REGENT COMPUTRONICS PVT. LTD.

NANUKI PRASAD Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

REX V. WILLIAMS [REFERRED TO]
BABU V. DIST DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
EMPEROR V. SIBNATH BANERJI [REFERRED TO]
LATCHMANAN CHETTIAR V. COMMISSIONER,CORPORATION OF MADRAS [REFERRED TO]
PANNALAL BINJRAJ VS. UNION OF INDIA [REFERRED TO]
MANAK LAL ADVOCATE VS. PREM CHAND SINGHVI [REFERRED TO]
AFZAL ULLAH VS. STATE OF UTTER PRADESH [REFERRED TO]
ROHTAK AND HISSAR DISTRICTS ELECTRIC SUPPLY CO LIMITED AMITABH TEXTILE MILLS LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
ASSISTANT COMMISSIONER COMMERCIAL TAX DEPARTMENT VS. SHUKLA AND BROTHERS [REFERRED TO]
SWAMI MOTOR TRANSPORTS P VS. RAMAN AND RAMAN P LTD [REFERRED TO]
STATE OF U.P. VS. ASHOK KUMAR NIGAM [REFERRED TO]
STATE OF J & K VS. LAKHWINDER KUMAR [REFERRED TO]

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a dismissed employee of the Border Security Force, has prayed for the following reliefs:

(2.) The case of the writ applicant, in his own words, as pleaded in the writ application, is as under:

(3.) The chargesheet issued to the writ applicant under Rule 53(2) of the Border Security Force Rules, 1968 (for short, the 'Rules 1968') is as under:

Click here to view full judgment.

NANUKI PRASAD Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address