REGENT COMPUTRONICS PVT. LTD.

Kailashnath Shivbachan Kurmi Appellant

V/S

Union of India And Ors. Respondents

Referred Judgements :-

ADMINISTRATOR OF DADRA AND NAGAR HAVELI VS. H P VORA [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
STATE BANK OF INDIA VS. SAMARENDRA KISHORE ENDOW [REFERRED TO]
UNION OF INDIA VS. UPENDRA SINGH [REFERRED TO]
STATE OF TAMIL NADU VS. TV VENUGOPALAN [REFERRED TO]
GOVERNMENT OF TAMIL NADU VS. A RAJAPANDIAN [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
STATE OF TAMIL NADU VS. S SUBRAMANIAM [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. UDAYSINGH S O GANPATRAO NAIK NIMBALKAR [REFERRED TO]
STATE OF HARYANA VS. R K AGGARWAL [REFERRED TO]
UNION OF INDIA VS. A NAGAMALLESHWAR RAO [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. RAM RATAN YADAV [REFERRED TO]

JUDGEMENT

(1.) THE applicant has filed the captioned O.A. No. 143/2007, seeking the following reliefs: -

(2.) THE applicant was served with a charge sheet under Rule 14 of the CCS (CCA) Rules, 1965 vide Memo No. AMX -38/E -9/90 -91/4 dated 27.6.1990. The charges contained in the said Memo read as under: - -

(3.) SHRI Kailashnath S. Kurmi, Telecom Technical Assistant, Staff No. 32149, O/O AKL -III, MTNL, Mumbai, is further informed that if he does not submit his written statement of defence on or before the date specified in Para 2 above or does not appear in person before the inquiring authority or otherwise fails or refuses to comply with the provisions of Rule 14 of the CCS (CCA) Rules, 1965 or the orders/directions issued in pursuance of the said Rule, the inquiry authority may hold the inquiry against him ex parte.

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KAILASHNATH SHIVBACHAN KURMI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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