MATA SHANKAR SHUKLA Vs. UNION OF INDIA
LAWS(CAL)-2019-10-19
HIGH COURT OF CALCUTTA
Decided on October 01,2019

Mata Shankar Shukla Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

Md. Nizamuddin. J. - (1.) Heard both sides.
(2.) The petitioner has filed this Writ Petition challenging the impugned order of punishment dated 11th June, 1996 and orders dated 25th September, 1996 and 18th December, 2005 rejecting his representations.
(3.) Relevant facts involved in brief in the instant case as appear from the record are hereunder.;


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