REGENT COMPUTRONICS PVT. LTD.

Shri Gajendra Singh Rana Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE OF ANDHRA PRADESH VS. CHITRA VENKATA RAO [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N RADHAKISHAN [REFERRED TO]
C B I ANTI CORRUPTION BRANCH MUMBAI VS. NARAYAN DIWAKAR [REFERRED TO]
NATIONAL TEXTILE CORPORATION LIMITED VS. HARIBOX SWALRAM [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED TO]
P V MAHADEVAN VS. M D TAMIL NADU HOUSING BOARD [REFERRED TO]
ALCHEMIST LIMITED VS. STATE BANK OF SIKKIM [REFERRED TO]
PRAVEEN BHATIA VS. UNION OF INDIA [REFERRED TO]
STATE OF U P VS. MAN MOHAN NATH SINHA [REFERRED TO]
UNION OF INDIA VS. S K KAPOOR [REFERRED TO]
CHAIRMAN, LIC OF INDIA VS. A. MASILAMANI [REFERRED TO]
NAWAL KISHORE SHARMA VS. UNION OF INDIA [REFERRED TO]
REGISTRAR GENERAL VS. K. MUTHUKUMARASAMY [REFERRED TO]
COMMISSIONER OF POLICE VS. SAT NARAYAN KAUSHIK [REFERRED TO]

JUDGEMENT

(1.) The Petitioner, by filing the instant Writ Petition, seeks;

(2.) The Petitioner joined the Border Roads Organisation (BRO) on 20-02-1995, as an Assistant Executive Engineer (Civil), through the Union Public Service Commission (UPSC). He served in different parts of the country and is presently posted in Sikkim, as an Executive Engineer, HQ, Project Swastik. The matter goes back to Aug. 2005, when he was posted in Jaisalmer, Rajasthan and assigned the task, inter alia, of resurfacing Jaisalmer Bye Pass Road, comprising of a stretch of 18.655 kms.

(3.) On completion of the works, a Court of Inquiry was convened against the Petitioner by the HQ, Director General Border Roads (DGBR), vide its letter dated 13-10-2005, with the terms of reference, as follows;

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SHRI GAJENDRA SINGH RANA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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