REGENT COMPUTRONICS PVT. LTD.

MAHAVIR PRASAD Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

DATTATRAYA MAHADEV NADKARNI (DR.) VS. MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
DEPOT MANAGER A P STATE ROAD TRANSPORT CORPORATION VS. MOHAMMAD YOUSUF MIYA [REFERRED TO]
TERI OAT ESTATES P LIMITED VS. U T CHANDIGARH [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. T SRINIVAS [REFERRED TO]
HINDUSTAN PETROLEUM CORPN LTD VS. SARVESH BERRY [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
UNION OF INDIA VS. GULAM MOHD BHAT [REFERRED TO]
UTTARANCHAL ROAD TRANSPORT CORPN VS. MANSARAM NAINWAL [REFERRED TO]
NOIDA ENTREPRENEURS ASSN VS. NOIDA [REFERRED TO]
UNION OF INDIA VS. DILER SINGH [REFERRED TO]
CENTRAL INDUSTRIAL SECURITY FORCE & ORS. VS. ABRAR ALI [REFERRED TO]
UNION OF INDIA VS. DALBIR SINGH [REFERRED TO]

JUDGEMENT

(1.) Invoking the extra-ordinary jurisdiction of this court, the petitioner has submitted this petition seeking the following reliefs :-

(2.) The background facts need to be noted, in brief are that the petitioner as a Constable joined duties on 12/6/2004 in the Central Reserve Police Force (for short 'CRPF') in Srinagar.

(3.) A departmental inquiry was ordered against the petitioner under Sec. 11(1) of the Central Reserve Police Force Act, 1949 (for short 'Act 1949') read with Rule 27 of the Central Reserve Police Force Rules, 1955 (for short 'Rules 1955') vide Office Orders dtd. 11/9/2007 and 8/10/2007 with following charges :-

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MAHAVIR PRASAD Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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