REGENT COMPUTRONICS PVT. LTD.

JITENDRA PRASAD Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

ANANDRAM JIANDRAI VASWANI-VS.-UNION OF INDIA [REFERRED TO]
UNION OF INDIA-VS.-B.C. CHATURVEDI [REFERRED TO]
MONOTOSH KANTI DAS-VS.-UNION OF INDIA [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHAHSI KANT S PATIL [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
MADHAV HAYAWADANRAO HOSKOT VS. STATE OF MAHARASHTRA [REFERRED TO]
BOARD OF TRUSTEES OF THE PORT OF BOMBAY VS. DILIPKUMAR RAGHAVENDRANATH NADKARNI [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
BANK OF INDIA VS. DEGALA SURYANARAYANA [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHASHIKANT S PATIL [REFERRED TO]
STATE OF MAHARASHTRA VS. MILIND [REFERRED TO]
PUNJAB NATIONAL BANK VS. VILAS GOVINDRAO BOKADE [REFERRED TO]
STATE BANK OF BIKANER AND JAIPUR VS. NEMI CHAND NALWAYA [REFERRED TO]
DATTU NAMDEV THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
KAVITA SOLUNKE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHALINI VS. NEW ENGLISH HIGH SCH. ASSN. [REFERRED TO]
RAJESHWAR BABURAO BONE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The writ petitioner challenges the entire disciplinary proceedings conducted against him including the order of suspension, the charge- sheet issued, the entire Enquiry Officer's report, the second show- cause notice, the recommendation of the Disciplinary Authority, the punishment of termination of service, the order of the Appellate Authority affirming the order of termination and the order of the Revisional Authority. The petitioner's case:-

(2.) The petitioner was appointed as a Constable in the Railway Protection Force (in short 'RPF') of Eastern Railway on 2 June, 1977. His appointment was in the Schedule Tribe category. Learned Counsel has relied on the following documents in support of his case that the petitioner belongs to the Kharwar Community which is recognized as a Schedule Caste/Schedule Tribe:

(3.) Learned Counsel then referred to the Constitution (Schedule Tribes. (Uttar Pradesh. Order, 1967 which provides, inter alia, that the Kharwar Community in the Districts of Deoria, Balia, Ghazipur, Varanasi and Sonbhadra shall be deemed to be Schedule Tribes.

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JITENDRA PRASAD Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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