REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

SUBHOJIT DUTTA Respondents

Referred Judgements :-

MOTI RAM DEKA SUDHIR KUMAR DAS PRIYA GUPTA MOTI RAM DEKA TIRATH RAM LAKHANPAL UNION OF INDIA HARI KISHORE RAM CHANDRA LAL RAM DUTTA UPADHYA ONKAR NATH AKHAURIA VS. GENERAL MANAGER NORTH EAST FRONTIER RAILWAY:GENERAL MANAGER NORTH EAST FRONTIER RAILWAY:GENERAL MANAGER NORTH EAST FRONTIER RAILWAY:GENERAL MANAGER NORTH EASTERN RAILWAY:UNION OF INDIA:S B TEWARI:PARIMAL GUPTA:PREMCHAND THAKUR:S B TEW [REFERRED TO]
GADDE VENKATESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
KOSHAN LAL TANDON KUNJ BEHARI VS. UNION OF INDIA [REFERRED TO]
RADHAKRISHNA AGARWAL VS. STATE OF BIHAR [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
MANAGER GOVERNMENT BRANCH PRESS VS. D B BELLIAPPA [REFERRED TO]
GOKARAJURANGARAJU ACHANTI SREENIVASA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
MOHAMMAD SWALLEH VS. THIRD ADDITIONAL DISTRICT JUDGE MEERUT [REFERRED TO]
BAREILLY DEVELOPMENT AUTHORITY VS. AJAI PAL SINGH [REFERRED TO]
STATE OF PUNJAB VS. GURDEV SINGH:ASHOK KUMAR [REFERRED TO]
RAVINDER SHARMA VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MADHYA PRADESH VS. SHYAMA PARDHI [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
UNION OF INDIA VS. M BHASKAR [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
STATE OF ORISSA VS. DHANIRAM LUHAR [REFERRED TO]
SHEKHAR GHOSH VS. UNION OF INDIA [REFERRED TO]
INDIAN AIRLINES LTD VS. PRABHA D KANAN [REFERRED TO]
POPCORN ENTERTAINMENT VS. CITY INDUSTRIAL DEVELOPMENT CORPN [REFERRED TO]
UNION OF INDIA VS. NARENDRA SINGH [REFERRED TO]
KISAN SAHKARI CHINI MILLS LTD VS. VARDAN LINKERS [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by the learned Single Judge on 23.12,2008 in W. P. No. 936 of 2008.

(2.) In the writ petition the subject matter of challenge was an order dated 29.02.2008 terminating the service of the writ petitioner/respondent, who was the Director (Project Management) of Bridge and Roof Company. By the impugned judgment and order, the order of termination was quashed and the respondent authorities were directed to take steps for compliance with the Court's order within a period of four weeks from the date of communication of such order and hence, this appeal preferred by the Union of India.

(3.) In course of hearing of the application for stay of operation of the impugned judgment and order, a prayer was made before us that the appeal might be disposed of finally after dispensing with the filing of informal paper books. Accordingly, we took the matter for final disposal in presence of the learned Advocates of the respective parties.

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UNION OF INDIA Vs. SUBHOJIT DUTTA

Referred Judgements :-

JUDGEMENT

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