-4-93] [REFERRED TO]
P.GOVINDARAJ VS. COMMISSIONER OF SUGARS [LAWS(MAD)-2019-10-192] [REFERRED TO]
VIJAYALAKSHMI VS. DEPUTY GENERAL OF POLICE [LAWS(MAD)-2019-2-339] [REFERRED TO]
V.HARISH VS. STATE REP [LAWS(MAD)-2019-2-395] [REFERRED TO]
SELVI J.SHOBA VS. DIRECTOR GENERAL OF POLICE [LAWS(MAD)-2019-3-386] [REFERRED TO]
S.LOGESHWARAN VS. COMMISSIONER OF SUGARS [LAWS(MAD)-2019-3-393] [REFERRED TO]
R T D BALAJI VS. SECRETARY GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2018-1-612] [REFERRED TO]
M VAIRAVAN VS. COMMISSIONER [LAWS(MAD)-2018-2-210] [REFERRED TO]
D ARASAN VS. COMMISSIONER OF MUNICIPAL ADMINISTRATION [LAWS(MAD)-2018-1-590] [REFERRED TO]
C. RAMACHANDRAN VS. THE CHIEF ENGINEER (CHAIRMAN), TAMIL NADU ELECTRICITY BOARD AND ORS. [LAWS(MAD)-2018-1-358] [REFERRED TO]
M. MUTHU KUMAR VS. THE DIRECTOR GENERAL OF POLICE, TAMIL NADU POLICE DEPARTMENT, CHENNAI, 600004 [LAWS(MAD)-2018-1-401] [REFERRED TO]
P BALASUBRAMANIAN VS. COMMISSIONER [LAWS(MAD)-2018-1-197] [REFERRED TO]
S MUTHUKRISHANAN VS. DIRECTOR [LAWS(MAD)-2018-1-181] [REFERRED TO]
MURUGAN VS. COMMISSIONER [LAWS(MAD)-2018-1-165] [REFERRED TO]
MAMATA PATI VS. STATE OF ODISHA [LAWS(ORI)-2021-6-40] [REFERRED TO]
K LAKSHMI VS. SECRETARY [LAWS(MAD)-2018-1-144] [REFERRED TO]
P CHITRA PARUVAM VS. STATE REP BY ITS SECRETARY TO GOVERNMENT [LAWS(MAD)-2017-12-227] [REFERRED TO]
R PRASATH VS. SECRETARY LABOUR AND EMPLOYMENT DEPARTMENT [LAWS(MAD)-2010-6-179] [REFERRED TO]
P PURUSHOTHAMAN VS. DISTRICT COLLECTOR, OFFICE OF DISTRICT COLLECTOR, ARIYALUR DISTRICT [LAWS(MAD)-2017-10-380] [REFERRED TO]
MANORMA MEENA VS. CHAIRMAN and M D INDIAN BANK [LAWS(RAJ)-2002-2-7] [REFERRED TO]
ROMESH SINGH VS. STATE OF JANDK [LAWS(J&K)-2002-12-6] [REFERRED TO]
MANJU BALA SAINI VS. STATE OF RAJASTHAN & ORS [LAWS(RAJ)-2014-9-204] [REFERRED]
G SURYANARAYANA MURTHY VS. GOVERNMENT OF ANDHRA PRADESH [LAWS(APH)-2002-7-40] [REFERRED TO]
STATE BANK OF INDIA AND 3 ORS. VS. KUNAL GUPTA [LAWS(GAU)-2020-3-84] [REFERRED TO]
P.MARIMUTHU VS. CHIEF ENGINEER [LAWS(MAD)-2018-12-45] [REFERRED TO]
P.DONDHALA TIRUPPAMMA VS. GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2018-11-108] [REFERRED TO]
PAGUTHTHARIVU VS. DISTRICT COLLECTOR, KARUR DISTRICT AND OTHERS [LAWS(MAD)-2018-2-986] [REFERRED TO]
S RAJESH VS. MANAGING DIRECTOR CHENNAI METROPOLITAN WATER SUPPLY & SEWERAGE BOARD [LAWS(MAD)-2018-4-762] [REFERRED TO]
P. VELMURUGAN VS. TAMIL NADU ELECTRICITY BOARD [LAWS(MAD)-2017-11-348] [REFERRED TO]
THE INSPECTOR GENERAL OF PRISIONS, TIRUCHIRAPALLI DISTRICT VS. P. MARIMUTHU [LAWS(MAD)-2016-4-100] [REFERRED TO]
LOKESH KUMAR VS. STATE OF U P [LAWS(ALL)-2006-9-296] [REFERRED TO]
CHAKLESH SARSWAT VS. GENERAL MANAGER U P STATE ROAD TRANSPORT CORPORATION [LAWS(ALL)-2003-12-2] [REFERRED TO]
ARVIND KUMAR SAXENA VS. STATE OF U P [LAWS(ALL)-2009-4-23] [REFERRED TO]
GOPI BAI VS. STATE OF M P [LAWS(MPH)-2007-3-163] [REFERRED]
A VENKATESAN VS. DIRECTOR OF ANIMAL HUSBANDRY AND VETERINARY SERVICES [LAWS(MAD)-2018-1-105] [REFERRED TO]
N DEVI VS. DIRECTOR [LAWS(MAD)-2018-1-61] [REFERRED TO]
P THAMBIDURAI VS. DIRECTOR OF SCHOOL EDUCATION [LAWS(MAD)-2017-8-517] [REFERRED TO]
K. MATHIYALAGAN VS. THE DIRECTOR OF MEDICAL EDUCATION [LAWS(MAD)-2017-7-272] [REFERRED TO]
M. GEETHANJALI VS. THE DIRECTOR AND OTHERS [LAWS(MAD)-2018-1-963] [REFERRED TO]
P KATHIR RAJ VS. TUTICORIN PORT TRUST [LAWS(MAD)-2018-1-652] [REFERRED TO]
J RAJASEKARA PANDIAN VS. STATE OF TAMIL NADU [LAWS(MAD)-2018-1-134] [REFERRED TO]
C.MOHANDHAS VS. THE DEPUTY SECRETARY TO THE STATE OF TAMIL NADU AND ORS. [LAWS(MAD)-2018-1-360] [REFERRED TO]
M SUBBIAH VS. STATE OF TAMIL NADU [LAWS(MAD)-2018-1-133] [REFERRED TO]
KUNAL SHARMA VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2021-7-234] [REFERRED TO]
KALYANI ADHIKARI VS. STATE OF WEST BENGAL [LAWS(CAL)-2001-12-30] [REFERRED TO]
ARPITA SEN VS. STATE OF WEST BENGAL [LAWS(CAL)-2011-3-103] [REFERRED TO]
KESHAR SINGH BHANDARI VS. GENERAL MANAGER (KARMIK), UTTARANCHAL POWER CORPORATION [LAWS(UTN)-2003-11-40] [REFERRED TO]
V K SOMASUNDARAN VS. STATE OF KERALA [LAWS(KER)-2003-3-9] [REFERRED TO]
JAI KISHAN VS. CANARA BANK [LAWS(DLH)-2011-7-164] [REFERRED TO]
PARVEEN KUMAR CHOPRA VS. UNION OF INDIA [LAWS(P&H)-2009-5-284] [REFERRED]
JOHN VESSEL VS. COMMISSIONER [LAWS(MAD)-2019-2-319] [REFERRED TO]
SIVAGAMI VS. CHAIRMAN [LAWS(MAD)-2019-2-387] [REFERRED TO]
K.SELVARAJU VS. DIRECTOR SCHOOL EDUCATION DEPARTMENT [LAWS(MAD)-2019-3-572] [REFERRED TO]
T.THIRUNAVUKARASU VS. DISTRICT COLLECTOR THIRUVARUR DISTRICT [LAWS(MAD)-2019-3-395] [REFERRED TO]
V.TEEBAN VS. UNDER SECRETARY(DP &AR)DEPARTMENT [LAWS(MAD)-2019-2-389] [REFERRED TO]
V.SURESH BABU VS. JOINT DIRECTOR OF SCHOOL EDUCATION [LAWS(MAD)-2019-7-412] [REFERRED TO]
R.RAJALAKSHMI VS. TAMIL NADU STATE TRANSPORT CORPORATION (MADURAI) LIMITED [LAWS(MAD)-2019-6-234] [REFERRED TO]
A.ARUN VS. COMMISSIONER [LAWS(MAD)-2019-4-499] [REFERRED TO]
M.KARTHICK VS. STATE OF TAMIL NADU [LAWS(MAD)-2019-4-497] [REFERRED TO]
K.KARTHICK VS. SECRETARY TO GOVERNMENT [LAWS(MAD)-2019-3-606] [REFERRED TO]
K.MANIKANDAN VS. TAMIL NADU GENERATION AND DISTRIBUTION LIMITED [LAWS(MAD)-2019-3-612] [REFERRED TO]
SATYA PAL SINGH VS. THE MANAGEMENT OF MCD AND ANR. [LAWS(DLH)-2010-5-246] [REFERRED TO]
SHUVAM CHOUDHURY VS. STATE OF WEST BENGAL & ORS. [LAWS(CAL)-2018-8-256] [REFERRED TO]
B PANDIAN VS. COMMISSIONER FOR AGRICULTURE [LAWS(MAD)-2018-1-585] [REFERRED TO]
A SHAHUL HAMEED VS. DIRECTOR [LAWS(MAD)-2018-1-305] [REFERRED TO]
JAMUNA RANI VS. COMMISSIONER OF AGRICULTURE [LAWS(MAD)-2018-2-200] [REFERRED TO]
AMIT KUMAR VS. STATE OF U P [LAWS(ALL)-2012-8-78] [REFERRED TO]
K GUGAN VS. CHIEF ENGINEER (PERSONNEL), TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LTD [LAWS(MAD)-2017-8-443] [REFERRED TO]
K LINGA BOSE VS. CHIEF ENGINEER [LAWS(MAD)-2018-1-79] [REFERRED TO]
SARFARAJ AHMED VS. STATE OF CHHATTISGARH [LAWS(CHH)-2014-7-7] [REFERRED TO]
DHANESHWAR PRASAD KASHYAP VS. STATE OF C.G. [LAWS(CHH)-2009-11-46] [REFERRED TO]
RAJ BALI VS. VICE CHANCELLOR BENARAS HINDU UNIVERSITY & OTHERS [LAWS(ALL)-2018-1-471] [REFERRED TO]
RESHMA DEVI & ANOTHER VS. DISTRICT ASSISTANT REGISTRAR AND OTHERS [LAWS(ALL)-2018-1-67] [REFERRED TO]
SHARANABASAPPA VS. GENERAL MANAGER R AND E BHARAT SANCHAR NIGAMA LIMITED [LAWS(KAR)-2006-2-84] [REFERRED TO]
V MURUGAN VS. DISTRICT COLLECTOR, VILLUPURAM DISTRICT, VILLUPURAM [LAWS(MAD)-2017-10-372] [REFERRED TO]
RAJODEVI VS. STATE OF U P [LAWS(ALL)-2003-8-8] [REFERRED TO]
BOARD OF RAJASTHAN VS. RAJENDRA [LAWS(RAJ)-2001-2-42] [REFERRED TO]
AJAY KUMAR VS. STATE OF UTTARAKHAND AND ANOTHER [LAWS(UTN)-2018-7-10] [REFERRED TO]
AJAY KUMAR VS. STATE OF UTTARAKHAND AND ANOTHER [LAWS(UTN)-2018-7-10] [REFERRED TO]
S VIJAYALAKSHMI VS. CHAIRMAN TAMIL NADU ELECTRICITY BOARD [LAWS(MAD)-2018-2-234] [REFERRED TO]
UDHAM SINGH NAGAR DISTRICT COOPERATIVE BANK LTD & ANOTHER VS. ANJULA SINGH AND OTHERS [LAWS(UTN)-2019-3-63] [REFERRED TO]
PANDIMA DEVI VS. DISTRICT COLLECTOR, TIRUNELVELI DISTRICT AND ANOTHER [LAWS(MAD)-2018-2-1119] [REFERRED TO]
T. PALANIYAMMAL VS. DEPUTY DIRECTOR [LAWS(MAD)-2018-2-1134] [REFERRED TO]
E.RAJESH KUMAR VS. COMMISSIONER [LAWS(MAD)-2019-2-392] [REFERRED TO]
N.ESWARI VS. DISTRICT COLLECTOR [LAWS(MAD)-2019-10-100] [REFERRED TO]
K SATHYA VS. DISTRICT COLLECTOR DISTRICT COLLECTORATE [LAWS(MAD)-2018-4-231] [REFERRED TO]
H.VINAYAGAM VS. DIRECTOR GENERAL NATIONAL HIGHWAYS DEPARTMENT GUINDY [LAWS(MAD)-2019-3-397] [REFERRED TO]
C.NIRMAL KUMAR VS. SECRETARY TO GOVERNMENT [LAWS(MAD)-2019-3-419] [REFERRED TO]
V.G.PRATHEEP VS. CHAIRMAN CUM MANAGING DIRECTOR [LAWS(MAD)-2019-3-388] [REFERRED TO]
K.GOPINATH VS. SECRETARY MUNICIPAL ADMINISTRATION [LAWS(MAD)-2019-3-368] [REFERRED TO]
M.GUNASEKARAN VS. STATE OF TAMIL NADU [LAWS(MAD)-2019-3-573] [REFERRED TO]
LOGAMMAL VS. DIRECTOR GENERAL OF POLICE MYLAPORE [LAWS(MAD)-2019-3-574] [REFERRED TO]
R.MARUTHI KUMAR VS. COMMISSIONER GREATER CHENNAI CORPORATION [LAWS(MAD)-2019-3-595] [REFERRED TO]
MUSLIM VOCATIONAL HIGHER SECONDARY SCHOOL VS. STATE OF KERALA [LAWS(KER)-2005-1-67] [REFERRED TO]
SMT B. SUVARNA VS. THE APSRTC, REP. BY ITS MANAGING DIRECTOR [LAWS(APH)-2017-4-23] [REFERRED TO]
MANOJ KUMAR CHAKMA VS. STATE OF TRIPURA [LAWS(TRIP)-2019-5-3] [REFERRED TO]
M.MUTHULAKSHMI VS. SUPERINTENDING ENGINEER [LAWS(MAD)-2019-8-240] [REFERRED TO]
N.PREMALATHA VS. DISTRICT COLLECTOR ERODE [LAWS(MAD)-2019-4-593] [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPN VS. NANAK CHAND [LAWS(SC)-2004-10-92] [REFERRED TO]
STATE OF UTTAR PRADESH VS. PARASNATH [LAWS(SC)-1998-1-76] [RELIED ON]
MUBEEN SHARIEFF VS. BANGALORE DEVELOPMENT AUTHORITY [LAWS(KAR)-2017-4-28] [REFERRED TO]
TEJASHWINI VS. OFFICE OF DIRECTOR GENERAL OF POLICE AND DIRECTOR [LAWS(KAR)-2017-1-173] [REFERRED TO]
NATIONAL HYDROELECTRIC POWER VS. NANAK CHAND [LAWS(HPH)-2004-10-49] [REFERRED TO]
PIALI SAHA VS. STATE OF WEST BENGAL [LAWS(CAL)-2012-9-108] [REFERRED TO]
PRADEEP KUMAR VS. STATE OF U.P. & ANR. [LAWS(ALL)-2012-3-322] [REFERRED TO]
M REETA VS. SECRETARY [LAWS(MAD)-2018-1-226] [REFERRED TO]
VEERAPAHTIRAN VS. STATE OF TAMIL NADU [LAWS(MAD)-2018-1-177] [REFERRED TO]
S DHIVYA VS. STATE REP BY, PRINCIPAL SECRETARY, DEPARTMENT OF MUNICIPALITY ADMINISTRATIVE AND WATER SUPPLY [LAWS(MAD)-2017-7-418] [REFERRED TO]
K MAHESWARAN VS. SECRETARY TO GOVERNMENT STATE OF TAMIL NADU (P & AR) DEPARTMENT [LAWS(MAD)-2017-8-319] [REFERRED TO]
SHARMILA VS. SECRETARY, PUBLIC WORKS DEPARTMENT, GOVERNMENT OF PUDUCHERRY [LAWS(MAD)-2017-8-516] [REFERRED TO]
T SUSEELA VS. STATE REPRESENTED BY SECRETARY TO GOVERNMENT [LAWS(MAD)-2018-1-63] [REFERRED TO]
YUVASREE VS. DISTRICT COLLECTOR [LAWS(MAD)-2018-1-174] [REFERRED TO]
U P STATE EMPLOYEE WELFARE CORPORATION, LUCKNOW AND ANOTHER VS. ANKUR SRIVASTAVA AND OTHERS [LAWS(ALL)-2017-5-574] [REFERRED TO]
BHAGMATI W/O LATE SANTOSH SINGH VS. SOUTH EASTERN COALFIELDS LTD THROUGH CHAIRMAN CUM [LAWS(CHH)-2018-5-19] [REFERRED TO]
MANAGING DIRECTOR, MADHYA PRADESH PASCHIM KSHETRA VIDYUT VITARAN COMPANY VS. ASHIQ SHAH [LAWS(MPH)-2021-6-28] [REFERRED TO]
MAHENDRA KUMAR YADAV VS. STATE OF U P [LAWS(ALL)-2006-9-7] [REFERRED TO]
M. TAMILARASAN VS. THE CHAIRMAN & MANAGING DIRECTOR, TAMIL NADU ELECTRICITY BOARD, NO.144, ANNA SAALAI, CHENNAI [LAWS(MAD)-2017-12-409] [REFERRED TO]
R. DHANALAKSHMI VS. THE SECRETARY TO GOVERNMENT OF TAMIL NADU DEPARTMENT OF INDUSTRIES AND COMMERCE [LAWS(MAD)-2017-11-345] [REFERRED TO]
THAMBURAJ VS. CHIEF ENGINEER, TANGEDCO [LAWS(MAD)-2017-10-369] [REFERRED TO]
S. NANDHINI VS. THE CHAIRMAN, TAMIL NADU ELECTRICITY BOARD, ANNA SALAI, CHENNAI [LAWS(MAD)-2017-10-399] [REFERRED TO]
A THIRUGANANSAMBANDAM VS. TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LTD [LAWS(MAD)-2017-10-245] [REFERRED TO]
MYNORSAMI VS. TAMIL NADU ELECTRICITY BOARD REP BY ITS CHAIRMAN ANNA SALAI [LAWS(MAD)-2017-10-315] [REFERRED TO]
G SANGEETHA VS. TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LTD [LAWS(MAD)-2017-10-231] [REFERRED TO]
SUNIL KUMAR VS. STATE OF HARYANA AND OTHERS [LAWS(P&H)-2015-8-493] [REFERRED]
U. SUDHAKAR VS. THE GENERAL MANAGER, TAMIL NADU CIVIL SUPPLIES CORPORATION LTD., NO. 12, THAMBUSAMY ROAD, KILPAUK, CHENNAI AND OTHERS [LAWS(MAD)-2018-2-328] [REFERRED TO]
A KUMARAN VS. DIRECTOR OF MUNICIPAL ADMINISTRATION [LAWS(MAD)-2018-2-675] [REFERRED TO]
MUKILAN RAJA PRABHU VS. DISTRICT ELEMENTARY EDUCATIONAL OFFICER [LAWS(MAD)-2018-2-236] [REFERRED TO]
MANIKANDAN VS. DIRECTOR GENERAL OF POLICE [LAWS(MAD)-2018-2-63] [REFERRED TO]
V ARUMUGAM VS. STATE OF TAMIL NADU [LAWS(MAD)-2018-2-204] [REFERRED TO]
SMT. VASANTHA VS. THE CHAIRMAN, TAMIL NADU ELECTRICITY BOARD, HEAD OFFICE AND OTHERS [LAWS(MAD)-2018-1-980] [REFERRED TO]
Binod Kumar Singh VS. State of Jharkhand [LAWS(JHAR)-2010-2-39] [REFERRED TO]
PRIYESH VASUDEVAN VS. SHAMEENA P MANAGER [LAWS(KER)-2005-11-26] [REFERRED TO]
PRIYESH VASUDEVAN VS. SHAMEENA P MANAGER [LAWS(KER)-2005-11-26] [REFERRED TO]
T VENKATASUBBAMMA VS. A P CO OPERATIVE CENTRAL AGRICULTURE DEVELOPMENT BANK LIMITED HYD [LAWS(APH)-2002-4-124] [REFERRED TO]
GOWTHAMAN VS. ASSISTANT COMMISSIONER COMMERCIAL TAX [LAWS(MAD)-2019-3-581] [REFERRED TO]
MISS.SHANMATHI S VS. SECRETARY TO THE GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2019-4-804] [REFERRED TO]
GOWRAMMA VS. DISTRICT COLLECTOR [LAWS(MAD)-2019-4-508] [REFERRED TO]
K.SURESHKUMAR VS. CHAIRMAN CUM MANAGING DIRECTOR [LAWS(MAD)-2019-3-391] [REFERRED TO]
E.MURUGAN VS. MANAGING DIRECTOR CHENNAI METRO WATER SUPPLY [LAWS(MAD)-2019-3-370] [REFERRED TO]
M.MOHAMMED ARIEF VS. CHIEF ENGINEER AGRICULTURAL ENGINEERING DEPARTMENT NANDANAM [LAWS(MAD)-2019-3-394] [REFERRED TO]
SENIOR DIVISIONAL MANAGER VS. A.RAMEESRAJA [LAWS(MAD)-2019-12-80] [REFERRED TO]
K.SIVAPOOSNAM VS. DIRECTORATE OF MEDICAL EDUCATION [LAWS(MAD)-2019-2-400] [REFERRED TO]
SATHYAMOORTHI VS. TAMIL NADU ELECTRICITY BOARD [LAWS(MAD)-2019-1-348] [REFERRED TO]
S.R. GOMATHI SHANKAR VS. THE MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION (CBE) LTD. [LAWS(MAD)-2018-4-969] [REFERRED TO]
R.KARTHICK VS. GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2019-2-397] [REFERRED TO]
M.MALLIKA VS. GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2019-2-346] [REFERRED TO]
S.CHITHRA VS. CHAIRMAN FOOD CORPORATION OF INDIA [LAWS(MAD)-2019-2-287] [REFERRED TO]
M. PANDIAYARAJAN VS. TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION AND ANOTHER [LAWS(MAD)-2018-2-1045] [REFERRED TO]
S. SRIDAR VS. THE COMMISSIONER, THE COMMISSIONER OF TREASURIES AND ACCOUNTS, CHENNAI [LAWS(MAD)-2018-2-327] [REFERRED TO]
M KARTHIKEYAN VS. CHIEF ENGINEER [LAWS(MAD)-2018-2-175] [REFERRED TO]
JYOTHI S. VS. MANGALORE ELECTRICITY SUPPLY COMPANY LIMITED [LAWS(KAR)-2014-4-127] [REFERRED TO]
T MARIMUTHU S/O THANGARAJ VS. CHIEF ENGINEER, TAMIL NADU ELECTRICITY BOARD (PERSONAL), REGIONAL CHIEF ENGINEER, TAMIL NADU ELECTRICITY BOARD AND SUPERINTENDING ENGINEER (CENTRAL), TAMIL NADU ELECTRICITY BOARD [LAWS(MAD)-2007-11-690] [REFERRED]
RAMESH SINGH VS. STATE OF JAMMU and KASHMIR [LAWS(J&K)-2002-12-3] [REFERRED TO]
K.INDHU VS. THE CHAIRMAN [LAWS(MAD)-2017-10-11] [REFERRED TO]
S JEYAGOWRI VS. SUPERINTENDING ENGINEER, TAMIL NADU ELECTRICITY BOARD [LAWS(MAD)-2017-10-317] [REFERRED TO]
V VELVIZHI VS. TAMIL NADU ELECTRICITY GENERATION AND DISTRIBUTION CORPORATION LTD , REPRESENTED BY CHAIRMAN [LAWS(MAD)-2017-10-318] [REFERRED TO]
KRISHNA KANT PATEL VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2011-9-487] [REFERRED TO]
TIKEN BHUIA VS. EASTERN COALFIELDS LIMITED [LAWS(CAL)-2018-11-136] [REFERRED TO]
AJAY KUMAR SHEVDY VS. CHIEF SECURITY COMMISSIONER RAILWAY PROTECTION FACE CENTRAL RAILWAY AND [LAWS(ALL)-2003-10-11] [REFERRED TO]
SUBHASH YADAV VS. STATE OF U P [LAWS(ALL)-2008-12-362] [REFERRED TO]
A. PRABHAKARAN VS. THE DIRECTOR, DIRECTOR OF MUNICIPAL ADMINISTRATION, AND ORS. [LAWS(MAD)-2018-1-359] [REFERRED TO]
P. DHANAPAL VS. THE DISTRICT COLLECTOR AND ORS. [LAWS(MAD)-2018-1-357] [REFERRED TO]
R D RAJESH KANNAN VS. CHIEF REGIONAL MANAGER [LAWS(MAD)-2018-1-298] [REFERRED TO]
K PAPITHA BEGUM VS. COMMISSIONER [LAWS(MAD)-2018-1-99] [REFERRED TO]
S NALLATHAMBI VS. MANAGING DIRECTOR [LAWS(MAD)-2018-1-283] [REFERRED TO]
P AZHAGAR VS. EXECUTIVE OFFICER [LAWS(MAD)-2018-1-297] [REFERRED TO]
V SUMATHI VS. COMMISSIONER [LAWS(MAD)-2017-9-242] [REFERRED TO]
J JENITHA VS. JOINT REGISTRAR OF CO-OPERATIVE SOCIETY [LAWS(MAD)-2018-1-70] [REFERRED TO]
ASHA DEVI AND ANOTHER VS. STATE OF U P THRU PRINCIPAL SECRETARY AND OTHERS [LAWS(ALL)-2018-4-114] [REFERRED TO]
KESHO RAM RAWAT VS. STATE OF CHHATTISGARH AND OTHERS [LAWS(CHH)-2015-12-52] [REFERRED]
GHANSHYAM DEWANGAN VS. STATE OF CHHATTISGARH [LAWS(CHH)-2009-11-51] [REFERRED TO]
STATE OF MANIPUR VS. MOHAMMAD RAJAODIN [LAWS(SC)-2003-8-42] [REFERRED]
VISWANATHAN VS. DISTRICT EDUCATIONAL OFFICER [LAWS(MAD)-2019-8-255] [REFERRED TO]
R.RAJA @ NEEDLE RAJA VS. DIRECTOR GENERAL OF POLICE OFFICE [LAWS(MAD)-2019-4-702] [REFERRED TO]
G.ADHIPARASAKTHI VS. STATE OF TAMIL NADU [LAWS(MAD)-2019-3-392] [REFERRED TO]
M.KALIYAMMAL VS. MANAGING DIRECTOR TAMIL NADU STATE TRANSPORT CORPORATION (VILLUPURAM) LTD. [LAWS(MAD)-2019-3-420] [REFERRED TO]
M.IMAYAESWARAN VS. M.KAVITHAMANI [LAWS(MAD)-2019-3-380] [REFERRED TO]
R.BALA ABIRAMI VS. SECRETARY TO GOVERNMENT [LAWS(MAD)-2019-4-642] [REFERRED TO]
V CHINNAKUZHANTHAI VS. GOVERNMENT OF TAMIL NADU REP BY ITS SECRETARY REVENUE DEPARTMENT [LAWS(MAD)-2017-10-320] [REFERRED TO]
S INBARAJ VS. STATE OF TAMILNADU [LAWS(MAD)-2011-1-466] [REFERRED TO]
BASANTA KUMAR BARAL VS. VICE CHANCELLOR OUAT [LAWS(ORI)-2005-10-13] [REFERRED TO]
VIPIN KUMAR PANDEY VS. STATE OF U P [LAWS(ALL)-2009-2-41] [REFERRED TO]
SANJAY KUMAR VS. STATE OF J&K [LAWS(J&K)-2004-8-18] [REFERRED TO]
V.ANUSUYA VS. DISTRICT COLLECTOR ERODE DISTRICT [LAWS(MAD)-2019-3-600] [REFERRED TO]
E.YUVARAJ VS. GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2019-3-598] [REFERRED TO]
S.MANJU VS. COMMISSIONER OF SUGARS [LAWS(MAD)-2019-3-596] [REFERRED TO]
L.BHUVANESWARI VS. DISTRICT COLLECTOR OFFICE OF THE DISTRICT COLLECTOR [LAWS(MAD)-2019-3-580] [REFERRED TO]
K.GOPUKUMAR VS. SUPERINTENDING ENGINEER [LAWS(MAD)-2019-3-459] [REFERRED TO]
P.POONGODI VS. CHAIRMAN TANGEDCO [LAWS(MAD)-2019-3-471] [REFERRED TO]
N THANGARAJ VS. CHAIRMAN, TAMILNADU GENERATION AND DISTRIBUTION CORPORATION LTD [LAWS(MAD)-2018-6-272] [REFERRED TO]
VEERAMMAL VS. THE DISTRICT COLLECTOR, VIRUDHUNAGAR DISTRICT, VIRUDHUNAGAR [LAWS(MAD)-2018-2-337] [REFERRED TO]
A KARUPPIAH VS. COMMISSIONER MUNICIPAL OFFICE SIVAKASI MUNICIPALITY [LAWS(MAD)-2018-2-237] [REFERRED TO]
B.G. SURESH BABU VS. PRINCIPAL SECRETARY TO GOVERNMENT HEALTH [LAWS(TLNG)-2021-10-67] [REFERRED TO]
MUDASIR AHMAD KUMAR VS. STATE OF JK [LAWS(J&K)-2017-9-140] [REFERRED TO]
RATHOD PANKAJKUMAR GOPALBHAI VS. SECRETARY REVENUE DEPTT [LAWS(GJH)-2001-12-25] [REFERRED TO]
P. BABU VS. THE DIRECTOR OF SCHOOL EDUCATION, CHENNAI [LAWS(MAD)-2018-1-454] [REFERRED TO]
K. VELMURUGAN VS. THE DIRECTOR OF PUBLIC HEAL AND PREVENTIVE MEDICINES, OFFICER OF THE DIRECTOR OF PUBLIC HEAL AND PREVENTIVE MEDICINES, CHENNAI [LAWS(MAD)-2018-1-432] [REFERRED TO]
K THANGAPANDIAMMAL VS. JOINT DIRECTOR [LAWS(MAD)-2018-1-293] [REFERRED TO]
M VELMURUGAN VS. CHIEF ENGINEER [LAWS(MAD)-2018-1-140] [REFERRED TO]
L MOHANASUNDARAM VS. JOINT DIRECTOR OF SCHOOL [LAWS(MAD)-2018-1-112] [REFERRED TO]
S KUMARASAMY ALIAS KUMAR VS. COMMISSIONER FOR REVENUE ADMINISTRATION [LAWS(MAD)-2018-1-66] [REFERRED TO]
S KUMAR VS. DIVISIONAL ENGINEER [LAWS(MAD)-2018-1-90] [REFERRED TO]
MEGHRAJ SINHA VS. STATE OF C.G. AND ORS. [LAWS(CHH)-2015-8-16] [REFERRED TO]
AKHILESH PRATAP VS. REGISTRAR GENERAL HIGH COURT [LAWS(ALL)-2021-12-66] [REFERRED TO]
MANGALA VS. GOVERNMENT OF KARNATAKA [LAWS(KAR)-2020-9-612] [REFERRED TO]
MR. PAWAN S/O. DINKAR PALASKAR VS. THE STATE OF MAHARASHTRA [LAWS(BOM)-2016-1-49] [REFERRED TO]
GANESH GOYAL VS. SECRETARY DELHI DEVELOPMENT AUTHORITY [LAWS(DLH)-2007-7-36] [REFERRED TO]
R SUGANYA VS. MANAGING DIRECTOR [LAWS(MAD)-2017-10-314] [REFERRED TO]
M MAHESWARAN VS. GOVERNMENT OF TAMIL NADU REPRESENTED BY ITS PRINCIPAL SECRETARY [LAWS(MAD)-2017-10-279] [REFERRED TO]
SATYAJIT CHAULIYA VS. STATE OF WEST BENGAL [LAWS(CAL)-2019-7-222] [REFERRED TO]
SITARAM BHUIAN, SON OF LATE SANICHAR BHUIAN, RESIDENT OF KAPASARA, P.O. MUGMA, P.S. NIRSA, DISTRICT DHANBAD VS. THE EASTERN COALFIELDS LIMITED, A COMPANY REGISTERED UNDER THE COMPANIES ACT, HAVING ITS OFFICE AT SANCTORIA, P.O. DISHERGARH, DISTRICT BURDWAN (W.B.), REPRESENTED BY ITS CHAIRMAN [LAWS(JHAR)-2017-4-9] [REFERRED TO]
PUNJAB NATIONAL BANK VS. ASHWINI KUMAR TANEJA [LAWS(SC)-2004-8-102] [REFERRED TO]
SIRIL DANIAL VS. DISTRICT COLLECTOR KRISHNAGIRI [LAWS(MAD)-2019-4-588] [REFERRED TO]
S.AMALORPA RANJITHA MARY VS. DIRECTOR OF SCHOOL EDUCATION [LAWS(MAD)-2019-6-101] [REFERRED TO]
T.K.MANIKANDAN VS. GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2019-6-313] [REFERRED TO]
A.DHANALAKSHMI VS. STATE OF TAMIL NADU [LAWS(MAD)-2019-6-335] [REFERRED TO]
C.KARIKALAN VS. GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2019-9-98] [REFERRED TO]
M.RAJAPANDI VS. STATE OF TAMIL NADU [LAWS(MAD)-2019-8-245] [REFERRED TO]
S.PAVITHRA VS. SECRETARY TO GOVERNMENT [LAWS(MAD)-2019-8-239] [REFERRED TO]
R.VIDYA VS. CHIEF ENGINEER (PLACEMENT) TAMIL NADU ELECTRICITY BOARD [LAWS(MAD)-2019-9-225] [REFERRED TO]
K. MANIKANDAN VS. TAMIL NADU GENERATION & DISTRIBUTION LIMITED [LAWS(MAD)-2019-9-178] [REFERRED TO]
SUDHANTHIRA DEVI VS. STATE OF TAMIL NADU [LAWS(MAD)-2019-9-145] [REFERRED TO]
S Vijayalakshmi VS. Tamil Nadu Water Supply and Drainage Board [LAWS(MAD)-2005-6-38] [REFERRED TO]
PARTHA SARATHI CHOUDHURY VS. UNION OF INDIA [LAWS(GAU)-2005-6-58] [REFERRED TO]
ARUN KUMAR SRIVASTAVA VS. STATE OF UTTAR PRADESH AND ORS [LAWS(ALL)-2011-12-488] [REFERRED]
VIKRAM RAJ SAXENA VS. STATE OF U P SECY APPOINTMENT [LAWS(ALL)-2014-2-362] [REFERRED TO]
PACHAIAMMAL VS. DEPUTY COMMISSIONER [LAWS(MAD)-2018-4-134] [REFERRED TO]
V MANIVANNAN VS. STATE OF TAMIL NADU [LAWS(MAD)-2018-2-199] [REFERRED TO]
P VEERACHAMY VS. COMMISSIONER MADURAI CORPORATION [LAWS(MAD)-2018-2-233] [REFERRED TO]
K RAMPRASAD VS. COMMISSIONER, MADURAI CORPORATION [LAWS(MAD)-2018-2-503] [REFERRED TO]
ANJAMBU VS. TRICHIRAPPALLI CITY CORPORATION [LAWS(MAD)-2018-1-504] [REFERRED TO]
T VASUKI VS. DISTRICT COLLECTOR, COLLECTORATE, THENI [LAWS(MAD)-2018-1-570] [REFERRED TO]
S GANESH KUMAR VS. DIRECTOR [LAWS(MAD)-2018-1-108] [REFERRED TO]
M MOVENDIRAN VS. DIRECTOR, DEPARTMENT PUBLIC HEALTH AND PREVENTIVE MEDICINE [LAWS(MAD)-2017-7-237] [REFERRED TO]
A BABIN DYSON @ BARI NESON VS. COMMISSIONER CORPORATION OF CHENNAI [LAWS(MAD)-2017-9-206] [REFERRED TO]
B LATHA VS. DISTRICT EDUCATIONAL OFFICER [LAWS(MAD)-2017-8-316] [REFERRED TO]
MOHAMMAD DANISH VS. STATE OF U P THRU SECY SECONDARY EDUCATION & OTHERS [LAWS(ALL)-2017-5-537] [REFERRED TO]
SEEMA VS. UNION OF INDIA THROUGH CHIEF POST MASTER GENERAL LUCKNOW AND OTHERS [LAWS(ALL)-2017-9-269] [REFERRED TO]
CHANDRASEKHAR J VS. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION [LAWS(APH)-2000-6-40] [REFERRED TO]
PANCHEREDDI RAMU VS. DISTRICT JUDGE SRIKAKULAM DISTRICT [LAWS(APH)-1996-10-85] [REFERRED TO]
MATHUBALAN VS. DIRECTOR [LAWS(MAD)-2019-3-605] [REFERRED TO]
T.KUMARI VS. COMMISSIONER GREATER CHENNAI CORPORATION [LAWS(MAD)-2019-3-358] [REFERRED TO]
M.MANGAYARKARASI VS. PRINCIPAL SECRETARY TO GOVERNMENT [LAWS(MAD)-2019-3-389] [REFERRED TO]
G.JAYAKUMAR VS. DISTRICT COLLECTOR TIRUVANNAMALAI DISTRICT [LAWS(MAD)-2019-3-582] [REFERRED TO]
P.VASANTHA KUMAR VS. PRINCIPAL CHIEF ENGINEER-CUM-CHIEF ENGINEER(GENERAL) [LAWS(MAD)-2019-10-200] [REFERRED TO]
V.GURUMOORTHY VS. JOINT DIRECTOR [LAWS(MAD)-2019-4-506] [REFERRED TO]
V.SHANTHI VS. GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2019-4-501] [REFERRED TO]
P.K.VALLI VS. COMMISSIONER OF MUNICIPAL ADMINISTRATION [LAWS(MAD)-2019-4-767] [REFERRED TO]
J.SEENIVASAGAM VS. STATE OF TAMIL NADU [LAWS(MAD)-2019-8-241] [REFERRED TO]
UNION OF INDIA VS. C A T [LAWS(RAJ)-2002-8-41] [REFERRED TO]
STATE OF RAJASTHAN VS. DHARMENDRA PARTH [LAWS(RAJ)-2004-5-51] [REFERRED TO]
ANEESA BEGUM VS. CENTRAL ADMINISTRATIVE TRIBUNAL [LAWS(ALL)-2004-8-272] [REFERRED TO]
S MURUGESAN VS. MANAGING DIRECTOR TAMIL NADU WATER SUPPLY AND DRAINAGE BOARD [LAWS(MAD)-2017-10-295] [REFERRED TO]
KUMARI LAXMI PATRA @ KUMARI LAXMI PATRO, DAUGHTER OF LATE LAPUA, EX VS. THE UNION OF INDIA, THROUGH THE GENERAL MANAGER, SOUTH EASTERN RAILWAY, GARDEN REACH, KOLKATA [LAWS(JHAR)-2016-12-37] [REFERRED TO]


JUDGEMENT

- (1.)Delay condoned. Leave granted
(2.)The Union of India, respondent in OA No. 204 of 1992 before the central Administrative tribunal, Jodhpur and the Railway Authorities, Northern Railway, have filed this appeal against the Order of the tribunal dated 22/2/1993. The respondent herein as petitioner Filed OA No. 204 of 1992 praying for quashing the orders denying him employment on compassionate grounds and further prayed that appointment may be given to him. The tribunal by the impugned Order quashed the orders assailed before it and directed the respondents to reconsider the application of the respondent/applicant for appointment on compassionate grounds and provide him with an appointment, if he is otherwise found suitable within three months. Hence, this appeal by the Union of India and the Railway Authorities, Northern Railway
(3.)We heard Anand Prakash , Sr. Adv. who appeared for the appellants and Mr Sushil Kumar Jain, Advocate for the respondent. The facts of this case lie in a narrow compass. One Ram Singh, a Senior Clerk in the Railways died on 12/9/1972 leaving behind his wife, two major sons and the respondent who was a minor aged 12 years then. The respondent passed the Higher Secondary Examination in 1983. Staling that he attained majority in 1980/1981, he sought appointment on compassionate grounds which was rejected by orders dated 21/9/1987, 19-6-1990 and 11/6/1991. The Authorities took the view that the application was beyond the period of limitation (Five years) , that the case of the respondent was not covered by the relevant rules, that at the time of demise of Ram Singh, there were two major sons of the deceased who did not seek employment and that the family was not in Financial distress. The central Administrative tribunal referred to the last order dated 11/6/1991 wherein it was stated that since there were two brothers of the applicant who were majors at the time of demise of the father, an appointment on compassionate grounds could not be considered and held that the other reasons stated earlier bar of limitation and that the respondent will not be covered by the rule, have been given a go-bye. It was further held that the rejection of the application of the respondent simply on the ground that two elder brothers of the applicant/respondent, who were majors, were available at the time of the death of the father, was unjustified and, therefore, the application of the respondent should be reconsidered and an appointment on compassionate grounds should be provided, if the respondent is otherwise qualified


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