REGENT COMPUTRONICS PVT. LTD.

V. Vikraman Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
UNION OF INDIA VS. R K SHARMA [REFERRED TO]
SHER BAHADUR VS. UNION OF INDIA [REFERRED TO]
GOVT OF A P VS. MOHD NASRULLAH KHAN [REFERRED TO]
ADMINISTRATOR UNION TERRITORY OF DADRA AND NAGAR HAVELI VS. GULABHIA M LAD [REFERRED TO]
STATE BANK OF BIKANER AND JAIPUR VS. NEMI CHAND NALWAYA [REFERRED TO]
SANJAY KUMAR SINGH VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. BODUPALLI GOPALASWAMI [REFERRED TO]
S.R. TEWARI VS. UNION OF INDIA [REFERRED TO]
DEPUTY COMMISSIONER KVS VS. J.HUSSAIN [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]

JUDGEMENT

(1.) Challenge in this writ petition is to the order dated 25.10.2005 passed by the respondents imposing a penalty of reduction to the lowest stage in the time-scale of pay for a period of two years, with further directions that he will not earn increments of pay during the period of such reduction and that the reduction will have the effect of postponing the future increments of his pay upon the petitioner as well as the consequential reliefs of granting special duty allowance and senior time scale w.e.f. 04.04.2001.

(2.) This matter was heard by a Division Bench of this Court. Since there was a difference of opinion, two separate judgments were pronounced and in view thereof, this matter was referred to this Court.

(3.) I have heard the petitioner, who argued in person, and the learned counsel for the respondents and considered their rival contentions.

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V. VIKRAMAN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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