REGENT COMPUTRONICS PVT. LTD.

Rajeswar Rabha Appellant

V/S

Union of India And Ors. Respondents

Referred Judgements :-

RUSSELL V. DUKE OF NORFOLK [REFERRED TO]
RIDGE V. BALDWIN [REFERRED TO]
CALVIN V. CARR [REFERRED TO]
COUNCIL OF CIVIL SERVICE UNIONS V. MINISTER FOR THE CIVIL SERVICE [REFERRED TO]
LT. GOVERNOR,DELHI V. H.C. NARINDER SINGH [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
A K ROY THAN SINGH TYAGI DR VASANTKUMAR PANDIT VS. UNION OF INDIA [REFERRED TO]
K L TRIPATHI VS. STATE BANK OF INDIA [REFERRED TO]
LIBERTY OIL MILLS VS. UNION OF INDIA [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
UNION OF INDIA VS. BISHAMBER DAS [REFERRED TO]

JUDGEMENT

(1.) The writ petitioner was a constable in the Central Reserve Police Force (CRPF) and joined service in January, 2006. He was transferred to 169 Battalion of C.R.P.F. at Durgapur from 178 Battalion at Jammu and Kashmir in July, 2012.

(2.) On or about 24th December, 2013 the writ petitioner was issued a charge-sheet, (first charge-sheet).

(3.) The first charge was for being absent without leave from 18th August, 2013 to 25th October, 2013. The second charge was desertion from his post from 1st November, 2013 till 11th November, 2013.

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RAJESWAR RABHA Vs. UNION OF INDIA & ORS.

Referred Judgements :-

JUDGEMENT

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