REGENT COMPUTRONICS PVT. LTD.

SOUTHERN RAILWAY OFFICERS ASSN. Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SATYAVIR SINGH D P VOHRA VS. UNION OF INDIA [REFERRED TO]
RAM CHANDER VS. UNION OF INDIA [REFERRED TO]
THACKER HARIRAM MOTIRAM VS. BALKRISHAN CHATRABHU THACKER [REFERRED TO]
UNION OF INDIA VS. R REDDAPPA [REFERRED TO]
KULDIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
P R DESHPANDE VS. MARUTI BALARAM HAIBATTI [REFERRED TO]
SAHADEO SINGH VS. UNION OF INDIA [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
PRITHIPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
TARSEM SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Leave granted in SLP (C) No. 18948 of 2007.

(2.) Application of the second proviso appended to clause (2) of Article 311 of the Constitution of India and Rule 14(ii) of the Railway Servants (Discipline and Appeal) Rules, 1968 (hereinafter referred to, for the sake of brevity, as the "said Rules") is involved in these appeals.

(3.) K. Babu Rajendran, L. Arputharaj, G. Lakshmanan, V.S. Chandran and P. Manoharan, had been working in Carriage and Wagon Workshop of the South Eastern Railway Administration of Union of India.

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SOUTHERN RAILWAY OFFICER ASSOCIATION Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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