REGENT COMPUTRONICS PVT. LTD.

Golok Chandra Bora Appellant

V/S

BOARD OF SECONDARY EDUCATION Respondents

Referred Judgements :-

UNION OF INDIA VS. J AHMED [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
HARBANSLAL SAHNIA VS. INDIAN OIL CORPORATION LIMITED [REFERRED TO]
M V BIJLANI VS. UNION OF INDIA [REFERRED TO]
BONGAIGAON REFINERY AND P C LTD VS. GIRISH CHANDRA SARMAH [REFERRED TO]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. P Mahanta, learned counsel for the petitioner. Also heard Mr. T.C. Chutia, learned standing counsel for the SEBA representing respondent Nos. 1,2 and 3.

(2.) The petitioner has preferred this writ petition challenging the order dtd. 14/2/2017 whereby the petitioner was imposed with the major penalty of reduction in rank.

(3.) The brief facts leading to filing of the present writ petition can be summarized as follows:

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GOLOK CHANDRA BORA Vs. BOARD OF SECONDARY EDUCATION

Referred Judgements :-

JUDGEMENT

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