REGENT COMPUTRONICS PVT. LTD.

Dilipkumar M. Rathod Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE OF MADRAS VS. A.R.SRINIVASAN [REFERRED TO]
SOM DATT DATTA VS. UNION OF INDIA [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
TARA CHAND KHATRI VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
R P BHATT VS. UNION OF INDIA [REFERRED TO]
PUNJAB NATIONAL BANK CHIEF PERSONNEL DISCIPLINARY AUTHORITY PUNJAB NATIONAL BANK VS. KUNJ BEHARI MISRA:SHANTI PRASAD GOEL [REFERRED TO]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED TO]
HADIBANDHU DAS VS. DISTRICT MAGISTRATE [REFERRED TO]
UNION OF INDIA & ORS. VS. RAM LAKHAN SHARMA [REFERRED TO]

JUDGEMENT

(1.) The petitioner while working as a Head Constable/ Driver in the respondent - Department at Centre Industrial Security Force was chargesheeted on 10/7/2001, which was issued by Commandant, CISF Unit, NFC,Hyderabad.

(2.) Brief facts leading to the present petition are as follow:

(3.) Accordingly, the petitioner has sought the following reliefs:

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DILIPKUMAR M. RATHOD Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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