High Courts03 Apr 2024Dismissed

Rakesh Mohan Agarwal Vs Union Of India & Anr.

Delhi High Court · (2024) 04 DEL CK 4245

Constitution of India-Article 226, 227, 14, 16, 19(1)(g), 21, 300-ACCS (Conduct) Rules, 1964Conduct, Discipline and Appeal Rules, 1975-Rule 2, 3(a), 3(b), 3(c), 3(d), 4, 15A(i) to (iii), 18, 20, 25, 26, 33A, 34, 40, 41, 42
High Courts03 Apr 2024Dismissed

Vikrant Nath & Anr. Vs Union Of India

Delhi High Court · (2024) 04 DEL CK 4224

Constitution of India-Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952-Section 2(e)(ii), 2(e), 8, 8B to 8F, 7A, 7-I, 1(3), 1(4), 3, 7A(1), 7B, 7C, 14B