REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

B.N.JHA Respondents

Referred Judgements :-

KING,V. POSTMASTER-GENERAL EXPARTE CARMICHAEL [REFERRED TO]
REX V. WANDSWORTH JUSTICES EX PANE READ [REFERRED TO]
RASHID AHMED VS. MUNICIPAL BOARD KAIRANA OPPOSITE PARTY; AND UNION OF INDIA AND STATE OF UTTAR PRADESH [REFERRED TO]
DHAKESHWARI COTTON MILLS LIMITED VS. COMMR OF INCOME TAX WEST BENGAL [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD NOOH [REFERRED TO]
CARL STILL GMB H VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
BABURAM PRAKASH CHANDRA MAHESHWARI VS. ANTARIM ZILA PARISHAD NOW ZILA PARISHAD MUZAFFAMAGAR [REFERRED TO]
BHAGAT RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
RAJINDER KUMAR KINDRA VS. DELHI ADMINISTRATION [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. HIMMAT SINGH CHAHAR [REFERRED TO]
TAJ MOHAMAD SHEIKH VS. UNION OF INDIA [REFERRED TO]
SUBHASH CHANDRA SARKAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the Union of India against the judgment of the learned Single Judge dated 12.1.1999 delivered in Civil Writ Peti- tion No. 999 of 1992.

(2.) Brief facts which are necessary to dispose of this appeal are recapitulated as under :-

(3.) Respondent, B.N. Jha, on 19.7.1990 was posted as by. Commandant in the Basic Training Centre of the Border Security Force, Training Centre and School (for short hereinafter referred as TC&S) at Hazaribagh. The TC&S had three wings which were located in the same campus at Hazaribagh headed by Mr. B.S. Garcha, DIG and Commandant: He was overall incharge of all the three wings mentioned hereinafter. The details of which are set out as under:- TC&S (Commanded by DIG) <FRM>JUDGEMENT_765_DRJ58_2001Html1.htm</FRM>

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UNION OF INDIA Vs. B N JHA

Referred Judgements :-

JUDGEMENT

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