REGENT COMPUTRONICS PVT. LTD.

DINESH KUMAR Appellant

V/S

D.D.A. Respondents

Referred Judgements :-

UNION OF INDIA V. H.C. GOEL [REFERRED TO]
UNION OF INDIA VS. SARDAR BAHADUR [REFERRED TO]
UNION OF INDIA PARMA NANDA VS. PARMA NANDA:STATE OF HARYANA [REFERRED TO]
STATE BANK OF BIKANER AND JAIPUR VS. PRABHU DAYAL GROVER [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. UDAYSINGH S O GANPATRAO NAIK NIMBALKAR [REFERRED TO]
APPAREL EXPORT PROMOTION COUNCIL VS. A K CHOPRA [REFERRED TO]
CHOLAN ROADWAYS LTD VS. G THIRUGNANASAMBANDAM [REFERRED TO]
MANAGING DIRECTOR NORTH EAST K R TC VS. DEVIDAS MANIKRAO SADANANDA [REFERRED TO]

JUDGEMENT

(1.) THE statement of articles of charges alleged against the applicant in terms of memorandum No. F. 27(46)04/Vig./94 -100/4066 dated 12.5.2006 reads as under: -

(2.) THE work was inspected by S.E. (HQ) Rohini and as per his report the following lapses have been noticed on the part of Sh. Dinesh Kumar, A.E.

(3.) ON the other hand, Ms. P.K. Gupta, learned Senior Central Government Standing Counsel representing the respondent - Delhi Development Authority (DDA) read out the report of the Inquiring Authority in opposition of the original application. She submitted that the penalty imposed upon the applicant is well -founded.

Click here to view full judgment.

DINESH KUMAR Vs. D.D.A.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address