REGENT COMPUTRONICS PVT. LTD.

RAVINDRA SINGH Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

M.P. STATE COOPERATIVE DAIRY FEDERATION AND OTHERS VS. MADAN LAL CHOURASIA [REFERRED TO]
SUNIL KUMAR SAXENA VS. HOLY CROSS ASHRAM HIGHER SECONDARY SCHOOL, DATIA AND OTHERS [REFERRED TO]
PRADEEP KUMAR BISWAS VS. INDIAN INSTITUTE OF CHEMICAL BIOLOGY [REFERRED TO]
M YOGENDRA VS. LEELAMMA N [REFERRED TO]
STATE OF MADHYA PRADESH VS. CHANDRA SHEKHAR AZAD SHIKSHA PRASAD SAMITI [REFERRED TO]
YASHWANT SINGH SIKARWAR VS. TERESIAN CARMEL EDUCATIONAL SOCIETY [REFERRED TO]
VIRENDRA SINGH VS. PRINCIPAL [REFERRED TO]

JUDGEMENT

(1.) THESE matters were heard on the question of maintainability. Accordingly, by this order the question of maintainability is dealt with.

(2.) IN W.P. No. 5175/2011, the petitioner has prayed for setting aside the order of Annexure P-1, P-7 and P-9 whereby his services were terminated.

(3.) IN W.P.No.8408/2012, the petitioner has challenged the order Annexure P-1, P-2 and P-3A whereby the petitioner is placed under suspension and a departmental enquiry is instituted against him.

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GIRISHCHAND SHARMA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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