REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Bali Ram No.850808321 Respondents

Referred Judgements :-

DWARKA NATH VS. INCOME TAX OFFICER SPECIAL CIRCLE D WARD KANPUR [REFERRED TO]
NATIONAL FEDERATION OF BLIND VS. UNION PUBLIC SERVICE COMMISSION [REFERRED TO]
S NAGARAJ CHIKKA CHANNAIAH S RAMAIAH M SHANKARAIAH VS. STATE OF KARNATAKA [REFERRED TO]
KRISHANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
PURAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
JAVED ABIDI VS. UNION OF INDIA [REFERRED TO]
MOHINDER LAL VS. SAROJ KUMARI VERMA [REFERRED TO]
KUNAL SINGH VS. UNION OF INDIA [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
BHAGWAN DASS VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
BHARAT AMRATLAL KOTHARI VS. DOSUKHAN SAMADKHAN SINDHI [REFERRED TO]
UNION OF INDIA VS. KARTICK CHANDRA MONDAL [REFERRED TO]
DHARAMVIR SINGH VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. DILEEP KUMAR SINGH [REFERRED TO]
FEDERATION OF INDIAN MINERAL INDUSTRIES & ORS. VS. UNION OF INDIA & ANR. [REFERRED TO]
VIKASH KUMAR VS. UNION PUBLIC SERVICE COMMISSION [REFERRED TO]
RAVINDER KUMAR DHARIWAL VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THE APPEAL : We are called upon to examine in this appeal by special leave preferred by the Union of India, the Director General, Central Reserve Police Force [CRPF] and two other officers [appellants] of the CRPF, the legality and correctness of the judgment and order dtd. 23/12/2014 [impugned judgment] of a Division Bench of the High Court of Himachal Pradesh [High Court] dismissing the appellants' intra-court appeal [Letters Patent Appeal No. 25 of 2009 [LPA]], which was laid by them to challenge the judgment and order of a Single Judge dtd. 11/8/2008 allowing the respondent's writ petition [Civil Writ Petition No. 1371 of 2005] directing that he be reinstated in service with all consequential benefits.

(2.) The facts are simple and undisputed.

(3.) Respondent was enrolled in the CRPF as a Constable (Driver) in 1985, upon being found medically fit at the material time. He continued in service until 1996, when he developed an ophthalmic condition. A medical examination conducted at the Government Hospital, Jammu, revealed that the respondent was suffering from Disseminated Choroiditis and Retinal Atrophic Patches with Macular Involvement, resulting in complete blindness in the left eye and partial impairment of vision in the right eye.

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UNION OF INDIA Vs. BALI RAM NO.850808321

Referred Judgements :-

JUDGEMENT

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