REGENT COMPUTRONICS PVT. LTD.

AVTAR SINGH Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

METROPOLITAN PROPERTIES CO. (F.G.C.) LTD. V. LANNON [REFERRED TO]
GULLAPALLI NAGESWARA RAO VS. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
TAHSILDAR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
S PARTHASARATHI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
S PARTHASARATHI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. ATAL BEHARI SHASTRI [REFERRED TO]
MANORMA VERMA VS. STATE OF BIHAR [REFERRED TO]
RAJASTHAN STATE ROAD TRANSPORT CORPORATION VS. BHAGYO MAL [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
MALKIAT SINGH VS. STATE OF PUNJAB [REFERRED TO]
SANTOSHYADAV VS. STATE OF HARYANA [REFERRED TO]
RAMESH CHANDER VS. DELHI ADMINISTRATION [REFERRED TO]
SUB DIVISIONAL INSPECTOR POSTAL VS. K K PAVITHERAN [REFERRED TO]
DAYARAM DAYAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
UNION OF INDIA VS. MAJOR A HUSSAIN IC 14827 [REFERRED TO]
UNION OF INDIA VS. CHARANJIT S GILL [REFERRED TO]
RUDRAPPA RAMAPPA JAINPUR VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF W B VS. ALPANA ROY [REFERRED TO]
CRAWFORD BAYLEY AND CO VS. UNION OF INDIA [REFERRED TO]
RAJIV ARORA VS. UNION OF INDIA [REFERRED TO]
HARJINDER SINGH VS. PUNJAB STATE WAREHOUSING CORPORATION [REFERRED TO]
VASSILIADES VS. VASSILIADES [REFERRED TO]
RAMESH AHLUWALIA VS. STATE OF PUNJAB [REFERRED TO]
SANSAR CHAND VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THE present writ petition has been filed by the petitioner assailing the following:-

(2.) THE writ petitioner complains of violation of his Fundamental Rights under Articles 14, 19(1)(g) and 21 of Constitution of India as well as his statutory rights under the Navy Act, 1957 and principles of natural justice. Factual Narration

(3.) THE appointment of Command Diving Officer in Headquarters Eastern Naval Command, Vishakhapatnam was the last assignment held by him. By 1988, the petitioner had an unblemished record of over 20 years of dedicated service with the Indian Navy. The petitioner submits that he had an illustrious career and was a committed soldier till such time he was wrongly implicated in the case under consideration. This narration of facts is not disputed in the counter affidavit which has been filed before us.

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AVTAR SINGH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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