REGENT COMPUTRONICS PVT. LTD.

BRIJESH CHANDRA Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

UNION OF INDIA VS. RAKESH CHANDRA SHARMA AND OTHERS [REFERRED TO]
BIHAR V. PANDEY JAGDISHWAR PRASAD [REFERRED TO]
STATE OF HARYANA VS. O P SHARMA:JIWAN DASS:OM PRAKASH ARORA:STATE OF HARYANA:STATE OF HARYANA:STATE OF HARYANA [REFERRED TO]
BHAGWAN SHUKLA S O SARABJIT SHUKLA VS. UNION OF INDIA [REFERRED TO]
SAHIB RAM VS. STATE OF HARYANA [REFERRED TO]
COMPTROLLER AND AUDITOR GENERAL OF INDIA VS. FARID SATTAR [REFERRED TO]
UNION OF INDIA VS. SUJATHA VEDACHALAM [REFERRED TO]
COL RETD B J AKKARA VS. GOVT OF INDIA [REFERRED TO]
SYED ABDUL QADIR VS. STATE OF BIHAR [REFERRED TO]
REGISTRAR CO OPERATIVE SOIETY HARYANA VS. ISRAIL KHAN [REFERRED TO]
YOGESHWAR PRASAD VS. NATIONAL INST EDU PLANNING AND ADMN [REFERRED TO]
CHANDI PRASAD UNIYAL VS. STATE OF UTTARAKHAND [REFERRED TO]
Ram Murti Singh VS. State of U.P. and others [REFERRED TO]

JUDGEMENT

(1.) Since pleadings are complete, as requested by learned counsel for the parties, I proceed to hear and decide this matter finally at this stage under the Rules of this Court.

(2.) Heard Sri Vijay Gautam, learned counsel for the petitioners and learned Standing Counsel for the respondents.

(3.) The petitioners are enrolled in Police Force of State of Uttar Pradesh having been recruited as Constable in Civil Police and then have been posted in the Local Intelligence Unit of Civil Police. They are the police officers of subordinate rank and governed by various provisions of Police Act, 1861 (hereinafter referred to as the "Act, 1861") read with statutory orders issued under Section 2 thereof and Rules framed under Section 2, read with Section 46 of Act, 1861.

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BRIJESH CHANDRA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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