REGENT COMPUTRONICS PVT. LTD.

Captain Pramod Kumar Bajaj Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SHYAMLAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF BOMBAY VS. SAUBHAGCHAND M DOSHI [REFERRED TO]
DAL AT ABASAHEB SOLUNKE VS. DRB S MAHAJAN [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. COLLECTOR J N SINHA [REFERRED TO]
S R VENKATARAMAN VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. M E REDDY [REFERRED TO]
SWAMI SARAN SAKSENA VS. STATE OF UTTAR PRADESH [REFERRED TO]
J D SRIVASTAVA VS. STATE OF MADHYA PRADESH [REFERRED TO]
BRIJ MOHAN SINGH CHOPRA VS. STATE OF PUNJAB [REFERRED TO]
RAM EKBAL SHARMA VS. STATE OF BIHAR [REFERRED TO]
ALLAHABAD BANK OFFICERS ASSOCIATION VS. ALLAHABAD BANK [REFERRED TO]
STATE OF ORISSA VS. RAM CHANDRA DAS [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. BALBIR SINGH [REFERRED TO]
STATE OF GUJARAT VS. UMEDBHAI M PATEL [REFERRED TO]
M P STATE CO OP DAIRY FEDN LTD VS. RAJNESH KUMAR JAMINDAR [REFERRED TO]
NAND KUMAR VERMA VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) By instituting these proceedings under Article 226 of the Constitution of India the petitioner seeks to challenge the judgment and order dtd. 9/12/2020 passed by the Central Administrative Tribunal (herein after referred to as 'CAT') whereby Original Application bearing Number OA/100/703/2020 filed by the petitioner, has been dismissed.

(2.) Heard Shri S. K. Kalia, learned Senior Advocate, assisted by Shri Anupam Verma, Advocate for the petitioner and Shri Hanu Bhashkar, learned counsel representing the respondents. We have also perused the records available before us.

(3.) Before adverting to the rival submissions made by the learned counsel appearing for the respective parties, we may note the facts of the case in brief, which are as follows:-

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CAPTAIN PRAMOD KUMAR BAJAJ Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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