REGENT COMPUTRONICS PVT. LTD.

DHARAMPAL SINGH Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

BHINKA VS. CHARAN SINGH [REFERRED TO]
CHANDROJI RAO VS. COMMISSIONER OF INCOME TAX M P NAGPUR [REFERRED TO]
H M KAMALUDDIN ANSARI AND CO SHANKAR VIJAY SAW MILLS VS. UNION OF INDIA [REFERRED TO]
FRICK INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. K V JANKIRAMAN [REFERRED TO]
STATE OF TAMIL NADU VS. THIRU K S MURUGESAN [REFERRED TO]
FORAGE AND COMPANY OF LUSHALA VS. MUNICIPAL CORPN OF GREATER BOMBAY [REFERRED TO]
COLLECTOR OF THANJAVUR DISTT VS. S RAJAGOPALAN [REFERRED TO]
PRAKASH NATH KHANNA VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
RAICHURAMATHAM PRABHAKAR VS. RAWATMAL DUGAR [REFERRED TO]
UNION OF INDIA VS. GULAM MOHD BHAT [REFERRED TO]
RAM ASHISH DIXIT VS. CHAIRMAN PURVANCHAL GRAMIN BANK [REFERRED TO]
UNION OF INDIA VS. NATIONAL FEDERATION OF THE BLIND [REFERRED TO]
SARAH MATHEW VS. INSTITUTE OF CARDIO VASCULAR DISEASES BY ITS DIRECTOR K.M.CHERIAN [REFERRED TO]
UNION OF INDIA VS. DILER SINGH [REFERRED TO]
MAQBOOL VS. STATE OF UTTAR PRADESH AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) On 15th September, 2020 when this petition first came up before us, the following order was passed:

(2.) On 21st October, 2020, after some hearing, the matter was adjourned to today.

(3.) The counsel for the respondents Central Reserve Police Force (CRPF) has e-mailed to us the Establishment Manual of the respondents CRPF of the year 1976 (corrected up to 11th May, 2012) and has drawn attention to Sub-Clause 6 of Clause 11.30 thereof to show that "Stoppage of increment" is listed therein as a major punishment and on the basis thereof states that the petitioner is wrong in contending that the punishment of stoppage of increment for one year without cumulative effect meted out to the petitioner is a minor punishment. It is further contended that though earlier "stoppage of grade increment" was a minor punishment but vide Addendum dated 13th May, 2009 to the Establishment Manual, copy of which also has been e-mailed to us, "stoppage of increment" was constituted as a major punishment.

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DHARAMPAL SINGH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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