REGENT COMPUTRONICS PVT. LTD.

GHULAM HUSSAIN Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RAJESH KUMAR TRIPATHI V. STATE OF U.P. [REFERRED TO]
STATE OF MYSORE VS. K MANOHE GOWDA [REFERRED TO]
VED PRAKASH GUPTA VS. DELTON CABLE INDIA PRIVATE LIMITED [REFERRED TO]
V R KATARKI VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF HARYANA VS. D L UPPAL [REFERRED TO]
MALKIAT SINGH VS. STATE OF PUNJAB [REFERRED TO]
M P STATE ELECTRICITY BOARD VS. JARINA BEE [REFERRED TO]
GENERAL MANAGER HARYANA ROADWAYS VS. RUDHAN SINGH [REFERRED TO]
U P STATE BRASSWARE CORPORATION LTD VS. UDAI NARAIN PANDEY [REFERRED TO]
J K SYNTHITICS LTD VS. K P AGRAWAL [REFERRED TO]
STATE OF KERALA VS. E K BHASKARAN PILLAI [REFERRED TO]
JAGBIR SINGH VS. HARYANA STATE AGRICULTURE MARKETING BOARD [REFERRED TO]
METROPOLITAN TRANSPORT CORPORATION VS. V VENKATESAN [REFERRED TO]
PUNJAB STATE VS. SURJIT SINGH [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]
KRISHAN LAL, EX-CONSTABLE VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) By way of the instant Letters Patent Appeal, the appellant assails the judgment dated 01st October, 2018 passed by the learned Single Judge dismissing the writ petition challenging the order dated 18th March, 2009 passed by the Commanding Officer, 16 Bn., CRPF, Chatha, Jammu (respondent No.5 herein).

(2.) The facts giving rise to the instant appeal to the extent necessary are extracted hereafter:-

(3.) This judgment has been assailed by the writ petitioner by way of present appeal. Appellant?s contentions

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GHULAM HUSSAIN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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