REGENT COMPUTRONICS PVT. LTD.

Capt Dharambir Singh Dabas Appellant

V/S

Uoi And Ors Respondents

Referred Judgements :-

PURSHOTTAM LAL DHINGRA V UNION OF INDIA [REFERRED]
STATE OF BIHAR V GOPI KISHORE PRASAD [REFERRED]
DIPTI PRAKASH BANERJEE V. SATVENDRA NATH BOSE NATIONAL CENTRE FOR BASIC SC [REFERRED]
STATE OF PUNJAB V. SUKH RAJ BAHADUR [REFERRED]
SHAMSHER SINGH V. STATE OF PUNJAB [REFERRED]
GUJARAT STEEL TUBES LTD V GUJARAT STEEL TUBES MAZDOOR SABHA [REFERRED]
STATE OF ORISSA VS. RAM NARAYAN DAS [REFERRED]
CHAMPAKLAL CHIMANLAL SHAH VS. UNION OF INDIA [REFERRED]
DIPTI PRAKASH BANERJEE VS. SATVENDRA NATH BOSE NATIONAL CENTRE FOR BASIC SCIENCES CALCUTTA [REFERRED]
PAVANENDRA NARAYAN VERMA VS. SANJAY GANDHI PGI OF MEDICAL SCIENCES [REFERRED]
STATE OF PUNJAB VS. SUKHWINDER SINGH [REFERRED]
UNION OF INDIA VS. PRAVESH MALIK [REFERRED]

JUDGEMENT

(1.) The factual matrix leading to the filing of the above captioned petition is that on May 17, 1995 the petitioner, an ex-serviceman, having rendered 5 years service in the Indian Army, was offered appointment as Assistant Commandant in Central Industrial Security Force. As per the letter of appointment he was on probation for two years.

(2.) The petitioner was posted at CISF Unit BCCL Dhanbad. His subordinate officer named SI/Exe.A.K.Marandi was caught red-handed accepting illegal gratification in sum of Rs. 10,000/-. A preliminary inquiry was conducted pertaining to the incident and during which SI/Exe.A.K.Marandi made a statement inculpating the petitioner by stating that the petitioner was the ring leader. On July 15, 1997 the report of the preliminary enquiry was submitted, the relevant portion whereof reads as under:-

(3.) Petitioner s probation was extended by one year up to October 25, 1998.

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CAPT DHARAMBIR SINGH DABAS Vs. UOI & ORS

Referred Judgements :-

JUDGEMENT

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