JUDGEMENT
-
(1.) Heard Sri Rakesh Kumar Srivastava, learned counsel for the petitioner and Sri Rakesh Kumar, learned counsel for the respondents.
(2.) The petitioner has challenged the punishment order dated 11.2.1994 and the appellate order thereto dated 8.8.1994 by means of this writ petition.
(3.) The petitioner was appointed as Cooperative Supervisor and his services stood absorbed in Cooperative Federal Authority. He retired there from on 31.7.1991.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.