REGENT COMPUTRONICS PVT. LTD.

S.B.YAMBEM Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

B. C. CHATTURVEDI VS. UNION OF INDIA. [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
KRISHNA CHANDRA TANDON VS. UNION OF INDIA [REFERRED TO]
MANDTR SITA RAMJI VS. I T GOVERNOR OH DELHI [REFERRED TO]
HUKAM CHAND SHYAM LAL VS. UNION OF INDIA [REFERRED TO]
KARTAR SINGH KRIPA SHANKAR RAI VS. STATE OF PUNJAB [REFERRED TO]
COMMITTEE OF MANAGEMENT KISAN DEGREE COLLEGE VS. SHAMBHUSARANPANDEY [REFERRED TO]
STATE OF MAHARASHTRA VS. DIGAMBAR [REFERRED TO]
AIR INDIA STATUTORY CORPORATION VS. UNITED LABOUR UNION [REFERRED TO]
YOGINATH D BAGDE VS. STATE OF MAHARASHTRA [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHASHIKANT S PATIL [REFERRED TO]
KUMAON MANDAL VIKAS NIGAM LIMITED VS. GIRJA SHANKAR PANT [REFERRED TO]
STATE GOVE HOUSELESS HARIJAN EMPLOYEES ASSOCIATION VS. STATE OF KARNATAKA [REFERRED TO]
ROSHAN DEEN VS. PREETI LAL [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. H.N.K. Singh, learned senior counsel assisted by Mr. Babulindro, learned counsel for the petitioner as well as Mr. N. Ibotombi, learned CGSC for the respondents.

(2.) Neglecting all the unnecessary details, but the precise fact of the petitioner's case, which will be sufficient for deciding the present writ petition are that :

(3.) By this writ petition, the petitioner is assailing the whole proceeding of the departmental enquiry under the said memorandum dated 15.4.1998 and also the report of the Inquiry Officer only on the three main, interalia grounds that :

Click here to view full judgment.

S B YAMBEM Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address