REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

RAM KISHORE Respondents

Referred Judgements :-

DHAMPUR SUGAR (KASHIPUR) LTD. VS. STATE OF UTTRANCHAL AND ORS. [REFERRED TO]
PURNENDU MUKHOPADHYAY AND ORS. VS. V.K.KAPOOR AND ANR. [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
SANKARI CEMENT ALAI THOZHILALAR MUNNETRA SANGAM TAMIL NADU MANAGEMENT OF INDIA CEMENT LIMITED VS. GOVERNMENT OF TAMIL NADU:SANKARI CEMENT ALAI THOZHILALAR [REFERRED TO]
MALLIKARJUNA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
P U JOSHI VS. ACCOUNTANT GENERAL AHMEDABAD [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. P LAXMI DEVI [REFERRED TO]
UNION OF INDIA VS. PUSPA RANI [REFERRED TO]

JUDGEMENT

(1.) The respondents are selectees of Combined Main (Graduate Level) 2003 conducted by the Staff Selection Commission (SSC) for the post of Inspector, Central Excise.

(2.) They were appointed as Inspectors in the year 2005. As per the conditions of service as contained in Memorandum dated 12.7.2005 wherein they have to give the willingness to serve anywhere within the jurisdiction of Shillong Zone, the following clause was also added:-

(3.) This condition was contrary to the condition of service as had been applicable to the Inspectors who joined in Shillong zone earlier and who joined in other zones which provided for not only another zone transfer but also provided for transfer to any other Commissionerate on request.

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UNION OF INDIA Vs. RAM KISHORE

Referred Judgements :-

JUDGEMENT

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