REGENT COMPUTRONICS PVT. LTD.

Dahyabhai Mohanbhai Patel Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

KING V. REVISING BARRISTER FOR THE BOROUGH OF HANLEY [REFERRED TO]
PADFIELD V. MINISTER OF AGRICULTURE,FISHERIES AND FOOD [REFERRED TO]
DWARKA NATH VS. INCOME TAX OFFICER SPECIAL CIRCLE D WARD KANPUR [REFERRED TO]
LEKHRAJ S LALVANI VS. N M SHAH DEPUTY CUSTODIAN CUM MANAGING OFFICER BOMBAY [REFERRED TO]
UNION OF INDIA VS. ANGLO AF GHAN AGENCIES CIVIL APPEALS NOS 973 TO 975 OF 1967 THE UNION OF INDIA IN ALL THE APPEALS APPELLANT V OM PRAKASH [REFERRED TO]
UMAKANT SARAN VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. K P JOSEPH [REFERRED TO]
HOCHTIEF GAMMON VS. STATE OF ORISSA [REFERRED TO]
HOCHTIEF GAMMON VS. STATE OF ORISSA [REFERRED TO]
BIHAR EASTERN GANGETIC FISHERMEN CO OPERATIVE SOCIETY LIMITED VS. SIPAHI SINGH [REFERRED TO]
STATE OF TAMIL NADU VS. HIND STONE [REFERRED TO]
COMPTROLLER AND AUDITOR GENERAL OF INDIA GIAN PRAKASH NEW DELHI VS. K S JAGANNATHAN [REFERRED TO]
MAHABIR AUTO STORES VS. INDIAN OIL CORPORATION [REFERRED TO]
LIC OF INDIA VS. CONSUMER EDUCATION AND RESEARCH CENTRE [REFERRED TO]
UNION OF INDIA VS. R PADMANABHAN [REFERRED TO]
UNION OF INDIA VS. C KRISHNA REDDY [REFERRED TO]
UNION OF INDIA VS. C KRISHNA REDDY [REFERRED TO]

JUDGEMENT

(1.) The petitioner herein Shri. D.M. Patel has preferred this petition seeking issuance of writ of mandamus or any such other writ of a nature against respondents for directing them to comply with the order passed by this Court dated 25.6.2003 in Special Civil Application No.6554 of 1997.

(2.) Following factual background will be necessary to appreciate the issue involved in this petition:-

(3.) He was promoted on the post of Police Inspector from 5.10.1974 and he served on such post for about a year and 11 months. Due to some alleged false cases lodged against him by some interested persons, certain complaints were also made against present petitioner before Anti-Corruption Bureau and a chargesheet, eventually, was filed which resulted into his suspension on 3.8.1976. He challenged the same and during such suspension, he was reverted to the post of Police Sub-Inspector. However, later on, he was exonerated from all the charges and was reinstated on the reverted post of PSI. Challenge made to such reversion before this Court in Special Civil Application No.1115 of 1980, which resulted into dismissal of such petition vide order dated 21.6.1991.

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DAHYABHAI MOHANBHAI PATEL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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