REGENT COMPUTRONICS PVT. LTD.

RAVJI PRABHUDAS BHOI Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

JAVAPAD DHOCK VS. UNION OF INDIA [REFERRED TO]
SACHIDANAND SINGH VS. GOI AND OTHERS [REFERRED TO]
K. CHALAMAIH VS. DRM SCR GUATAM AND ANOTHER [REFERRED TO]
TRINDHA PANDA VS. UNION OF INDIA AND OTHERS [REFERRED TO]
V.D. JOSEPH VS. UNION OF INDIA AND OTHERS [REFERRED TO]
SHARIFKHAN MEHBOOBKHAN VS. UNION OF INDIA AND OTHERS [REFERRED TO]
PARMAL SINGH VS. UNION OF INDIA AND OTHERS [REFERRED TO]
SAWAI SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
NAIK SARDAR SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. MANUBHAI PRAGAJI VASHI [REFERRED TO]
STATE OF UTTAR PRADESH VS. SHATRUGHAN LAL [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
HARDWARI LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) THIS petition has been filed by the petitioner challenging the order dated 28.9.2001 passed by the Central Administrative Tribunal in Original Application No.648 of 1996.

(2.) THE petitioner was removed from service by the respondents after departmental disciplinary proceedings, wherein it was found that he has obtained appointment on the basis of the false certificate.

(3.) WE have gone through the decisions relied by the learned counsel for the petitioner. The said decisions do not apply to the facts of the present petition.

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RAVJI PRABHUDAS BHOI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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