REGENT COMPUTRONICS PVT. LTD.

NARENDRA KUMAR KASAV Appellant

V/S

Union Of India (Uoi) And Ors Respondents

Referred Judgements :-

STATE OF U.P. V. MANBODHAN LAL SRIVASTAVA [REFERRED]
APPAREL EXPORT PROMOTION COUNCIL V. A.K. CHOPRA [REFERRED]
THE HIGH COURT OF JUDICATURE AT BOMBAY V. SASHIKANT S. PATIL AND ANR. [REFERRED]
P J RATNAM VS. D KANIKARAM [REFERRED]
RAM GOPAL CHATURVEDI VS. STATE OF MADHYA PRADESH [REFERRED]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED]
STATE OF RAJASTHAN VS. B K MEENA [REFERRED]
R R GABHANE VS. STATE OF MADHYA PRADESH [REFERRED]
STATE OF RAJASTHAN VS. M C SAXENA [REFERRED]
PUNJAB NATIONAL BANK CHIEF PERSONNEL DISCIPLINARY AUTHORITY PUNJAB NATIONAL BANK VS. KUNJ BEHARI MISRA:SHANTI PRASAD GOEL [REFERRED]
LALIT POPLI VS. CANARA BANK [REFERRED]
RAM SARAN VS. I G OF POLICE CRPF [REFERRED]
UNION OF INDIA VS. T V PATEL [REFERRED]

JUDGEMENT

(1.) By this writ petition, the petitioner is assailing the order being No. D.IX-19/2003-CRC, dated 4.1.2008, issued by the Addl. DIG (Pers-I), for imposing the penalty to the petitioner by reducing to the lowest stage of Rs. 10,000/- in the time scale of pay of Rs. 10,000-325-15,200/- per month for a period of three years with effect from the date of issue of the order with further direction that he (writ petitioner) will not earn increments of pay during the period of such reduction and on the expiry of three years, the reduction will have the effect of postponing the future increments of his pay.

(2.) Heard Mr. M. Devananda, learned Counsel appearing for the petitioner as well as Mr. C. Komal, learned CGSC appearing for the respondents.

(3.) A brief fact, leading to the filing of the present writ petition is noted:

Click here to view full judgment.

NARENDRA KUMAR KASAV Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address