In Judgment Text:
- and the second respondent - Mr. Ved Krishna - the Appellant's husband were the original
promoters of the COMPANY
In Judgment Text:
promoted and incorporated by M/s Saisudhir Energy Limited, a private generating company selected pursuant- of Karnataka. The bidding process was conducted under the aegis of the State's solar policy to
promote
In Judgment Text:
- over any other Development Control Regulations in force, such as the Development Control and
Promotion - and its
promoter . It, instead, resolved to enter into an agreement with another developer, namely, M
In Judgment Text:
- 2006. He was
promoted as Assistant Conservator of Forests8on 30th August, 2020 and has 14 - Service (Appointment by
Promotion ) Regulations, 196610, should officers in the categories - in not considering the FRO"s/applicants service as FRO cadre as State Forest Service for consideration of
promotion - Service for consideration of
promotion to the cadre of IFS and pass such other order or orders as this Hon
In Headnote:
- , Art.309— Andhra Pradesh Forest Service Rules (1997) , R.2—
Promotion - Claim for - Prayer that FROs - for
promotion to the IFoS in accordance with the Recruitment Rules - Appellant would be considered forpromotion
J
J
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