REGENT COMPUTRONICS PVT. LTD.

Dhiren Kumar Mohanty Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

BALAKRISHNA SAVALRAM FUJ ARI WAGHINARE DUTTATRAYA GANGARAM PUJARI WAGHMARE MADHAY TUKARAM PUJARI BABU TUKARAM PUJARI WAGHMARE VS. DHYANESHWAR MAHARAJ SANSTHAN [REFERRED TO]
K V RAJLAKSHMIAH SETTY VS. STATE OF MYSORE [REFERRED TO]
JAGDISH NARAIN MALTIAR VS. STATE OF BIHAR [REFERRED TO]
STATE OF ORISSA VS. PYARIMOHAN SAMANTARAY [REFERRED TO]
GIAN SINGH MANN VS. HIGH COURT OF PUNJAB AND HARYANA [REFERRED TO]
K R MUDGAL VS. R P SINGH [REFERRED TO]
M R GUPTA VS. UNION OF INDIA [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. TARSEM SINGH [REFERRED TO]
C JACOB VS. DIRECTOR OF GEOLOGY ALIAS MINING [REFERRED TO]
H S VANKANI VS. STATE OF GUJARAT [REFERRED TO]
NARESH KUMAR VS. DEPARTMENT OF ATOMIC ENERGY [REFERRED TO]
RAJENDRA PRATAP SINGH YADAV VS. STATE OF U P [REFERRED TO]
C B S E VS. B R UPPAL [REFERRED TO]
STATE OF UTTARANCHAL VS. SHIV CHARAN SINGH BHANDARI [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
DR AKSHYA BISOI AND ANOTHER VS. ALL INDIA INSTITUTE OF MEDICAL SCIENCES & OTHERS [REFERRED TO]

JUDGEMENT

(1.) C M No.12275/2020 (for exemption)

(2.) The application is disposed of.

(3.) This petition, which has come up today for the first time for admission, seeks, (i) issuance of a writ of certiorari to the respondents Central Reserve Police Force (CRPF) for quashing the orders dated 10th June, 2016, 21st May, 2019 and 1st June, 2019 whereby the respondents rejected the representations dated 8th January, 2016 and 10th May, 2019 of the petitioner; and, (ii) issuance of a writ of mandamus directing the respondents to apply Paras 4.16 and 4.17 of the Standing Order No.04/2008 issued by Ministry of Home Affairs (MHA) and to promote the petitioner from the date his batchmates were promoted i.e. 21st August, 2012 and to count that period for all consequential benefits (and to grant the same relief as granted vide order dated 13th December, 2018 in W.P.(C) No.11263/2015 titled as Venkatesh Vs. Union of India).

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DHIREN KUMAR MOHANTY Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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