REGENT COMPUTRONICS PVT. LTD.

MUZAFFAR HUSAIN Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

UNION OF INDIA VS. IQBAL SINGH [REFERRED TO]
KHORSHED SHAPOOR CHENAI VS. ASSISTANT CONTROLLER OF ESTATE DUTY ANDHRA PRADESH ANT [REFERRED TO]
DAYA SHANKAR VS. HIGH COURT OF ALLAHABAD [REFERRED TO]
UNION OF INDIA VS. K K DHAWAN [REFERRED TO]
C RAVICHANDRAN IYER VS. JUSTICE A M BHATTACHARJEE [REFERRED TO]
U P JAL NIGAM LUCKNOW VS. KALRA PROPERTIES P LTD [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHASHIKANT S PATIL [REFERRED TO]
TARAK SINGH VS. JYOTI BASU [REFERRED TO]
MEERA SAHNI VS. LT GOVERNOR OF DELHI [REFERRED TO]
STATE BANK OF BIKANER AND JAIPUR VS. NEMI CHAND NALWAYA [REFERRED TO]
R C CHANDEL VS. HIGH COURT OF M P [REFERRED TO]
FOOD CORPORATION OF INDIA VS. KAILASH CHAND [REFERRED TO]
SARVEPALLI RAMAIAH (DIED) AS PER LRS AND OTHERS VS. THE DISTRICT COLLECTOR, CHITTOOR DISTRICT AND OTEHRS [REFERRED TO]
SHRIRANG YADAVRAO WAGHMARE VS. STATE OF MAHARASHTRA [REFERRED TO]
KRISHNA PRASAD VERMA VS. STATE OF BIHAR &AMP [REFERRED TO]
SADHNA CHAUDHARY VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) The challenge in the instant appeal is to the Order dtd. 17/4/2019 passed by the High Court of judicature at Allahabad, Lucknow Bench, Lucknow in Writ Petition being no. 496 of 2017 filed by the appellant challenging the order of punishment issued by the respondent-State pursuant to the decision of the Full Court of the High Court taken on the report of the Enquiry Officer in respect of the disciplinary proceedings initiated against the appellant for the alleged misconduct committed by him as a judicial officer.

(2.) Factual Matrix:

(3.) The learned Senior Advocate Mr. Pradeep Kant for the appellant raised following contentions:

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MUZAFFAR HUSAIN Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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