REGENT COMPUTRONICS PVT. LTD.

K.PRASAD Appellant

V/S

CENTRAL COAL FIELDS LTD. Respondents

Referred Judgements :-

SRI KUMAR JHA V. BIHAR STATE ELECTRICITY BOARD [REFERRED TO]
GOVIND SETTY. T. V. GOVERNMENT OF KARNATAKA [REFERRED TO]
ARUN NARAIN SINGH V. UNION OF INDIA [REFERRED TO]
SHYAM BIHARI SINGH V. THE CHAIRMAN,STATE BANK OF INDIA AND ORS. [REFERRED TO]
RAILWAY BOARD REPRESENTING THE UNION OF INDIA VS. NIRANJAN SINGH [REFERRED TO]
TARA CHAND KHATRI VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
MANAGING DIRECTOR UTTAR PRADESH WAREHOUSING CORPORATION VS. VIJAY NARAYAN VAJPAYEE [REFERRED TO]
BRIJ NANDAN KANSAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
NAND LAL RAM VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) The petitioner originally in this writ application prayed for issuance of an appropriate writ for quashing an order dated July 11, 1990 as contained in Annexure-6 to the writ application and also for quashing the disciplinary proceedings initiated against him.

(2.) Subsequently, however, an application for amendment of the writ application was filed whereby the petitioner brought on records certain subsequent events culminating in passing of an order of punishment dated September 23, 1991 as contained in Annexure-11 thereto whereby the petitioner was reverted back to 'E-5' grade from 'E-6' grade.

(3.) The fact of the matter lies in a very narrow compass.

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K PRASAD Vs. CENTRAL COAL FIELDS LTD

Referred Judgements :-

JUDGEMENT

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