REGENT COMPUTRONICS PVT. LTD.

Eastern Coal Fields Appellant

V/S

Rabindra Kumar Bharti Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. B K MEENA [REFERRED TO]
DEPOT MANAGER A P STATE ROAD TRANSPORT CORPORATION VS. MOHAMMAD YOUSUF MIYA [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
COMMISSIONEER OF POLICE NEW DELHI VS. NARENDER SINGH [REFERRED TO]
G M TANK VS. STATE OF GUJARAT [REFERRED TO]
JASBIR SINGH VS. PUNJAB AND SIND BANK [REFERRED TO]
NOIDA ENTREPRENEURS ASSN VS. NOIDA [REFERRED TO]
MANAGEMENT PANDIYAN ROADWAYS CORP LTD VS. N BALAKRISHNAN [REFERRED TO]
KARNATAKA POWER TRANSMISSION CORPORATION LIMITED VS. C NAGARAJU [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) On the basis of the complaint lodged against the respondent who was employed as a clerk with the appellant(s) relating to demands for bribe by the respondent to clear retirement formalities, the respondent came to be arrested by the Central Bureau of Investigation on 31/8/2015. A case was lodged against the respondent under The appellant also passed an order of suspension against the respondent on

(3.) rd August, 2015. This suspension was no doubt revoked on 15/9/2015. Appellant served respondent a notice of the departmental enquiry on 20/3/2017. This prompted the respondent to move a writ petition. In the writ petition, the following order was passed on 29/6/2017: -

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EASTERN COAL FIELDS Vs. RABINDRA KUMAR BHARTI

Referred Judgements :-

JUDGEMENT

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