REGENT COMPUTRONICS PVT. LTD.

Parag Jyoti Nath Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

APPAREL EXPORT PROMOTION COUNCIL VS. A K CHOPRA [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
COLLECTOR AND CONTROLLER OF COURT OF WARD KOLHAPUR VS. G N GHORPADE [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. D T C MAZDOOR CONGRESS ANB [REFERRED TO]
D K YADAV VS. J M A INDUSTRIES LIMITED [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
SUSHIL KUMAR VS. RAKESH KUMAR [REFERRED TO]
UNION OF INDIA VS. GULAM MOHD BHAT [REFERRED TO]
NOHARLAL VERMA VS. DISTRICT CO-OPERATIVE CENTRAL [REFERRED TO]
STATE BANK OF INDIA VS. RAM LAL BHASKAR [REFERRED TO]
GOBINDA CHANDRA DAS VS. STATE OF WEST BENGAL [REFERRED TO]
UNION OF INDIA VS. DILER SINGH [REFERRED TO]
UNION OF INDIA VS. EX. CONSTABLE RAM KARAN [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. R.P. Sarma, learned Senior counsel assisted by Mr. P.N. Sarma, learned counsel for the petitioner and Mr. K.K. Parasar, learned Central Government Counsel (CGC hereinafter) for the respondents.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has challenged the order, No. P-VIII-5/2018-87-EC-2, dtd. 31/7/2018, issued by the respondent No. 4, by which the petitioner was dismissed from his service with immediate effect.

(3.) The backgrounds facts, leading to filing of this petition, are adumbrated herein below:-

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PARAG JYOTI NATH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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