REGENT COMPUTRONICS PVT. LTD.

HARICHAND BUDHRAM Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

DR.M.S.O.Z.HUSSAIN V. UNION OF INDIA [REFERRED TO]
POORAN SINGH V. UNION OF INDIA [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
SOM PRAKASH REKHI VS. UNION OF INDIA [REFERRED TO]
P K RAMACHANDRA IYER DR Y P GUPTA DR T S RAMAN OM PRAKASH KHAUDHURI VS. UNION OF INDIA [REFERRED TO]
ARUN KUMAR CHATTERJEE VS. SOUTH EASTERN RAILWAY [REFERRED TO]
TEKRAJ VASANDI ALIAS K L BASANDHI VS. UNION OF INDIA [REFERRED TO]
CHANDER MOHAN KHANNA VS. NATIONAL COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING [REFERRED TO]
VENKATESH VS. STATE OF TAMIL NADU [REFERRED TO]
RAMADHAR PANDEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
K NARAYANAN R MAHADEV VS. STATE OF KARNATAKA [REFERRED TO]
DINESH KUMAR SHARMA VS. M P DUGDHA MAHASANGH SAHKARI MARYADIT [REFERRED TO]
Suresh Kumar Sharma VS. Municipal Council, Ambah [REFERRED TO]

JUDGEMENT

(1.) BY this petition under Articles 226/227 of the Constitution of India, the petitioner seeks a writ of mandamus or any other suitable writ, direction or order for quashing of the order of transfer dated 5-10-1993 from Jabalpur to Jorhat (Document No. 6) and the order dated 21-10-1994 (Document No. 11) rejecting his representation dated 21-10-1994 and the relieving order dated 25-10-1994 (Document No. 12 ).

(2.) BRIEF facts giving rise to this petition are these:

(3.) SHRI Rohit Arya, counsel for the petitioner and S. S. Jha with Ku. Tannu Tandon, counsel for respondents Nos. 2 and 3 heard.

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HARICHAND BUDHRAM Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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