REGENT COMPUTRONICS PVT. LTD.

Baksish Ahmad Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SHRI RANJEET MAL V. GENERAL MANAGER,NORTHERN RAILWAY,BARODA HOUSE [REFERRED TO]
DINESH CHANDRA GAHTORI VS. CHIEF OF ARMY STAFF [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED TO]
EASTERN COALFIELDS LTD VS. KALYAN BANERJEE [REFERRED TO]
VINOD KUMAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Appellant is aggrieved by the judgment and order dtd. 10/1/2025 [impugned order] of the High Court of Delhi at New Delhi [Delhi High Court] dismissing his writ petition [W.P. (C) No.229 of 2025] as well as the order dtd. 29/8/2025 of dismissal of his review petition [RP No.38 of 2025].

(3.) The facts, relevant for deciding this appeal, are as under:

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BAKSISH AHMAD Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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