REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Jitendrasinh Bhavansinh Jadeja Respondents

Referred Judgements :-

RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. R K SHARMA [REFERRED TO]
UNION OF INDIA VS. NARAIN SINGH [REFERRED TO]
V RAMANA VS. APSRTC [REFERRED TO]
MANAGEMENT OF COIMBATORE DISTRICT CENTRAL CO-OPERATIVE BANK VS. SECRETARY COIMBATORE DISTRICT CENTRAL CO OPERATIVE BANK EMPLOYEES ASSOCIATION [REFERRED TO]
STATE OF MEGHALAYA VS. MEEKEN SINGH N MARAK [REFERRED TO]
CHAIRMAN CUM MANAGING DIRECTOR COAL INDIA LIMITED VS. MUKUL KUMAR CHOUDHURI [REFERRED TO]
SANJAY KUMAR SINGH VS. UNION OF INDIA [REFERRED TO]
S.R. TEWARI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is filed by Railway Administration challenging the judgment and decree dated 13.11.1998 passed by the learned Joint Civil Judge, Senior Division, Rajkot in Regular Civil Suit No.203 of 1988 as well as Appellate judgement dated 15.04.2002 passed by the learned Assistant Judge, Rajkot in Regular Civil Appeal No.87 of 1998. Brief facts are as under.

(2.) THE respondent - original plaintiff was employed as Constable in Railway Protection Force ('RPF' for short). It appears that on 25.12.1986 he reported for duty late which led to some exchange of unpleasant words and altercation with his superiors. For such incident charge sheet dated 13.03.1987 came to be issued making the following allegations:

(3.) THE Disciplinary Authority imposed punishment of dismissal from service making following observations:

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UNION OF INDIA Vs. JITENDRASINH BHAVANSINH JADEJA

Referred Judgements :-

JUDGEMENT

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