REGENT COMPUTRONICS PVT. LTD.

RAM NIWAS Appellant

V/S

Uoi & Others Respondents

Referred Judgements :-

RAM LAKHAN PRASAD V. STATE OF BIHAR [REFERRED TO]
RUIWEINAO KAHASOAN TANGKHUL V. RUIWEINAO SIMIREI [REFERRED TO]
EXPRESS NEWSPAPER PRIVATE LTD VS. UNION OF INDIA [REFERRED TO]
KHARAK SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
FRANCIS CORALIE MULLIN VS. ADMINISTRATOR UNION TERRITORY OF DELHI [REFERRED TO]
PEOPLES UNION FOR DEMOCRATIC RIGHTS VS. UNION OF INDIA [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
STATE OF GUJARAT VS. HONBLE HIGH COURT OF GUJARAT [REFERRED TO]
KAPILA HINGORANI VS. STATE OF BIHAR [REFERRED TO]
FOOD CRAFT INSTT VS. RAMESHWAR SHARMA [REFERRED TO]
SURAJ NARAIN VS. STATE OF M P [REFERRED TO]

JUDGEMENT

(1.) BY this writ petition, the petitioner has assailed the order dated 21st September, 2006, whereby the Competent Authority of the Air Force has found the petitioner guilty of the charge for having absented himself from duty without prior permission and has imposed the penalty of compulsory retirement upon him.

(2.) THE facts giving rise to the present petition are in a narrow compass and to the extent necessary, are briefly noted hereafter:

(3.) FROM the above narration, it is necessary to firstly examine the nature of the right of a person to claim entitlement to employment.

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RAM NIWAS Vs. UOI

Referred Judgements :-

JUDGEMENT

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