REGENT COMPUTRONICS PVT. LTD.

N.R.AJWANI Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

L.I.C. OF INDIA VS. ESCROTS LTD. [RELIED]
STATE OF BIHAR VS. ABDULMAJID [RELIED]
SHYAMLAL VS. STATE OF UTTAR PRADESH [REFERRED]
PARSHOTAM LAL DHINGRA VS. UNION OF INDIA [REFERRED]
STATE OF UTTAR PRADESH VS. BABU RAM UPADHYA [RELIED]
MOTI RAM DEKA SUDHIR KUMAR DAS PRIYA GUPTA MOTI RAM DEKA TIRATH RAM LAKHANPAL UNION OF INDIA HARI KISHORE RAM CHANDRA LAL RAM DUTTA UPADHYA ONKAR NATH AKHAURIA VS. GENERAL MANAGER NORTH EAST FRONTIER RAILWAY:GENERAL MANAGER NORTH EAST FRONTIER RAILWAY:GENERAL MANAGER NORTH EAST FRONTIER RAILWAY:GENERAL MANAGER NORTH EASTERN RAILWAY:UNION OF INDIA:S B TEWARI:PARIMAL GUPTA:PREMCHAND THAKUR:S B TEW [RELIED]
SARDARI LAL VS. UNION OF INDIA [RELIED]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [RELIED]
M MANIKLAL VS. STATE OF MYSORE [REFERRED]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [RELIED]
SATYAVIR SINGH D P VOHRA VS. UNION OF INDIA [REFERRED]
S R BOMMAI VS. UNION OF INDIA [REFERRED]
HAZARA SINGH VS. UNION OF INDIA [REFERRED]
N R AJWANI VS. UNION OF INDIA [REFERRED]

JUDGEMENT

(1.) The appellants in the Latent Patent Appeals, the petitioner in C.W.P. 3063/95 and the petitioner in C.W.P. 4082/95 have come forward with a grievance that their services have been dispensed with by the respondents on extraneous reasons which cannot be sustained in law. They were all working at one time in 168 Infantry Brigade deployed in the place called Samba, in a border area.

(2.) . Each of the appellants and each of the petitioners has got its own case to relate which requires a careful consideration. At the outset it may be noted that the question to be decided is whether the respondents have established their case against each of the appellants and the petitioners who have approached this Court.

(3.) . The genesis of the present action was the arrest of Gnr. Aya Singh and Gnr. Sarwan Dass who were alleged to be assisting Pakistan SSI endangering the security of India. They were arrested in the year 1975 on suspicion of their being spies passing on secret information to a neighbouring country.

Click here to view full judgment.

N R AJWANI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address