REGENT COMPUTRONICS PVT. LTD.

RAMESH LAL MULLAH Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

JOGINDER SINGH V. DEPUTY CUSTODIAN GENERAL OF EVACUEE PROPERTY [REFERRED]
VIRUNDHUNAGAR STEEL ROLLING MILLS LTD. V. THE GOVERNMENT OF MADRAS [REFERRED]
P.D. SHARMA V. STATE BANK OF INDIA [REFERRED]
HOSHNAK SINGH V. UNION OF INDIA & ORS. [REFERRED]
COL M L SETHI VS. UNION OF INDIA [REFERRED]

JUDGEMENT

(1.) "Persons maimed in the wars should be maintained at the public charge."

(2.) If above was the consideration shown in the days gone by to an ordinary citizen then disabled soldiers are entitled to be placed at a higher pedestal.

(3.) Petitioner was enrolled with Indian Army. He joined Indian Army in the month of June, 1980.

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RAMESH LAL MULLAH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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