REGENT COMPUTRONICS PVT. LTD.

VIBHA KUMARI Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

KRISHAN YADAV VS. STATE OF HARYANA [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. UDAYSINGH S O GANPATRAO NAIK NIMBALKAR [REFERRED TO]
VISHAKA VS. STATE OF RAJASTHAN [REFERRED TO]
AIR INDIA LIMITED VS. COCHIN INT AIRPORT LIMITED [REFERRED TO]
PEOPLES UNION FOR CIVIL LIBERTIES VS. UNION OF INDIA [REFERRED TO]
STATE OF N C T OF DELHI VS. SANJEEVALIASBITTOO [REFERRED TO]
GOVT OF A P VS. MOHD NASRULLAH KHAN [REFERRED TO]
UNION OF INDIA VS. MANAB KUMAR GUHA [REFERRED TO]
S.R. TEWARI VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THE writ petitioner Vibha Kumari is enrolled as Sub -Inspector in CRPF. Aggrieved by imposition of penalty of stoppage of two increments on her indictment in the disciplinary proceedings, she has filed this writ petitioner with the following prayers:

(2.) THE imputation of charge in the inquiry conducted in respect of incident dated June 08, 2007 in the office of Sub.Major Yogender Singh reads as under: -

(3.) THE Disciplinary Authority while accepting the report of the Inquiry Officer and after giving an opportunity to the three indicted officers to submit their response, awarded the penalties as under: -

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VIBHA KUMARI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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