REGENT COMPUTRONICS PVT. LTD.

SHRI BHAGWAN Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SHILPI BOSE VS. STATE OF BIHAR [REFERRED TO]
N K SINGH VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF INDIA VS. ANJAN SANYAN [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
UNION OF INDIA VS. JANARDHAN DEBANATH [REFERRED TO]
STATE OF U P VS. SIYA RAM [REFERRED TO]
GOVERNMENT OF A P VS. G VENKATA RATNAM [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) CM No.23453/2020 (for exemption from filing typed copy of documents)

(2.) The application is disposed of.

(3.) The petitioner, an Inspector (Ministerial) in the respondents Border Security Force (BSF) and posted at present at Punjab Frontier at Hisar, Haryana since 1st June, 2018, has filed this petition impugning the order dated 25th August, 2020 of his transfer to Aizawl, Mizoram as well as the movement order dated 1st September, 2020 directing the petitioner to move to Aizawl, Mizoram.

Click here to view full judgment.

SHRI BHAGWAN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address