REGENT COMPUTRONICS PVT. LTD.

Sunil Kumar Bijarniya Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

KENDRIYA VIDYALAYA SANGATHAN VS. RAM RATAN YADAV [REFERRED TO]
DAYA SHANKAR YADAV VS. UNION OF INDIA [REFERRED TO]
COMMISSIONER OF POLICE VS. MUKESH KUMAR [REFERRED TO]
COMMISSIONER OF POLICE, NEW DELHI VS. MEHAR SINGH [REFERRED TO]
JOGINDER SINGH VS. UNION TERRITORY OF CHANDIGARH [REFERRED TO]
STATE OF M.P. VS. PARVEZ KHAN [REFERRED TO]
AVTAR SINGH VS. UNION OF INDIA [REFERRED TO]
MOHAMMED IMRAN VS. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
SATISH CHANDRA YADAV VS. UNION OF INDIA [REFERRED TO]
RAVINDRA KUMAR VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) The petitioner, a probationer who joined the Railway Protection Special Force (RPSF) as a Constable, and has been discharged from service vide order dtd. 29/7/2015, has approached this Court under Article 226 of the Constitution of India seeking the following reliefs:

(2.) The relevant facts of the present case are noted herein below:

(3.) This Court, on 22/5/2019, directed the respondents to consider the petitioner's case afresh, and in case the same is rejected, Counter affidavit to be filed.

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SUNIL KUMAR BIJARNIYA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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