REGENT COMPUTRONICS PVT. LTD.

SURENDRA KUMAR Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

AKSHAYA KUMAR PARIDA V/S UNION OF INDIA [REFERRED TO]
MANGU RAM RAM PERSHAD GONDAMAL VS. MUNICIPAL CORPORATION OF DELHI:MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
COMMISSIONER OF SALES TAX U P VS. MADAN LAL DAS AND SONS BAREILLY [REFERRED TO]
S S RATHORE VS. STATE OF MADHYA PRADESH [REFERRED TO]
K AJIT BABU VS. UNION OF INDIA [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
AJIT KUMAR RATH VS. STATE OF ORISSA [REFERRED TO]
B. MADHURI GOUD VS. B. DAMODAR REDDY [REFERRED TO]
AKSHAYA KUMAR PARIDA AND ORS. VS. UNION OF INDIA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner, with the following reliefs :-

(2.) In the year 2001, the petitioner was engaged as daily wage casual labour under the Joint Commissioner, Income Tax, Faizabad and continued to work as such till his services was terminated orally w.e.f. 2/9/2005.

(3.) The aforesaid oral order of termination w.e.f. 2/9/2005 was challenged by the petitioner by preferring Original Application No. 561 of 2005 before the Central Administrative Tribunal, Lucknow (hereinafter referred to as 'the Tribunal"). The Tribunal, vide judgment and order dtd. 30/9/2011, dismissed the aforesaid original application.

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SURENDRA KUMAR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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