REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Jagdev Singh Langhe Respondents

Referred Judgements :-

STATE OF HARYANA AND ANOTHERS V. S.K.KHOSLA AND OTHERS [REFERRED TO]
AMALGAMATED COALFIELDS LIMITED THE AMALGAMATED COALFIELDS LIMITED VS. JANAPADA SABHA CHHINDWARA:JANAPADA SABHA CHHINDWARA [REFERRED TO]
DEVILAL MODI VS. SALES TAX OFFICER RATLAM [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF UTTAR PRADESH VS. NAWAB HUSSAIN [REFERRED TO]
P S MAHAL VS. UNION OF INDIA [REFERRED TO]
PALURU RAMKRISHNAIAH R D DEGAONKAR AND VS. UNION OF INDIA [REFERRED TO]
VIRENDER KUMAR GENERAL MANAGER NORTHERN RAILWAYS NEW DELHI VS. AVINASH CHANDRA CHADHA [REFERRED TO]
STATE OF HARYANA VS. O P GUPTA [REFERRED TO]
UNION TERRITORY VS. BRIJMOHAN KAUR [REFERRED TO]

JUDGEMENT

(1.) A short question of law raised in the instant appeal preferred by Union of India and its officer is whether an order of retrospective promotion would bring monetary benefits from the date of retrospective promotion or notional benefits as have been given by the appellants to the petitioner -respondent?. The aforesaid question emerges from the facts which are set out below.

(2.) THE petitioner -respondent (Jagdev Singh Langeh) joined armed forces as a Record Clerk on 27.01.1973. He was promoted on the post of Lance Naik in 1979 and became Naik Clerk in the same year. He earned quick promotion in July, 1980 and became Head Clerk.

(3.) WE have heard learned counsel for the parties at a considerable length and have perused the record with their able assistance.

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UNION OF INDIA Vs. JAGDEV SINGH LANGHE

Referred Judgements :-

JUDGEMENT

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