REGENT COMPUTRONICS PVT. LTD.

Mosomat Shyam Sunder Devi Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

C.JACOB VS. DIRECTOR OF GEOLOGY AND MINING AND ANOTHER [REFERRED TO]
K V RAJLAKSHMIAH SETTY VS. STATE OF MYSORE [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF ORISSA VS. ARUN KUMAR PATNATK [REFERRED TO]
STATE OF ORISSA VS. PYARIMOHAN SAMANTARAY [REFERRED TO]
LIPTON INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
M R GUPTA VS. UNION OF INDIA [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
NEW DELHI MUNICIPAL COUNCIL VS. PAN SINGH [REFERRED TO]

JUDGEMENT

(1.) This interlocutory application has been filed for condoning the delay of 66 days in filing the appeal.

(2.) Brief facts of the case as per the pleadings made in the writ proceeding, which are required to be enumerated herein, read as under :-

(3.) It appears from the factual aspects and based upon the pleadings as referred hereinabove, that the writ petitioner while working as key man in the respondent Railway, was departmentally proceeded by issuance of the memorandum of charge on the allegation that he had assaulted his superior.

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MOSOMAT SHYAM SUNDER DEVI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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