REGENT COMPUTRONICS PVT. LTD.

SUBHASHDEBNATH Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

M.A. KHALSA VS. UNION OF INDIA ANDORS. [REFERRED TO]
DEPUTY INSPECTOR GENERAL,CENTRAL INDUSTRIAL SECURITY FORCE,EASTERN ZONE, GOVT. OF INDIA AND ORS. VS. SHIB KUMAR RAY [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
S P VISWANATHAN I 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]
BHAGWAN LAL ARYA VS. COMMISSIONER OF POLICE DELHI [REFERRED TO]
DIVISIONAL MANAGER PLANTATION DIVISION ANDAMAN and NICOBAR ISLANDS VS. MUNNU BARRICK [REFERRED TO]
BHARAT FORGE CO LTD VS. UTTAM MANOHAR NAKATE [REFERRED TO]
MAHINDRA AND MAHINDRA LTD VS. N B NARAVADE [REFERRED TO]
MADHYA PRADESH ELECTRICITY BOARD VS. JAGDISH CHANDRA SHARMA [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 31.7.2002 passed by the learned Single Judge in Civil Rule No. 116 of 1996 dismissing the writ petition filed by the present appellant challenging the orden dated 21.7.93 passed by the Chairman, Rubber Board, disciplinary authority, imposing the penalty of dismissal from service of the petitioner.

(2.) A disciplinary proceeding was initiated against the petitioner by issuing the charge sheet dated 9.11.1990 on the following allegations :

(3.) By memorandum dated 26.06.1991 issued by the disciplinary authority, the charges were amended by inserting the following in the statement of article of charges framed against the appellant:

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SUBHASH DEBNATH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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