REGENT COMPUTRONICS PVT. LTD.

Dharanidhar Kalita Appellant

V/S

Union of India And Ors. Respondents

Referred Judgements :-

LT COL PRITHI PAL SINGH BEDI CAPT DHARAM PAL KUKRETY GAPT CHANDER KUMAR CHOPRA VS. UNION OF INDIA [REFERRED TO]
VIRENDRA KUMAR VS. CHIEF OF THE ARMY STAFF NEW DELHI:CHAIRMAN DISCIPLINARY COMMITTEE BAR COUNCIL OF INDIA [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]
MUTUM SHANTIKUMAR SINGH VS. UNION OF INDIA [REFERRED TO]
W BIRBAL SINGH VS. STATE OF MANIPUR [REFERRED TO]
SALAM KESHO SINGH VS. STATE OF MANIPUR [REFERRED TO]
UNION OF INDIA VS. RAM LAKHAN SHARMA [REFERRED TO]
STATE BANK OF INDIA VS. NARENDRA KUMAR PANDEY [REFERRED TO]
AJAY KUMAR PASWAN VS. UNION OF INDIA [REFERRED TO]
ANIL BAISHYA VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) Heard Mr P.K. Deka, learned counsel for the petitioner and Ms R Bora, learned CGC, appearing on behalf of the respondents.

(2.) This is an application under Art. 226 of the Constitution of India, whereby, petitioner has challenged the legality and validity of the order dated 05.05.2005, dismissing him from service in the Central Reserve Police Force (CRPF). The petitioner also seeks quashing of the order dated 25.04.2004, declaring him to be a deserter.

(3.) A brief recital of the facts is considered necessary.

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DHARANIDHAR KALITA Vs. UNION OF INDIA & ORS.

Referred Judgements :-

JUDGEMENT

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