REGENT COMPUTRONICS PVT. LTD.

Subhash Malik Appellant

V/S

COMMISSIONER OF POLICE Respondents

Referred Judgements :-

STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
STATE OF ANDHRA PRADESH VS. CHITRA VENKATA RAO [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
APPAREL EXPORT PROMOTION COUNCIL VS. A K CHOPRA [REFERRED TO]
R S SAINI VS. STATE OF PUNJAB [REFERRED TO]
ASHOK KUMAR VS. SITA RAM [REFERRED TO]
REGISTRAR GENERAL VS. K. MUTHUKUMARASAMY [REFERRED TO]

JUDGEMENT

(1.) CM APPL. 12733/2021 (for exemption)

(2.) The application is disposed of.

(3.) The petition impugns the order dated 4th January, 2021 of Central Administrative Tribunal (CAT), Principal Bench, New Delhi, of dismissal of OA No. 2214/2020 preferred by the petitioner, an Inspector in the respondents Delhi Police, against the punishment of censure meted out to him in disciplinary proceedings and confirmed in the departmental appeal preferred by the petitioner.

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SUBHASH MALIK Vs. COMMISSIONER OF POLICE

Referred Judgements :-

JUDGEMENT

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