REGENT COMPUTRONICS PVT. LTD.

Kunwar Fateh Singh Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

BACHHITTAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
P V SRINIVASA SASTRY VS. COMPTROLLER AND AUDITOR GENERAL [REFERRED TO]
UNION OF INDIA VS. UPENDRA SINGH [REFERRED TO]
EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD VS. RAMESH KUMAR SINGH [REFERRED TO]
ULAGAPPA VS. DIVISION COMMISSIONER MYSORE [REFERRED TO]
BADRINATH VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
STATE OF KERALA VS. PUTHENKAVU N S S KARYOGAM [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
UNION OF INDIA VS. PRAKASH KUMAR TANDON [REFERRED TO]
KALABHARATI ADVERTISING VS. HEMANT VIMALNATH NARICHANIA [REFERRED TO]
CHAIRMAN CUM M D COAL INDIA LTD VS. ANANTA SAHA [REFERRED TO]
SECRETARY MIN OF DEFENCE VS. PRABHASH CHANDRA MIRDHA [REFERRED TO]
UNION OF INDIA VS. B.V.GOPINATH [REFERRED TO]

JUDGEMENT

(1.) THE Applicant has filed this Original Application challenging the Charge Memo dated 08.12.2009 issued by the second Respondent to him in which it has been alleged that he failed to maintain absolute integrity, exhibited lack of devotion to duty and acted in a manner unbecoming of a Government servant. The draft Articles of Charges on the basis of which action under Railway Servants (Discipline & Appeal) Rules, 1968 was proposed to be initiated against him reads as under: - -

(2.) BUSINESS studies (If not already offered in lieu of the second language).

(3.) PSYCHOLOGY

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KUNWAR FATEH SINGH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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