REGENT COMPUTRONICS PVT. LTD.

Sanjaya Bahel Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

CALCUTTA GAS COMPANY PROPRIETARY LIMITED VS. STATE OF WEST BENGAL [REFERRED TO]
HARBHAJAN SINGH DHALLA VS. UNION OF INDIA [REFERRED TO]
HARBHAJAN SINGH DHALLA VS. UNION OF INDIA [REFERRED TO]
G BASSI REDDY VS. INTERNATIONAL CROP RESEARCH INSTUTUTE [REFERRED TO]
HINDUSTAN ENGINEERING AND GEN MAZDOOR UNION REGD VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) This application is, accordingly, disposed of.

(3.) Vide the present petition, the petitioner seeks direction thereby declaring the process of inquiry and the disciplinary proceedings against the petitioner and consequently memorandum dated 31.08.2006 alleging misconduct and placing the petitioner on suspension without pay as null and void.

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SANJAYA BAHEL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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