REGENT COMPUTRONICS PVT. LTD.

SOM DUTT Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE OF ORISSA VS. MURLIDHAR JENA [REFERRED TO]
UNION OF INDIA VS. UPENDRA SINGH [REFERRED TO]
GOVERNMENT OF TAMIL NADU VS. A RAJAPANDIAN [REFERRED TO]
TRANSPORT COMMISSIONER MADRAS 5 VS. A RADHA KRISHNA MOORTHY [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
R S SAINI VS. STATE OF PUNJAB [REFERRED TO]
V RAMANA VS. APSRTC [REFERRED TO]
M V BIJLANI VS. UNION OF INDIA [REFERRED TO]
STATE OF U P VS. RAJ KISHORE YADAV [REFERRED TO]

JUDGEMENT

(1.) THE petitioner has sought the quashing of order dated 5th February, 2008 dismissing him from service and order dated 31st March, 2008 passed by the Commandant, BSF 122 Bn dismissing the appeal of the petitioner against the order of his dismissal.

(2.) BRIEF facts to comprehend the disputes are that the petitioner was enrolled as a Constable (GD) on 19.01.1988. The petitioner was posted in 122 Bn BSF. Later on he was placed under the Low Medical Category, CEE (T) for a period of six months w.e.f. 14th September, 1999. In order to facilitate the petitioners continued treatment, he was attached with the 25 Bn BSF, Chhawla Camp, New Delhi w.e.f. 6th December, 2001 to 17th November, 2004.

(3.) THE charges were framed by charge sheet dated 29th November, 2007 which are as under:-

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SOM DUTT Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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