REGENT COMPUTRONICS PVT. LTD.

P.C. William Appellant

V/S

UNION OF INDIA (UOI) AND ORS. Respondents

Referred Judgements :-

B.C. CHATURVEDI V. UNION OF INDIA [REFERRED TO]
CENTRAL BANK OF INDIA VS. PRAKASH CHAND JAIN [REFERRED TO]
STATE OF HARYANA VS. RATTAN SINGH [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]
DIRECTOR GENERAL OF POLICE VS. R JANIBASHA [REFERRED TO]
SYED RAHIMUDDIN VS. DIRECTOR GENERAL C S I R [REFERRED TO]
A ALAGUSUNDARAM VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) THESE are two connected O.As. which can conveniently be decided together as the relief sought in the second O.A. is dependent on the fate of the first O.A. (No. 7/97).

(2.) Briefly stated the facts of the case are that the applicant was working on the post of Welder. On 7.11.90, a memo (SF -5) was issued, initiating an inquiry under Rule 9 of the Railway Servants (Discipline & Appeal) Rules, 1968 (for short, the Rules, 1968). The gravamen of the charge against the applicant, as contained in the memorandum of charge -sheet, is as follows:

(3.) A detailed reply has been filed on behalf of the respondents.

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P C WILLIAM Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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