REGENT COMPUTRONICS PVT. LTD.

SHANTI DEVI Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SUMAN RAKHEJA V. STATE OF HARYANA AND ANOTHER [REFERRED TO]
SURJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
BIPINCHANDRA N. MISTRY VS. UNION OF INDIA [REFERRED TO]
VASU DEV BHANOT VS. UNION OF INDIA (UOI) AND ORS. [REFERRED TO]

JUDGEMENT

(1.) IN this Original Application filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant has prayed for the following relief:

(2.) BRIEF facts of the applicant's case are as follows:

(3.) REFUTING the stand taken by the respondents, the applicant has filed a rejoinder reply.

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SHANTI DEVI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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