UNION OF INDIA Vs. P GUNASEKARAN
LAWS(SC)-2014-11-52
SUPREME COURT OF INDIA
Decided on November 19,2014

UNION OF INDIA Appellant
VERSUS
P Gunasekaran Respondents





Cited Judgements :-

SANJIB ROY VS. PUNJAB NATIONAL BANK [LAWS(CAL)-2023-12-18] [REFERRED TO]
SIDDHARTHA SAR VS. LIFE INSURANCE CORPORATION OF INDIA [LAWS(CAL)-2023-6-121] [REFERRED TO]
VIKAS JAIN VS. UNION OF INDIA [LAWS(DLH)-2022-9-106] [REFERRED TO]
SNEH AGGARWAL VS. PUNJAB NATIONAL BANK [LAWS(DLH)-2023-1-263] [REFERRED TO]
NARESH KUMAR VS. UNION OF INDIA [LAWS(DLH)-2022-8-135] [REFERRED TO]
GOVT OF NCT OF DLEHI VS. NIHAL SINGH [LAWS(DLH)-2023-7-109] [REFERRED TO]
RAJNISH BHANDARI VS. UNION OF INDIA [LAWS(DLH)-2024-3-131] [REFERRED TO]
RICH PAL SINGH VS. ASST GENERAL MANAGER SYNDICATE BANK [LAWS(DLH)-2021-2-174] [REFERRED TO]
VIR SAIN CHAUHAN VS. NORTH DELHI MUNICIPAL CORPORATION AND ORS. [LAWS(DLH)-2020-2-183] [REFERRED TO]
PRADEEPKUMAR THAKUR VS. STATE BANK OF INDIA [LAWS(GJH)-2024-2-50] [REFERRED TO]
TUSHARBHAI A. SHAH VS. GUJARAT HOUSING BOARD [LAWS(GJH)-2024-2-63] [REFERRED TO]
UNION OF INDIA THROUGH SECRETARY, MINISTRY OF HOME AFFAIRS, NORTH BLOCK, JAISALMER HOUSE, LOK NAYAK BHAWAN, NEW DELHI VS. HARENDRA SINGH SON OF LATE RAMPUKAR SINGH, CISF UNIT, 4TH RESERVE BN, P.O. AND P.S. [LAWS(JHAR)-2016-4-137] [REFERRED TO]
JAGDISH CHANDRA GHOSH VS. STATE OF JHARKHAND [LAWS(JHAR)-2020-1-120] [REFERRED TO]
HEMLAL HEMBRAM VS. UNION OF INDIA [LAWS(JHAR)-2020-5-31] [REFERRED TO]
HEMLAL HEMBRAM VS. UNION OF INDIA [LAWS(JHAR)-2020-5-31] [REFERRED TO]
M BHAGAT, VS. INSPECTOR GENERAL OF POLICE [LAWS(JHAR)-2020-7-26] [REFERRED TO]
M BHAGAT, VS. INSPECTOR GENERAL OF POLICE [LAWS(JHAR)-2020-7-26] [REFERRED TO]
P.VICTOR VS. COMMANDANT [LAWS(MAD)-2019-3-505] [REFERRED TO]
R.NAVAMURTHY VS. ADDITIONAL CHIEF SECRETARY TO GOVERNMENT [LAWS(MAD)-2019-10-414] [REFERRED TO]
SUDHAKAR PANDA VS. ODISHA GRAMYA BANK AND ANOTHER [LAWS(ORI)-2019-4-18] [REFERRED TO]
A V POULOSE S/O A O VARGHESE VS. COCHIN PORT TRUST REPRESENTED BY ITS CHAIRMAN [LAWS(KER)-2018-10-171] [REFERRED TO]
SHEIKH MASALAUDDIN SON OF LATE SHEIKH DOSTOGI VS. THE STATE OF BIHAR THROUGH THE DIRECTOR GENERAL AND INSPECTOR GENERAL OF POLICE [LAWS(PAT)-2016-8-188] [REFERRED TO]
ANURAG VASHISHTHA VS. THE HARYANA FINANCIAL CORPORATION AND OTHERS [LAWS(P&H)-2017-4-87] [REFERRED TO]
GURNAM SINGH VS. UNION OF INDIA AND ORS. [LAWS(P&H)-2015-7-274] [REFERRED TO]
DEBAJIT SAIKIA VS. UNITED BANK OF INDIA [LAWS(GAU)-2017-11-58] [REFERRED TO]
CHANDESHWAR BHARTI VS. BIHAR STATE WAREHOUSING CORPORATION [LAWS(PAT)-2019-7-143] [REFERRED TO]
BHAWESH KUMAR JHA VS. PUNJAB NATIONAL BANK [LAWS(PAT)-2022-6-62] [REFERRED TO]
SUBHASH CHAND YADAV VS. UNION OF INDIA [LAWS(RAJ)-2017-4-6] [REFERRED TO]
CHATRAPAL VS. STATE OF UTTAR PRADESH [LAWS(SC)-2024-2-28] [REFERRED TO]
PHOOL SINGH DHAKAR VS. STATE OF RAJASTHAN [LAWS(RAJ)-2019-7-347] [REFERRED TO]
ASHOK KUMAR PATHAK VS. THE STATE OF BIHAR AND ORS [LAWS(PAT)-2019-2-80] [REFERRED TO]
R K APPA SON OF LATE YARALAKKAPPA VS. UNION OF INDIA REPRESENTED BY ITS SECRETARY MINISTRY OF HOME AFFAIRS [LAWS(KAR)-2019-4-200] [REFERRED TO]
M.S. KADKOL VS. STATE OF KARNATAKA [LAWS(KAR)-2022-1-56] [REFERRED TO]
THARIAN CHACKO VS. UNION BANK OF INDIA [LAWS(KAR)-2022-11-965] [REFERRED TO]
S.G.DESAI VS. G.S.DHOTRE [LAWS(GJH)-2016-11-2] [REFERRED TO]
JYOTIBEN D SHAH VS. PRESIDENT M.E.SOCIETY [LAWS(GJH)-2016-10-1] [REFERRED TO]
C S AMIN VS. ASSISTANT GENERAL MANAGER SBI, REGION III [LAWS(GJH)-2016-12-7] [REFERRED TO]
IBRAHIMKHAN JAMALKHAN PATHAN VS. STATE OF GUJARAT [LAWS(GJH)-2022-2-964] [REFERRED TO]
RAJENDRA PRASAD BHARTI VS. STATE OF U.P. ADDL.CHIEF SECY. DEPTT.OF APPOINTMENT [LAWS(ALL)-2023-2-86] [REFERRED TO]
COMMITTEE OF MANAGEMENT INTERMEDIATE COLLEGE VS. STATE OF U. P. [LAWS(ALL)-2023-8-117] [REFERRED TO]
RAKESH CHOUBEY VS. STATE OF CHHATTISGARH [LAWS(CHH)-2019-8-76] [REFERRED TO]
T. K. VAGHELA VS. STATE OF GUJARAT [LAWS(GJH)-2020-2-373] [REFERRED TO]
JAY SHANKAR PANDEY VS. RAJYA SABHA SECRETARIATE [LAWS(DLH)-2015-12-164] [REFERRED TO]
BHAWANI SHANKER TANK VS. GOVT. OF NCT OF DELHI AND ORS. [LAWS(DLH)-2015-9-360] [REFERRED TO]
RAVINDRANATH A.N. GAONKAR VS. CHIEF SECRETARY AND THE APPELLATE AUTHORITY [LAWS(BOM)-2022-5-160] [REFERRED TO]
RAVINDRANATH A.N. GAONKAR VS. CHIEF SECRETARY [LAWS(BOM)-2022-5-163] [REFERRED TO]
NANURAM S/O. DAGDU BELDAR VS. THE STATE OF MAHARSHTRA & ORS. [LAWS(BOM)-2017-2-134] [REFERRED TO]
D BALAJI S/O LALU VS. DEPOT MANAGER, RTC, SURYAPET BUS DEPOT, NALGONDA DISTRICT [LAWS(APH)-2017-3-92] [REFERRED TO]
K.MASENU RAO VS. VISAKHAPATNAM DOCK LABOUR BOARD [LAWS(APH)-2022-11-215] [REFERRED TO]
M. VEERANNA RAJU VS. STATE OF A.P. [LAWS(APH)-2024-4-54] [REFERRED TO]
V. VIKRAMAN VS. UNION OF INDIA [LAWS(DLH)-2017-4-141] [REFERRED TO]
COMMISSIONER, KENDRIYA VIDYALAYA SANGATHAN VS. DHARMENDRA SINGH [LAWS(DLH)-2016-2-331] [REFERRED TO]
VIKRAM SINGH VS. INDIAN TELEPHONE INDUSTRIES LIMITED, RAE BARELI AND ANOTHER [LAWS(ALL)-2016-7-205] [REFERRED]
SOM PAL VS. PUNJAB NATIONAL BANK THRU CHAIRMAN AND 3 OTHERS [LAWS(ALL)-2018-1-138] [REFERRED TO]
VISHNU DUTT SHARMA VS. GENERAL MANAGER, BANK OF BARODA (W.U.P.U.) [LAWS(ALL)-2017-4-109] [REFERRED TO]
BANSH LAL SANKHWAR VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2015-12-39] [REFERRED TO]
RATHIN GHOSH VS. WEST BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED [LAWS(CAL)-2015-6-65] [REFERRED TO]
KASHEM ALI BISWAS VS. UNION OF INDIA [LAWS(CAL)-2019-7-52] [REFERRED TO]
BHARAT K VAKIL VS. BHARAT PETROLEUM CORPORATION LTD [LAWS(BOM)-2016-7-193] [REFERRED]
UNION OF INDIA VS. JITENDRASINH BHAVANSINH JADEJA [LAWS(GJH)-2015-6-93] [REFERRED TO]
RANA MAJUMDER VS. UNITED BANK OF INDIA & ORS. [LAWS(CAL)-2020-5-21] [REFERRED TO]
BIKASH SARKAR VS. UNION OF INDIA [LAWS(CAL)-2023-12-64] [REFERRED TO]
MD. NAUSAD VS. STATE OF WEST BENGAL [LAWS(CAL)-2023-10-40] [REFERRED TO]
BAUSAB RAJASAB SHIDENUR VS. STATE OF KARNATAKA [LAWS(KAR)-2020-12-57] [REFERRED TO]
RAJPAL BHAGIRATH YADAV VS. UNION OF INDIA [LAWS(GJH)-2018-3-127] [REFERRED TO]
SANJAYBHAI MAGANBHAI PATEL VS. NATIONAL THERMAL POWER CORPORATION LTD. [LAWS(GJH)-2018-1-436] [REFERRED TO]
PUSHPENDRA KUMAR JAIN VS. CENTRAL WAREHOUSING CORPORATION & ANR [LAWS(DLH)-2019-3-57] [REFERRED TO]
DINESH KUMAR VS. POLICE AND ORS [LAWS(DLH)-2017-11-205] [REFERRED TO]
U.O.I. VS. RAJESH KUMAR MEENA [LAWS(DLH)-2017-3-232] [REFERRED TO]
R.R. CHANDRAIAH VS. LABOUR COURT-CUM-INDUSTRIAL TRIBUNAL, ANANTHAPUR AND ANOTHER [LAWS(APH)-2016-1-26] [REFERRED TO]
TRIYUGI NARAYAN SHAHI VS. STATE OF U P AND 3 OTHERS [LAWS(ALL)-2017-5-613] [REFERRED TO]
ACHHEY LAL VS. STATE OF U P AND ANR [LAWS(ALL)-2017-3-326] [REFERRED TO]
SATENDRA KUMAR VS. INSPECTOR GENERAL OF POLICE,P.A.C.,WESTERN ZONE,MBD. & ORS. [LAWS(ALL)-2018-3-28] [REFERRED TO]
RAJIVE NANDAN MOURYA VS. STATE OF BIHAR BIHAR [LAWS(PAT)-2021-10-4] [REFERRED TO]
ANANT KUMAR SHARMA VS. STATE OF BIHAR [LAWS(PAT)-2021-8-94] [REFERRED TO]
SANTOSH KUMAR PASWAN VS. STATE BANK OF INDIA [LAWS(PAT)-2018-12-58] [REFERRED TO]
PRADEEP KUMAR VS. THE STATE OF BIHAR [LAWS(PAT)-2018-4-182] [REFERRED TO]
MOHAMMED ALIM VS. STATE OF RAJASTHAN [LAWS(RAJ)-2019-12-97] [REFERRED TO]
PRANAB ROUTH VS. STATE OF ASSAM [LAWS(GAU)-2016-2-77] [REFERRED TO]
STATE BANK OF INDIA VS. K.S. VISHWANATH [LAWS(SC)-2022-5-97] [REFERRED TO]
ASHOK MISHRA VS. M. P. STATE CO-OPERATIVE BANK [LAWS(MPH)-2021-7-65] [REFERRED TO]
RAJENDRA KUMAR GARG VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2022-7-117] [REFERRED TO]
SHAMMI KAPOOR VS. UNION OF INDIA [LAWS(JHAR)-2022-3-98] [REFERRED TO]
UNION OF INDIA VS. SUDEEP KUMAR [LAWS(JHAR)-2022-7-74] [REFERRED TO]
GAUOR KUMAR DAS VS. STATE BANK OF INDIA [LAWS(JHAR)-2021-10-36] [REFERRED TO]
MAHESH KAPOOR VS. LT. GOVERNOR OF DELHI [LAWS(DLH)-2022-9-131] [REFERRED TO]
PUNJAB NATIONAL BANK VS. SNEH AGGARWAL [LAWS(DLH)-2023-7-192] [REFERRED TO]
NARENDER KHANNA VS. CVC [LAWS(DLH)-2022-10-69] [REFERRED TO]
SANDEEP SHARMA VS. BALMER LAWRIE & CO. LTD. [LAWS(DLH)-2021-5-135] [REFERRED TO]
V.NARAYANAN VS. CHIEF MANAGER BANK OF INDIA [LAWS(MAD)-2019-8-242] [REFERRED TO]
STATE BANK OF INDIA REP BY ITS DEPUTY GENERAL MANAGER VS. A THANGAVELU [LAWS(MAD)-2018-4-382] [REFERRED TO]
SUMAN KUMAR VS. STATE OF J&K AND ORS. [LAWS(J&K)-2017-11-34] [REFERRED TO]
LAKSHMANAN VS. UNION OF INDIA [LAWS(KER)-2021-1-31] [REFERRED TO]
STATE BANK OF MYSORE VS. SHIVANNA D.HULGUR [LAWS(KAR)-2022-9-166] [REFERRED TO]
KARNAVATI COOPERATIVE BANK LIMITED VS. DISCIPLINARY COMMITTEE [LAWS(GJH)-2023-7-769] [REFERRED TO]
KETAN PRAFULCHANDRA PAREKH VS. STATE OF GUJARAT [LAWS(GJH)-2023-6-1912] [REFERRED TO]
RAJIBEN KALIDAS SANMA VS. STATE OF GUJARAT [LAWS(GJH)-2023-8-710] [REFERRED TO]
R.K. APPA VS. UNION OF INDIA AND ORS. [LAWS(KAR)-2016-1-130] [REFERRED TO]
UNION OF INDIA VS. HARISH CHANDRA SAHOO [LAWS(ORI)-2023-12-60] [REFERRED TO]
KANAKSINH MADHAVSINH RAVALJI VS. STATE OF GUJARAT [LAWS(GJH)-2023-3-1158] [REFERRED TO]
RAMESH CHANDRA PATTANAIK VS. PRINCIPAL SECRETARY TO GOVERNMENT AND ANOTHER [LAWS(ORI)-2017-4-98] [REFERRED TO]
RAMESH CHANDRA PATTANAIK VS. PRINCIPAL SECRETARY TO GOVERNMENT AND ANOTHER [LAWS(ORI)-2017-4-98] [REFERRED TO]
JANMEJAYA NAYAK VS. UNION OF INDIA AND ORTHERS [LAWS(ORI)-2017-12-22] [REFERRED TO]
NILAKANTHA MISHRA VS. STATE OF ODISHA [LAWS(ORI)-2017-3-46] [REFERRED TO]
RAMA CHANDRA BEHERA VS. MANAGING DIRECTOR ORISSA FOREST [LAWS(ORI)-2017-11-40] [REFERRED TO]
K VENKATESWARA RAO, PERRAGUPETA, KAKINADA VS. D M , APSRTC, RAMACHANDRAPURAM , E G D T &ANR [LAWS(APH)-2016-4-80] [REFERRED]
K. SURYANARAYANA MURTHY VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2022-8-93] [REFERRED TO]
K.S. KARDAM VS. UNION OF INDIA & ORS. [LAWS(DLH)-2016-11-106] [REFERRED TO]
UNION OF INDIA AND ORS. VS. ASHES KIRAN PRASAD [LAWS(DLH)-2016-2-257] [REFERRED TO]
ISHWARBHAI R PATEL VS. UNION OF INDIA [LAWS(GJH)-2015-1-12] [REFERRED TO]
ASHOK C PRAJAPATI VS. UNION OF INDIA [LAWS(GJH)-2015-1-33] [REFERRED TO]
SHRI BHARAT K. VAKIL VS. BHARAT PETROLEUM CORPORATION LTD. [LAWS(BOM)-2016-7-36] [REFERRED TO]
S S GUPTA VS. DELHI POWER CO LTD & ANR [LAWS(DLH)-2018-7-642] [REFERRED TO]
ANIRBAN BHATTACHARYA VS. JAWAHARLAL NEHRU UNIVERSITY THR ITS REGISTRAR [LAWS(DLH)-2017-10-86] [REFERRED TO]
RAVINDER KUMAR VS. UNION OF INDIA [LAWS(CHH)-2024-2-32] [REFERRED TO]
FULMATI CHOUDHARY VS. CENTRAL BANK OF INDIA [LAWS(CHH)-2019-7-10] [REFERRED TO]
R.K.BANJARE VS. UNION OF INDIA [LAWS(CHH)-2019-8-177] [REFERRED TO]
STATE OF JHARKHAND VS. ARUN KUMAR [LAWS(JHAR)-2019-12-111] [REFERRED TO]
BIJAY KANT JHA VS. STATE OF JHARKHAND [LAWS(JHAR)-2019-8-61] [REFERRED TO]
SANJAY KUMAR SINGH VS. THE STATE OF JHARKHAND AND ORS. [LAWS(JHAR)-2015-9-63] [REFERRED TO]
JEPS PHARMA LTD VS. OFFICE OF COMISSIONER OF INDUSTRIES [LAWS(DLH)-2022-9-132] [REFERRED TO]
V. SHIVAKUMAR VS. BANGALORE ELECTRICITY SUPPLY COMPANY LIMITED (BESCOM) [LAWS(KAR)-2020-3-94] [REFERRED TO]
MAHADEVBHAI FULJIBHAI CHAUDHARI VS. STATE OF GUJARAT [LAWS(GJH)-2020-11-49] [REFERRED TO]
M. KRISHNA MUKRI VS. SYNDICATE BANK, [LAWS(KAR)-2020-1-360] [REFERRED TO]
SUNIL KUMAR NAGPAL VS. CENTRAL BANK OF INDIA [LAWS(DLH)-2021-3-205] [REFERRED TO]
MANISHKUMAR ARJANBHAI PATEL VS. SAURASHTRA GRAMIN BANK [LAWS(GJH)-2016-7-213] [REFERRED TO]
VIJAY B. BRAHMBHATT VS. STATE OF GUJARAT [LAWS(GJH)-2020-1-144] [REFERRED TO]
HET RAM VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2021-7-85] [REFERRED TO]
DURYODHAN BEHERA VS. THE ORISSA STATE HANDLOOM WEAVERS COOPERATIVE SOCIETY LTD. AND ORS. [LAWS(ORI)-2016-2-31] [REFERRED TO]
RAMESH DUNGURI VS. UNION OF INDIA AND OTHERS [LAWS(ORI)-2017-8-94] [REFERRED TO]
UDHAB CHARAN PRADHAN VS. DIRECTOR GENERAL AND INSPECTOR GENERAL OF POLICE [LAWS(ORI)-2024-3-104] [REFERRED TO]
MOUSAMSINGH BHAGWATSING RAO VS. STATE OF GUJARAT [LAWS(GJH)-2024-3-67] [REFERRED TO]
PRAVINCHANDRA VENILAL SOPARIWALA VS. CHAIRMAN AND MANAGING DIRECTORBANK OF BARODA [LAWS(GJH)-2021-8-177] [REFERRED TO]
FEKU RAM VS. STATE OF JHARKHAND [LAWS(JHAR)-2020-12-27] [REFERRED TO]
STATE OF WEST BENGAL VS. AMARENDRA KUMAR SINGH [LAWS(CAL)-2023-10-46] [REFERRED TO]
ARINDAM GHOSH VS. STATE OF TRIPURA [LAWS(TRIP)-2022-11-7] [REFERRED TO]
HONBLE HIGH COURT OF JUDICATURE AT PATNA VS. AJIT KUMAR MISHRA [LAWS(PAT)-2022-5-64] [REFERRED TO]
VIJAY KISHORE SINGH VS. STATE OF BIHAR [LAWS(PAT)-2021-8-109] [REFERRED TO]
VIJAY PRASAD VS. ALLAHABAD BANK [LAWS(PAT)-2019-9-30] [REFERRED TO]
KARAN SINGH MALIK VS. STATE OF HARYANA [LAWS(P&H)-2016-2-109] [REFERRED TO]
SATISH KUMAR KAPOOR VS. PUNJAB NATIONAL BANK AND ORS. [LAWS(P&H)-2016-3-8] [REFERRED TO]
S. SREESANTH VS. THE BOARD OF CONTROL FOR CRICKET IN INDIA AND OTHERS [LAWS(SC)-2019-3-102] [REFERRED TO]
TASHI CHOPEL BHUTIA VS. THE STATE OF SIKKIM [LAWS(SIK)-2016-7-7] [REFERRED]
BINOD TIWARY VS. ALLAHABAD BANK AND OTHERS [LAWS(PAT)-2018-7-304] [REFERRED TO]
THE BIHAR LEGISLATIVE ASSEMBLY PATNA AND ORS. VS. GYANENDRA KUMAR SINGH AND ORS. [LAWS(PAT)-2015-4-11] [REFERRED TO]
JAGRAJ SINGH VS. PRESIDING OFFICER, LABOUR COURT, BATHINDA, AND OTHERS [LAWS(P&H)-2018-8-23] [REFERRED TO]
AJAY SINGHAL VS. STATE OF HARYANA AND OTHERS [LAWS(P&H)-2018-8-120] [REFERRED TO]
G. RAMAKRISHNAN VS. THE EXECUTIVE DIRECTOR AND REVIEWING AUTHORITY, MUMBAI AND ORS. [LAWS(KAR)-2015-7-335] [REFERRED TO]
DIRECTOR GENERAL OF POLICE, RAILWAY PROTECTION FORCE AND OTHERS VS. RAJENDRA KUMAR DUBEY [LAWS(SC)-2020-11-33] [REFERRED TO]
RAJ KUMAR JOUHARI VS. STATE OF M.P. [LAWS(MPH)-2022-4-115] [REFERRED TO]
RAVINDER PANDEY VS. UNION OF INDIA [LAWS(MPH)-2022-6-103] [REFERRED TO]
N.RAJAGOPAL VS. UNION OF INDIA [LAWS(KER)-2016-3-219] [REFERRED TO]
SYNDICATE BANK AND ORS. VS. P.I. BABU [LAWS(KER)-2015-8-45] [REFERRED TO]
SOWRIMUTHU VS. GOVERNMENT OF TAMIL NADU [LAWS(MAD)-2022-11-319] [REFERRED TO]
HARPREET SINGH VS. SYNDICATE BANK AND OTHERS [LAWS(P&H)-2018-4-264] [REFERRED TO]
B.BHOMAIAH VS. D.M., APSRTC [LAWS(TLNG)-2022-10-44] [REFERRED TO]
KUMAR RAJA VS. STATE OF BIHAR [LAWS(PAT)-2022-11-58] [REFERRED TO]
RAM KUMAR SINGH VS. STATE OF BIHAR [LAWS(PAT)-2021-1-47] [REFERRED TO]
NILIMA SINHA VS. STATE OF BIHAR [LAWS(PAT)-2021-12-39] [REFERRED TO]
ASHOK KUMAR PATHAK VS. STATE OF BIHAR [LAWS(PAT)-2020-2-109] [REFERRED TO]
JITENDRA PRASAD VS. STATE OF BIHAR [LAWS(PAT)-2019-5-58] [REFERRED TO]
BAIJNATH PRASAD VS. THE CENTRAL BANK OF INDIA [LAWS(PAT)-2016-4-104] [REFERRED TO]
VINAY KUMAR RAI SON OF LATE BRAJ NANDAN SINGH VS. CENTRAL BANK OF INDIA THROUGH ITS CHAIRMAN-CUM-MANAGING DIRECTOR [LAWS(PAT)-2017-5-111] [REFERRED TO]
AKHILESH BHARTI AND OTHERS VS. THE STATE OF BIHAR [LAWS(PAT)-2018-2-215] [REFERRED TO]
ANUJ KUMAR SINGH YADAV VS. STATE OF BIHAR [LAWS(PAT)-2023-11-42] [REFERRED TO]
C L VERMA VS. STATE OF RAJASTHAN THROUGH CHIEF SECRETARY [LAWS(RAJ)-2018-5-9] [REFERRED TO]
HARPREET SINGH VS. STATE OF PUNJAB AND OTHERS [LAWS(P&H)-2016-10-65] [REFERRED TO]
UNION OF INDIA AND ORS. VS. SUSHIL KUMAR VASHISHT AND ORS. [LAWS(P&H)-2015-7-57] [REFERRED TO]
CISF AND OTHERS VS. SANTOSH KUMAR PANDEY [LAWS(SC)-2022-12-49] [REFERRED TO]
UNION OF INDIA VS. JABLAIN KULLU [LAWS(JHAR)-2021-8-55] [REFERRED TO]
UNION OF INDIA VS. JABLAIN KULLU [LAWS(JHAR)-2021-8-55] [REFERRED TO]
TANI JONGKEY VS. STATE OF ARUNACHAL PRADESH [LAWS(GAU)-2022-2-172] [REFERRED TO]
B.P. HONAKHANDE VS. GOVERNMENT OF KARNATAKA AND ORS. [LAWS(KAR)-2015-6-146] [REFERRED TO]
K BHASKARAN VS. CHAIRMAN, KERALA STATE WAREHOUSING CORPORATION, PANAMPILLY NAGAR [LAWS(KER)-2018-7-206] [REFERRED TO]
SHIV KUMAR VS. UNION OF INDIA & ORS [LAWS(HPH)-2016-6-260] [REFERRED TO]
UNION OF INDIA VS. GIRISH CHANDRA NATH [LAWS(GAU)-2016-12-1] [REFERRED TO]
MD. ZAKRIA VS. UNION OF INDIA [LAWS(ORI)-2024-3-130] [REFERRED TO]
TAJDAR KHAN VS. UNION OF INDIA AND ORS. [LAWS(J&K)-2015-7-30] [REFERRED TO]
RAJENDRA I. THAKKAR VS. BANK OF BARODA [LAWS(GJH)-2020-1-121] [REFERRED TO]
SATBIR SINGH CHADHA VS. PUNJAB AND SIND BANK AND ORS [LAWS(DLH)-2018-5-710] [REFERRED TO]
S R MITTAL VS. SYNDICATE BANK & ANR [LAWS(DLH)-2018-7-709] [REFERRED TO]
RAJASHEKARAIAH VS. HONOURABLE CHIEF JUSTICE, HIGH COURT OF KARNATAKA [LAWS(KAR)-2019-4-380] [RERERRED TO]
S. K. GUPTA VS. UNION OF INDIA [LAWS(DLH)-2020-1-86] [REFERRED TO]
DHARAM SINGH VS. DELHI TRANSPORT CORPORATION [LAWS(DLH)-2019-11-232] [REFERRED TO]
SWAPAN BHATTACHARYA VS. BANK OF INDIA [LAWS(JHAR)-2019-8-72] [REFERRED TO]
CHANDU VENKATESWARLU VS. UNION OF INDIA [LAWS(DLH)-2021-8-9] [REFERRED TO]
VK ARORA VS. CEMENT CORPORATION OF INDIA [LAWS(DLH)-2022-12-63] [REFERRED TO]
KISHORE KUMAR VS. ESTATE OFFICER, DIRECTORATE OF ESTATES [LAWS(DLH)-2022-10-107] [REFERRED TO]
SUNIL KUMAR SAXENA VS. EXPORT INSPECTION COUNCIL [LAWS(DLH)-2023-8-152] [REFERRED TO]
ANOOP KUMAR MISHR VS. AIRPORT AUTHORITY OF INDIA [LAWS(DLH)-2024-3-136] [REFERRED TO]
SEEMA KHATTAR VS. PROJECT AND EQUIPMENT CORPORATION OF INDIA LTD [LAWS(DLH)-2023-11-19] [REFERRED TO]
AJAY BERI VS. DELHI URBAN SHELTER IMPROVEMENT BOARD [LAWS(DLH)-2022-8-82] [REFERRED TO]
S JANAKI IYER VS. UNION OF INDIA & ORS [LAWS(BOM)-2018-7-163] [REFERRED TO]
B M MITTAL VS. UNION OF INDIA AND ORS [LAWS(BOM)-2018-9-74] [REFERRED TO]
GANDI NARASAYAMMA VS. APSRTC [LAWS(APH)-2019-10-6] [REFERRED TO]
M. VENKAT RAO VS. GOVT OF INDIA MINISTRY OF RAILWAYS [LAWS(APH)-2017-7-100] [REFERRED TO]
K.R. BHOSLE, HYDERABAD VS. MISHRA DHATU NIGAM LTD. HYD [LAWS(APH)-2017-6-22] [REFERRED TO]
P BALASUBRAHMANYAM VS. UNION OF INDIA [LAWS(APH)-2019-7-17] [REFERRED TO]
BHARAT PETROLEUM CORPORATION LTD. VS. INDU GULAB GADANKUSH [LAWS(BOM)-2023-11-115] [REFERRED TO]
SANTOSH KUMAR VS. STATE BANK OF INDIA AND ANR [LAWS(DLH)-2018-5-105] [REFERRED TO]
UNION OF INDIA & ORS VS. ASHOK KUMAR AGGARWAL & ANR [LAWS(DLH)-2018-5-491] [REFERRED TO]
MAHIPAL VS. STATE OF U.P. [LAWS(ALL)-2018-1-47] [REFERRED TO]
REGISTRAR (NOW REGISTRAR GENERAL), HIGH COURT, ALLAHABAD VS. SHEO PRASAD -II AND ORS. [LAWS(ALL)-2016-5-171] [REFERRED TO]
VINOD KUMAR KATHERIA VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2016-2-167] [REFERRED TO]
RAJENDRA PRATAP VS. PRATHMA BANK THRU CHAIRMAN AND ORS [LAWS(ALL)-2018-3-188] [REFERRED TO]
JITENDRA SINGH VS. G M /COMPETENT OFFICER, PRATHAMA BANK, MORADABAD A [LAWS(ALL)-2018-2-415] [REFERRED TO]
NIBIR CHAND KARAN VS. PASCHIM BANGA GRAMIN BANK & ORS [LAWS(CAL)-2016-10-4] [REFERRED TO]
RAJAT MAHATA VS. UNION OF INDIA & ORS [LAWS(CAL)-2019-4-58] [REFERRED TO]
MURARI SARKAR VS. UNION OF INDIA [LAWS(CAL)-2021-4-57] [REFERRED TO]
PAWAN KUMAR SINGH VS. UNION OF INDIA AND 3 ORS [LAWS(ALL)-2019-5-205] [REFERRED TO]
RAFIQ ALI VS. UNION OF INDIA AND 5 OTHERS [LAWS(ALL)-2018-2-477] [REFERRED TO]
ACCHEY LAL VS. STATE OF U P AND ANOTHER [LAWS(ALL)-2017-4-334] [REFERRED TO]
SATYA PAL NARANG VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2015-12-72] [REFERRED TO]
SUBRATA MONDAL VS. THE UNION OF INDIA & ORS [LAWS(CAL)-2016-12-14] [REFERRED TO]
A.V. SUBBAIAH, S/O. ABRAHAM, AGED, 48 YEARS, OCC:EX. DRIVER, E. NO. 405647, R/O. S.C. COLONY, ALAMKHANPELLY MANDAL AND KADAPA DISTRICT VS. THE DEPOT MANAGER, APSRTC, BUS DEPOT, KADAPA, KADAPA DISTRICT AND OTHERS [LAWS(APH)-2016-8-67] [REFERRED TO]
UMAR KHALID VS. JAWAHARLAL NEHRU UNIVERSITY [LAWS(DLH)-2017-10-81] [REFERRED TO]
RAN VIJAY SINGH VS. CENTRAL INDUSTRIAL SECURITY FORCE [LAWS(DLH)-2019-12-14] [REFERRED TO]
BRIJ MOHAN VS. GOVT OF NCT OF DELHI [LAWS(DLH)-2022-10-210] [REFERRED TO]
CHIEF GENERAL MANAGER VS. M. RAJU [LAWS(CHH)-2019-7-28] [REFERRED TO]
ONKAR PANDEY VS. STATE OF JHARKHAND [LAWS(JHAR)-2017-2-64] [REFERRED TO]
BANDHU ORAON VS. STATE OF JHARKHAND [LAWS(JHAR)-2017-12-52] [REFERRED TO]
SANJAY KUMAR TIWARY VS. THE STATE OF JHARKHAND [LAWS(JHAR)-2018-2-199] [REFERRED TO]
SANJAY KUMAR SAVITA VS. STATE OF JHARKHAND [LAWS(JHAR)-2019-8-62] [REFERRED TO]
KHURSHID ALAM VS. STATE OF JHARKHAND [LAWS(JHAR)-2019-8-101] [REFERRED TO]
PRATIK KUMAR VS. STATE OF JHARKHAND [LAWS(JHAR)-2021-7-63] [REFERRED TO]
PRATIK KUMAR VS. STATE OF JHARKHAND [LAWS(JHAR)-2021-7-63] [REFERRED TO]
SOMA RANI VS. LT. GOVERNOR OF DELHI [LAWS(DLH)-2022-9-133] [REFERRED TO]
AKHIL AHMAD VS. COMMISSIONER FOR AGRICULTURE [LAWS(BOM)-2020-3-34] [REFERRED TO]
S N SOBHA, W/O SADASIVA SHENOY VS. STATE OF KERALA [LAWS(KER)-2017-6-250] [REFERRED TO]
K R SHESHUPRASAD VS. PUNJAB NATIONAL BANK [LAWS(KAR)-2019-11-106] [REFERRED TO]
NO. 97005927 EX CONSTABLE/GD ASHWIN PATTI VS. UNION OF INDIA [LAWS(MEGH)-2024-5-15] [REFERRED TO]
ROSHAN THAKURI VS. UNION OF INDIA [LAWS(MEGH)-2020-2-10] [REFERRED TO]
SHRI ACHOM THAMBALNGOU SINGH VS. STATE OF MANIPUR [LAWS(MANIP)-2017-6-1] [REFERRED TO]
N.S. MOHANAN VS. INDIAN OVERSEAS BANK AND OTHERS [LAWS(KER)-2018-6-665] [REFERRED TO]
K.V. MAHENDRA BOOPATHI VS. HIGH COURT [LAWS(MAD)-2019-8-522] [REFERRED TO]
A.SAKUNTHALA DEVI VS. REGISTRAR GENERAL [LAWS(MAD)-2020-2-477] [REFERRED TO]
I. SAVARINATHAN VS. THE ASST. GENERAL MANAGER, DISCIPLINARY AUTHORITY/CENTRAL BANK OF INDIA AND ORS. [LAWS(MAD)-2015-11-151] [REFERRED TO]
K. GANAPATHY VS. MANICKA SWAMY NAIDU HR. SEC. SCHOOL AND ORS. [LAWS(MAD)-2015-3-308] [REFERRED TO]
M R NAGARAJAN VS. SYNDICATE BANK [LAWS(KAR)-2024-6-19] [REFERRED TO]
RANJITSINH NATVARSINH DABHI VS. STATE OF GUJARAT [LAWS(GJH)-2024-2-52] [REFERRED TO]
NATIONAL INSURANCE CO. LTD. VS. C.K. SHAMANNA [LAWS(KAR)-2015-8-371] [REFERRED TO]
GURJANT SINGH VS. INDUSTRIAL TRIBUNAL, PATIALA AND OTHERS [LAWS(P&H)-2018-8-266] [REFERRED TO]
ANINDA SUNDER NANDI VS. UNION OF INDIA AND OTHERS [LAWS(P&H)-2018-7-142] [REFERRED TO]
CENTRAL INDUSTRIAL SECURITY FORCE & ORS. VS. ABRAR ALI [LAWS(SC)-2016-12-29] [REFERRED TO]
RAJENDRA PRASAD SHARMA VS. STATE OF RAJASTHAN [LAWS(RAJ)-2018-3-95] [REFERRED TO]
SMT. SHAKIRA W/O LATE SHRI MAHFOOZ KHAN VS. STATE OF RAJASTHAN [LAWS(RAJ)-2017-12-183] [REFERRED TO]
HEMRAJ VS. STATE OF RAJASTHAN [LAWS(RAJ)-2023-1-224] [REFERRED TO]
SRI PANKAJ KUMAR, S/O SHRI MAHENDRA PRASAD, RESIDENT OF GROUP CENTRE, CRPF, CAMPUS ADARANI, SALBAGAN, PO & PS AIRPORT, SUB VS. UNION OF INDIA, REPRESENTED BY THE SECRETARY, MINISTRY OF HOME AFFAIRS, HAVING HIS OFFICE AT SOUTH BLOCK, NEW DELHI [LAWS(TRIP)-2017-2-1] [REFERRED TO]
GULAB CHANDRA SINGH VS. GOVERNMENT OF INDIA [LAWS(PAT)-2022-6-63] [REFERRED TO]
MUKESH KUMAR @ MUKESH CHANDRA VS. UNION OF INDIA AND OTHERS [LAWS(ORI)-2017-11-57] [REFERRED TO]
DILLIP KUMAR MALLICK VS. UNION OF INDIA AND OTHERS [LAWS(ORI)-2018-4-38] [REFERRED TO]
UNION OF INDIA VS. SUBRATA NATH [LAWS(SC)-2022-11-85] [REFERRED TO]
KASHMIRI LAL VS. STATE OF HARYANA AND ORS. [LAWS(P&H)-2015-4-246] [REFERRED TO]
DINESH KUMAR GUPTA VS. CHHETRIYA GRAMIN BANK [LAWS(MPH)-2022-6-92] [REFERRED TO]
A. K. SIDDALINGAPPA S/O. ANJANAPPA VS. SYNDICATE BANK [LAWS(KAR)-2021-2-92] [REFERRED TO]
ARJUN GHOSH VS. UNION OF INDIA [LAWS(CAL)-2024-2-131] [REFERRED TO]
RAVI KUMAR VS. UNION OF INDIA [LAWS(CAL)-2023-8-120] [REFERRED TO]
RAVINDRA KUMAR SINGH VS. UNION OF INDIA [LAWS(CAL)-2023-5-121] [REFERRED TO]
VIRENDRA PANDEY VS. STATE OF CHHATTISGARH AND ORS. [LAWS(CHH)-2016-2-2] [REFERRED TO]
HANUMAN SINGH VS. MANAGING DIRECTOR, STEEL AUTHORITY OF INDIA LIMITED [LAWS(CHH)-2022-4-103] [REFERRED TO]
RAMANLAL C RANA VS. STATE OF GUJRAT [LAWS(GJH)-2018-3-198] [REFERRED TO]
SHREERAM PETROLEUM COMPANY VS. RANJITSINH KANUBHA DARBAR AND 1 [LAWS(GJH)-2017-4-393] [REFERRED TO]
BHARATKUMAR HARILAL TRIVEDI VS. GENERAL MANAGER(OPERATION) STATE BANK OF INDIA [LAWS(GJH)-2016-4-203] [REFERRED]
AMRATBHAI SHAMALBHAI PATEL VS. BANK OF BARODA [LAWS(GJH)-2022-3-1076] [REFERRED TO]
N.K. DESAI VS. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION [LAWS(GJH)-2022-9-1776] [REFERRED TO]
SHANTILAL C. CHAUDHARY VS. GUJARAT STATE KHADI GRAMODYOG BOARD [LAWS(GJH)-2022-8-604] [REFERRED TO]
UNION OF INDIA VS. P.K. SHARMA [LAWS(DLH)-2017-6-28] [REFERRED TO]
M P CHANDER, KARIMNAGAR DISTRICT VS. INDUSTRIALTRIBUNAL-CUM-LABOUR COURT ,KARIMNAGAR DI [LAWS(APH)-2016-6-79] [REFERRED]
M. SITARAM VS. A.P. STATE ROAD TRANSPORT CORPORATION [LAWS(APH)-2016-2-13] [REFERRED TO]
E.S. ANJANEYULU VS. REGIONAL MANAGER [LAWS(APH)-2017-2-105] [REFERRED TO]
SHARMILA KAR & ORS. VS. UCO BANK & ORS. [LAWS(CAL)-2016-7-162] [REFERRED TO]
SAYYED MOHAMMAD NAFEES VS. STATE OF U.P. [LAWS(ALL)-2019-9-255] [REFERRED TO]
K NAGARAJAN VS. CENTRAL PROVIDENT FUND COMMISSIONER AND OTHERS [LAWS(MAD)-2015-10-363] [REFERRED]
PRINCIPAL SECRETARY TO THE GOVERNMENT OF TAMIL NADU, HOME (SC) DEPARTMENT, FORT ST. GEORGE, CHENNAI VS. J. JOSEPH VAZ [LAWS(MAD)-2017-2-113] [REFERRED TO]
RAM GOPAL KUMAWAT VS. UNITED COMMERCIAL BANK AND ORS. [LAWS(RAJ)-2015-10-70] [REFERRED TO]
SUSANTA KUMAR SATAPATHY VS. STATE OF ODISHA [LAWS(ORI)-2020-12-19] [REFERRED TO]
KERALA CO-OPERATIVE MILK MARKETING FEDERATION LTD VS. K T MATHEW\ GENERAL MANAGER [LAWS(KER)-2018-7-605] [REFERRED TO]
AGATAA GRACE BENJAMIN VS. ASST. GENERAL MANAGER AND DISCIPLINARY AUTHORITY [LAWS(MAD)-2020-1-318] [REFERRED TO]
BHARAT KUMAR VS. UNION OF INDIA [LAWS(DLH)-2022-11-192] [REFERRED TO]
VIJAY KUMAR GUPTA VS. RESERVE BANK OF INDIA [LAWS(DLH)-2022-11-249] [REFERRED TO]
JAIBIND KUMAR SON OF KISHORI SINGH VS. HIGH COURT OF JHARKHAND AT RANCHI THROUGH ITS REGISTRAR GENERAL [LAWS(JHAR)-2018-8-94] [REFERRED TO]
BISHWANATH SHUKLA VS. JHARKHAND STATE HOUSING BOARD [LAWS(JHAR)-2021-9-35] [REFERRED TO]
OM PRAKASH VS. THE BANK OF INDIA AND ORS. [LAWS(JHAR)-2015-9-146] [REFERRED TO]
DR. AMINU DEEN S/O LATE SHRI BULAKI KHAN VS. SECRETARY, INDIAN COUNCIL OF AGRICULTURAL RESEARCH, KRISHI BHAWAN, NEW DELHI [LAWS(RAJ)-2018-3-118] [REFERRED TO]
UNION OF INDIA VS. DALBIR SINGH [LAWS(SC)-2021-9-62] [REFERRED TO]
KIRTI KUMAR DWIVEDI VS. REGISTRAR GENERAL HIGH COURT OF MADHYA PRADESH [LAWS(MPH)-2022-2-47] [REFERRED TO]
RAJARAM BADOLE VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2021-2-75] [REFERRED TO]
AKHIL KISHORE PRASAD SINGH, AGED ABOUT 61 YEARS, S/O LATE RAM BACHHAN SINGH, RESIDENT OF MOHALLA VS. CENTRAL BANK OF INDIA THROUGH FIELD GENERAL MANAGER, CENTRAL BANK OF INDIA, CHANDRAMUKHI NARIMAN POINT, MUMBAI [LAWS(PAT)-2016-12-23] [REFERRED TO]
SHASHI KUMAR SINGH VS. STATE OF BIHAR [LAWS(PAT)-2020-8-7] [REFERRED TO]
RAM MEHAR SINGH CHAHAL VS. PUNJAB NATIONAL BANK AND OTHERS [LAWS(P&H)-2017-3-255] [REFERRED TO]
AJAY VS. SUJITH [LAWS(KER)-2017-2-63] [REFERRED TO]
K. BHASKARAN VS. CHAIRMAN, KERALA STATE WAREHOUSING CORPORATION AND ORS. [LAWS(KER)-2015-9-61] [REFERRED TO]
KUMUD CHOUDHURY VS. THE STATE OF ASSAM AND ORS. [LAWS(GAU)-2018-4-113] [REFERRED TO]
RAVINDER GOSAIN VS. PUNJAB & SIND BANK [LAWS(DLH)-2018-1-614] [REFERRED TO]
MANAGEMENT OF JHABBAN LAL DAV SENIOR SECONDARY PUB VS. K M YADAV & ANR [LAWS(DLH)-2018-5-347] [REFERRED TO]
RAM RAYIS TYAGI VS. U.P.S.R.T.C. AND ORS. [LAWS(ALL)-2015-7-323] [REFERRED TO]
KAUSAR ALI VS. UNION OF INDIA AND OTHER [LAWS(ALL)-2018-2-389] [REFERRED TO]
JAGTAR SINGH VS. UNION OF INDIA [LAWS(CAL)-2023-1-61] [REFERRED TO]
GUNTA SUGUNAMMA VS. HONBLE LABOUR COURT-III, HYDERABAD [LAWS(APH)-2018-6-31] [REFERRED TO]
SHRI MAHESH KUMAR AGARWAL VS. UNION OF INDIA [LAWS(BOM)-2016-2-27] [REFERRED TO]
DEBABRATA SHEE VS. GOVERNMENT OF ASSAM [LAWS(GAU)-2016-11-9] [REFERRED TO]
SATAN KUMAR DUBEY VS. UNION OF INDIA [LAWS(CHH)-2023-9-66] [REFERRED TO]
GORELAL VS. SOUTH EASTERN COAL FIELDS LTD [LAWS(CHH)-2019-9-145] [REFERRED TO]
S.D.SINGH VS. UNITED INDIA INSURANCE CO. LTD [LAWS(DLH)-2019-8-79] [REFERRED TO]
AJAY TIWARI VS. UNIVERSITY OF DELHI [LAWS(DLH)-2023-7-185] [REFERRED TO]
BIHAR STATE ELECTRICITY BOARD VS. ANIL KUMAR [LAWS(JHAR)-2020-2-113] [REFERRED TO]
SACHIDANAND RAI VS. JHARKHAND HIGH COURT, [LAWS(JHAR)-2020-4-4] [REFERRED TO]
SACHIDANAND RAI VS. JHARKHAND HIGH COURT, [LAWS(JHAR)-2020-4-4] [REFERRED TO]
RAM SUBHAG SINGH VS. STATE OF JHARKHAND [LAWS(JHAR)-2020-9-72] [REFERRED TO]
RAM SUBHAG SINGH VS. STATE OF JHARKHAND [LAWS(JHAR)-2020-9-72] [REFERRED TO]
RANG BAHADUR SHARMA, VS. JHARKHAND URJA VIKAS NIGAM LTD. [LAWS(JHAR)-2021-11-33] [REFERRED TO]
AKSHAY BABULAL CHAUHAN VS. UNION OF INDIA [LAWS(GJH)-2018-2-321] [REFERRED TO]
M. KRISHNA MUKRI VS. SYNDICATE BANK, UDUPI DISTRICT [LAWS(KAR)-2020-1-320] [REFERRED TO]
PROFESSOR GIRIDHAR MADRAS VS. INDIAN INSTITUTE OF SCIENCE [LAWS(KAR)-2019-8-55] [REFERRED TO]
TATA CHEMICALS LIMITED VS. OKHA MANDAL MAJOOR SANGH [LAWS(GJH)-2017-4-280] [REFERRED TO]
UNION OF INDIA VS. PARESHKUMAR HARIPRASAD VAISHNAV [LAWS(GJH)-2017-2-289] [REFERRED TO]
S.K. JASRA VS. UNION OF INDIA AND ORS. [LAWS(DLH)-2015-5-388] [REFERRED TO]
DINESH VIRABHAI KHUMAN VS. STATE OF GUJARAT [LAWS(GJH)-2023-8-227] [REFERRED TO]
ABHILASHA JOSHI VS. CHAIRMAN & MANAGING DIRECTOR [LAWS(GJH)-2022-9-1806] [REFERRED TO]
STATE BANK OF INDIA VS. DEPUTY GENERAL SECRETARY [LAWS(MPH)-2016-9-187] [REFERRED TO]
P.J. JOSE VS. MEENACHIL EAST URBAN CO-OPERATIVE BANK LTD. AND ORS. [LAWS(KER)-2015-8-44] [REFERRED TO]
P.SELVAN VS. ADDITIONAL DIRECTOR GENERAL OF POLICE [LAWS(MAD)-2019-12-62] [REFERRED TO]
BHAGIRATHI PANDA VS. UNITED BANK OF INDIA [LAWS(ORI)-2017-9-34] [REFERRED TO]
PRADIP KUMAR PANDA VS. INDIAN RARE EARTHS LIMITED AND OTHERS [LAWS(ORI)-2017-11-150] [REFERRED TO]
SK MOHAMMED IDRIS VS. LIFE INSURANCE CORPORATION OF INDIA [LAWS(ORI)-2021-1-7] [REFERRED TO]
T.A. ABDUL AZEEZ VS. UNION OF INDIA [LAWS(KER)-2018-10-519] [REFERRED TO]
TARIQ AHMAD PATTAN VS. NATIONAL HYDROELECTRIC POWER CORPN. [LAWS(J&K)-2023-6-16] [REFERRED TO]
BANAVATU BALABADU NAIK VS. INDIAN BANK, CHENNAI AND ORS. [LAWS(TLNG)-2018-6-10] [REFERRED TO]
M. MANIKANDAN VS. GURUVAYUR DEVASWOM MANAGING COMMITTEE GURUVAYUR [LAWS(KER)-2016-10-66] [REFERRED TO]
MAHENDER SINGH VS. UNION OF INDIA [LAWS(MEGH)-2021-4-11] [REFERRED TO]
M. PAULPANDI VS. STATE OF TAMIL NADU [LAWS(MAD)-2024-6-37] [REFERRED TO]
JOHILA AREA SOUTH EASTERN COALFIELDS LIMKITED VS. CHANDRAMANI TIWARI [LAWS(MPH)-2021-11-108] [REFERRED TO]
CHIEF GENERAL MANAGER, S.E.C.L. VS. CHANDRAMANI TIWARI [LAWS(MPH)-2021-11-117] [REFERRED TO]
RAJESH KUMAR RATHORE VS. HIGH COURT OF M.P. [LAWS(MPH)-2021-11-118] [REFERRED TO]
MISHRILAL VS. STATE OF M.P. [LAWS(MPH)-2022-2-55] [REFERRED TO]
MD SALAUDDIN VS. STATE OF BIHAR [LAWS(PAT)-2021-3-44] [REFERRED TO]
ARUN KUMAR SHUKLA VS. UNION OF INDIA [LAWS(PAT)-2022-1-88] [REFERRED TO]
ASHOK KUMAR SINHA VS. STATE BANK OF INDIA [LAWS(PAT)-2023-4-7] [REFERRED TO]
ARUN KUMAR VERMA VS. CHAIRMAN CUM MANAGING [LAWS(PAT)-2023-9-37] [REFERRED TO]
KAUSHAL KISHORE THAKUR, SON OF LATE BRIJ KISHORE THAKUR VS. INDIAN BANK THROUGH C M D [LAWS(PAT)-2019-5-50] [REFERRED TO]
THE UNION OF INDIA & ORS VS. RAJIV SINHA [LAWS(PAT)-2016-8-11] [REFERRED TO]
NATVARSINH UMEDSINH VALA VS. DEPUTY SECRETARY [LAWS(GJH)-2017-2-264] [REFERRED TO]
GIRIDHAR MADRAS VS. THE INDIAN INSTITUTE OF SCIENCE AND ORS. [LAWS(KAR)-2019-8-337] [REFERRED TO]
PARAMESH G NAYAK S/O GURAPPA VS. UNION OF INDIA REP BY ITS SECRETARY MINISTRY OF HOME AFFAIRS NORTH BLOCK [LAWS(KAR)-2019-4-12] [REFERRED TO]
JAMINI DEVEE VS. STATE OF ASSAM [LAWS(GAU)-2022-12-46] [REFERRED TO]
C RAMESH VS. HINDUSTAN AERONAUTICS LIMITED [LAWS(KAR)-2021-2-77] [REFERRED TO]
HINDUSTAN AERONAUTICS LIMITED VS. C. RAGHUNATHAN [LAWS(KAR)-2022-1-68] [REFERRED TO]
S.B. PATEL VS. GUJARAT STATE CIVIL SUPPLIES CORPORATION LTD [LAWS(GJH)-2016-7-298] [REFERRED TO]
CHANDRAKANT GOKALBHAI PATEL VS. NEW INDIA ASSURANCE CO. LTD [LAWS(GJH)-2022-7-31] [REFERRED TO]
RAMESH BABURAO FIRODE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2019-12-161] [REFERRED TO]
AKHIL AHMAD VS. COMMISSIONER FOR AGRICULTURE [LAWS(BOM)-2020-3-199] [REFERRED TO]
HIKEN NARESH SHAH VS. BOARD OF CONTROL FOR CRICKET IN INDIA A SOCIETY REGISTERED UNDER TAMIL NADU SOCIETIES REGISTRATION ACT, HAVING ITS HEADQUARTERS AT CRICKET CENTRE, WANKHEDE STADIUM [LAWS(BOM)-2018-1-193] [REFERRED TO]
SHRI DANIEL SIMAO BARETTO VS. GOA UNIVERSITY [LAWS(BOM)-2018-2-411] [REFERRED TO]
K.D. DESHPANDE VS. CHIEF COMMISSIONER OF INCOME TAX, NASHIK [LAWS(BOM)-2018-3-137] [REFERRED TO]
ANIL KUMAR TIWARI VS. UNION OF INDIA [LAWS(CAL)-2019-9-42] [REFERRED TO]
RAM SAHODAR RAJWADE VS. CENTRAL INDUSTRIAL SECURITY FORCE [LAWS(BOM)-2022-6-121] [REFERRED TO]
BHOJRAJ SINGH VS. ZONAL MANAGER, CENTRAL U.P. ZONE, PUNJAB NATIONAL BANK AND ORS. [LAWS(ALL)-2015-8-249] [REFERRED TO]
KUDIPUDI SURI BABU VS. UNION OF INDIA [LAWS(APH)-2024-3-65] [REFERRED TO]
SEEMA KOSHAL BHATNAGAR VS. TRIBAL CO-OPERATIVE MARKETING DEVELOPMENT FEDERATION OF INDIA LTD. [LAWS(DLH)-2020-1-87] [REFERRED TO]
G.SATYANARAYANA VS. THE EASTERN POWER DISTRIBUTION COMPANY OF A.P. [LAWS(APH)-2016-4-22] [REFERRED TO]
B. SRINIVAS VS. APSRTC AND ORS. [LAWS(APH)-2017-4-5] [REFERRED TO]
T PADMAVATHAMMA W/O LATE T GURAPPA VS. APSRTC, REP , BY ITS DEPOT MANAGER BANAGANAPALLI DEPOT, KURNOOL DISTRICT AND OTHERS [LAWS(APH)-2018-1-17] [REFERRED TO]
APSRTC AND ORS. VS. N.V. SUBBAIAH AND ORS. [LAWS(APH)-2016-1-34] [REFERRED TO]
UMESH CHANDRA DIGAL VS. BANK OF INDIA, REPRESENTED THROUGH ITS CHAIRMANCUM-MANAGING DIRECTOR, MUMBAI AND OTHERS [LAWS(ORI)-2017-8-85] [REFERRED TO]
ACHYUTANANDA ROUT VS. CHIEF MANAGER, UNION BANK OF INDIA [LAWS(ORI)-2019-8-73] [REFERRED TO]
KAMLESHKUMAR KEWALRAM ALWANI VS. HIGH COURT OF GUJARAT [LAWS(GJH)-2024-3-79] [REFERRED TO]
SRI. H.K. NAGARAJA VS. STATE OF KARNATAKA AND ORS. [LAWS(KAR)-2018-2-430] [REFERRED TO]
DEVDUTTRAI VS. UNION OF INDIA [LAWS(JHAR)-2021-10-12] [REFERRED TO]
UNION OF INDIA VS. MD ASIF ANSARI [LAWS(JHAR)-2021-3-77] [REFERRED TO]
STATE OF JHARKHAND VS. SANJAY KUMAR YADAV [LAWS(JHAR)-2021-1-71] [REFERRED TO]
UNION OF INDIA VS. R.K. THAKUR [LAWS(JHAR)-2017-2-136] [REFERRED TO]
SUKHUWA ORAON VS. JHARKHAND GRAMIN BANK [LAWS(JHAR)-2016-8-75] [REFERRED TO]
MD. SALAHUDDIN AZAD SON OF MD. SHAHABUDDIN, RESIDENT OF QRS. NO. L 050, SECTOR 2D, STREET NO. VS. BANK OF INDIA THROUGH ITS CHAIRMAN [LAWS(JHAR)-2016-7-133] [REFERRED TO]
H.R. CHOUDHURY VS. POWER GRID CORPORATION OF INDIA LTD [LAWS(DLH)-2022-10-125] [REFERRED TO]
SANDEEP KUMAR YADAV VS. GNCT OF DELHI [LAWS(DLH)-2023-8-166] [REFERRED TO]
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JUDGEMENT

- (1.)Leave granted.
(2.)Respondent, while working as Deputy Office Superintendent, Central Excise Third Division, Coimbatore was arrested by Police in a criminal case involving cheating and extortion of money. The police registered a criminal case Under Sections 143, 319 and 420 of the Indian Penal Code (45 of 1860) (hereinafter referred to as 'Indian Penal Code') against the Respondent. Separate departmental proceedings were also initiated against him under Central Civil Services (Classification, Control and Appeal) Rules, 1965.
(3.)Following are the three articles of charge:
ARTICLE-I

That the said Shri P. Gunasekaran, Deputy Office Superintendent (Level-II) (under suspension of Central Excise, Headquarters Office, Coimbatore while working in the Valuation Cell, Hqrs. Office, Coimbatore came to the office on 23.11.1992, in the morning and signed the attendance register, in token of having come to the office and left office without permission and came to the office the next day, i.e., on the morning of 24.11.1992, and affixed his initials in the departure column against the dated 23.11.1992 and willfully falsified the official register. He has thereby committed gross misconduct and failed to maintain absolute integrity and devotion to duty and has behaved in a manner unbecoming of a Government servant, in contravention of the provisions of Rule 3(1)(i), 3(1)(ii), 3(1)(iii) of Central Civil Services (Conduct) Rules, 1964.

ARTICLE-II

That the said Shri P. Gunasekaran, being a ministerial Officer impersonated himself as a Central Excise Executive Officer and on 23.11.1992 about 2.30 p.m. unauthorizedly conducted passenger checks in a public transport bus at Ukkadam Bus Stand, by usurping the powers of Executive Officer and thereby committed gross misconduct and failed to maintain absolute integrity and devotion to duty and behaved in a manner unbecoming of a Government servant in contravention of the provisions of Rule 3(1)(i), 3(1)(ii) and 3(1)(iii) of CCS (Conduct) Rules, 1964.

ARTICLE-III

That the said Shri P. Gunasekaran, on 23.11.1992 at about 2.30 P.M., abused his position unauthorisedly conducted passenger check, by usurping the powers of Executive Officer, threatened a passenger bound for Kerala and thereby committed gross misconduct and failed to maintain absolute integrity and devotion to duty and behaved in a manner unbecoming of a Government servant in contravention of the provisions of Rule 3(1)(i), 3(1)(ii) and 3(1)(iii) of CCS (Conduct) Rules, 1964.



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