REGENT COMPUTRONICS PVT. LTD.

Ramesh Mohan (Lt Col ) Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

PRITHPAL SINGH VS. UNION OF INDIA AND OTHERS [REFERRED TO]
RAMCHANDRA KESHAV ADKE VS. GOVIND JOTI CHAVARE [REFERRED TO]
VIRENDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
LT COL PRITHI PAL SINGH BEDI CAPT DHARAM PAL KUKRETY GAPT CHANDER KUMAR CHOPRA VS. UNION OF INDIA [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
MAJOR G S SODHI LT COL S K DUGGAL VS. UNION OF INDIA [REFERRED TO]
MAJOR GENERAL INDER JIT KUMAR VS. UNION OF INDIA [REFERRED TO]
RAGHBIR SINGH SANGWAN VS. UNION OF INDIA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) AGAINST the order made by learned Single Judge in SWP No. 276 of 1995 on 25 -08 -1995, the present appeal is preferred

(2.) THE short facts relating to the enquiries which have given rise to the present proceedings are as under -

(3.) FOR the need of fuel for Armed Forces, it was a duty of the Supply Corps (Supply Department) to see that a proper time and at proper destination fuel is supplied to so as to see that without fuel, no difficulty is required to be faced for the purpose of defence of the country.

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RAMESH MOHAN (LT COL ) Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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