REGENT COMPUTRONICS PVT. LTD.

Amarendra Kumar Pandey Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

FARMER V. COTTON'S TRUSTEES [REFERRED TO]
BEAN V. DONCASTER AMALGAMATED COLLIERIES [REFERRED TO]
DIRECTOR OF PUBLIC PROSECUTIONS V. HEAD [REFERRED TO]
REG. V. GOVERNOR OF BRIXTON PRISON,ARMAH,EX PARTE [REFERRED TO]
DWARKA DAS BHATIA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
BARIUM CHEMICALS LIMITED VS. COMPANY LAW BOARD [REFERRED TO]
MOTI LAL JAIN VS. STATE OF BIHAR [REFERRED TO]
ROHTAS INDUSTRIES VS. S D AGARWAL [REFERRED TO]
RASHBIHARI PANDA VS. STATE OF ORISSA [REFERRED TO]
BALWANT SINGH VS. UNION OF INDIA [REFERRED TO]
A NATESA ASARI VS. STATE OF MADRAS [REFERRED TO]
MUTHU GOUNDER VS. THE GOVERNMENT OF MADRAS, REPRESENTED BY ITS SECRETARY, HOME DEPARTMENT AND ANR. [REFERRED TO]
UNION OF INDIA (UOI) AND ORS. VS. BALWANT SINGH [REFERRED TO]
VEERENDRA KUMAR DUBEY VS. CHIEF OF ARMY STAFF AND ORS. [REFERRED TO]
VIJAY SHANKAR MISHRA VS. UNION OF INDIA & ORS [REFERRED TO]
SEP. SATGUR SINGH VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) These appeals, by special leave, are directed against the judgment and order passed by a Division Bench of the Guwahati High Court dtd. 21/12/2017 in the Writ Appeal No. 354 of 2017 by which the High Court allowed the appeal filed by the Union of India and Ors. thereby setting aside the judgment and order passed by a learned Single Judge of the High Court dtd. 19/1/2015 in the Writ Petition (C) 2783 of 2004 filed by the appellant herein.

(2.) The facts giving rise to this appeal may be summarized as under:

(3.) Thus, the aforesaid order of discharge was passed on the basis of the four Red-Ink entries received by him during his period of service. The four Red-Ink entries were on the following grounds:

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AMARENDRA KUMAR PANDEY Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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