REGENT COMPUTRONICS PVT. LTD.

Ishwarbhai R Patel Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

JAGDISH PRAAAD SAXENA VS. STATE OF MADHYA BHARAT NOW MADHYA PRADESH [REFERRED TO]
STATE OF HARYANA VS. RATTAN SINGH [REFERRED TO]
NAND KISHORE PRASAD VS. STATE OF BIHAR [REFERRED TO]
NIRMALA J. JHALA VS. STATE OF GUJARAT [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]

JUDGEMENT

(1.) The petitioner, an erstwhile employee of the Postal Department, has challenged the judgment of Central Administrative Tribunal, Ahmedabad (for short 'the Tribunal') dated March 31, 2011.

(2.) Brief facts are as under :

(3.) Learned counsel Shri P.H. Pathak for the petitioner raised the following contentions :

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ISHWARBHAI R PATEL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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